- (1.) This highly belated appeal has been filed by the State. It is reported to be beyond time by 3 years 2 months and 17 days.
(2.) In addition to the fact that there is an inordinate and inexcusable delay, we further find that the explanation set up is not worth accepting and is an effort made on behalf of the State to reopen an issue that does not deserve to be reopened at all on any valid legal principle and on merits as well.
(3.) The appeal had been taken up by us earlier and on 5.1.2016 a request was made on behalf of the State that the appeal be taken up on 6.1.2015 to enable the learned Advocate General to appear in the matter. Today, again an adjournment was being sought, but we do not find any good reason to grant any such accommodation in this highly belated and incompetent appeal nor is there any reason to entertain the same otherwise as well.;