RICKU KUMAR CHHETRY Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Shri Jayant Kumar Karn, learned counsel for the appellant and Shri Saroj Kumar Sharma, learned AC to AAG -3 for the State.

(2.) The appeal is reported to be delayed by 25 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.