STATE OF BIHAR Vs. AMRISH CHANDRA PRASAD

JUDGEMENT

(1.) I.A. No. 3447 of 2009: This is an application for condonation of delay of 312 days in preferring this appeal.

(2.) HAVING heard Mr. Anwar Karim, learned counsel for the appellant State and Mr. Rupak Kumar, learned counsel for respondent no. 1 and upon perusal of the assertions made in the application for condonation of delay, we find that sufficient cause does exist for condoning the delay and, accordingly, it is so ordered. I.A. No. 3447 of 2009 stands allowed. L.P.A. No. 734 of 2009: