RAM DAS SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) This is an application for condonation of delay of 67 days in preferring the appeal.

(2.) We have heard Mr. Sidheshwari Pd. Singh, learned senior Counsel, along with Mr. M.P. Singh, learned Counsel for the appellants, on the question of limitation.

(3.) Before adverting ourselves to the issue of limitation, we thought it apt to dwell upon the merits of the appeal whether issuance of notice on the question of limitation is warranted.