STATE OF JHARKHAND Vs. SUNIL KUMAR SINHA

JUDGEMENT

(1.) The present Interlocutory Application has been filed for condonation of delay of 107 days in filing the instant appeal.

(2.) Heard learned counsel for the appellants.

(3.) Having regard to the averments made in this application, we are of the view that the appellants were prevented by sufficient cause from preferring the appeal within the period of limitation.