KUNDAN GOPE Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The instant interlocutory application has been filed for condoning the delay of 20 days, which has occurred in preferring this appeal.

(2.) No counter to the delay condonation application has been filed.

(3.) Having heard the learned counsel for the parties and considering the statements made in this application, we are of the view that the appellant was prevented from sufficient cause in preferring this appeal within time.