STATE OF JHARKHAND Vs. MUKESH KUMAR

JUDGEMENT

(1.) With consent of the parties, hearing of the matter has been done through video conferencing and there is no complaint whatsoever regarding audio and visual quality.

(2.) The present Interlocutory Application has been filed for condonation of delay of 323 days in filing the instant appeal.

(3.) Heard learned counsel appearing for the appellants.