STATE OF JHARKHAND Vs. SHARAFAT ALI

JUDGEMENT

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

(2.) Heard learned counsel for the parties.

(3.) Having regard to the averments made in the application and submissions made on behalf of the appellants, we are of the view that the appellants were prevented from sufficient cause in filing the appeal within the period of limitation. As such, the delay of 175 days in preferring the appeal is hereby condoned.