STATE OF BIHAR Vs. VYAS PASWAN

JUDGEMENT

(1.) Heard Shri Naresh Dikshit, Public Prosecutor (Mines) for the appellants.

(2.) The appeal is reported to be delayed by 125 days.

(3.) We have considered the affidavit filed in support of the delay condonation application and we find that sufficient cause has been shown to condone the delay in filing the appeal. The delay is condoned and the appeal shall be treated to be within time.