MAHENDRA THAKUR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Shri Amarendra Narayan, learned counsel for the appellant and Shri Amarendra Kumar, Assistant Counsel to learned AAG-15 for the State.

(2.) The appeal is reported to be delayed by 19 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.