AI Structured Summary
Not yet generated for this judgment
Judgment
Arvind Singh Chandel, J
The revision is listed for hearing on admission. With the consent of Learned Counsel appearing for the parties, the matter is heard finally.
This revision has been preferred against the order dated 30.12.2017 passed by the Sessions Judge, Mahasamund, whereby the appeal preferred by
the Applicant against the judgment dated 14.6.2013 passed by the Chief Judicial Magistrate, Mahasamund in Criminal Case No.43 of 2013 has been
dismissed on the ground of limitation.
The Applicant was convicted under Section 403 of the Indian Penal Code and sentenced vide judgment dated 14.6.2013 passed by the Chief
Judicial Magistrate, Mahasamund in Criminal Case No.43 of 2013. On 25.10.2017, i.e., after 4 years 4 months and 12 days of the judgment dated
14.6.2013, an appeal was preferred by the Applicant along with an application under Section 5 of the Limitation Act for condonation of delay. Vide the
impugned order dated 30.12.2017, the application filed under Section 5 of the Limitation Act has been rejected by the Sessions Judge, Mahasamund on
the ground that the delay has not been properly explained.
Learned Counsel appearing for the Applicant submits that though there was a delay of about 4 years in filing the appeal yet the case of the
Applicant is good on merits. Therefore, he prays that the Applicant be afforded an opportunity of hearing and the appeal be decided on merits.
Learned Counsel appearing for the State/Respondent supports the impugned order.
I have heard Learned Counsel appearing for the parties and perused the material available with due circumspection.
Taking into consideration the facts and circumstances of the case and the submissions put-forth on behalf of the parties, I find that the impugned
order is a reasoned order. The appeal was delayed by more than 4 years and the delay was not properly explained. Therefore, the Appellate Court
rightly dismissed the appeal on the ground of limitation.
Resultantly, the revision is dismissed.