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Judgment
Per W. Diengdoh, (J):
Heard Mr. B. Komi, learned counsel appearing on behalf of Mr. P. Yobin, learned Legal Aid Counsel for the applicant, who has submitted that the applicant has preferred an appeal before this Court against the impugned judgment and related order of sentence dated 30.04.2026 passed by the Court of the learned Special Judge (POCSO), South West Khasi Hills District, Mawkyrwat in Special POCSO Case No. 14 of 2022, whereby, he was convicted and sentenced to undergo rigorous imprisonment for a period of 20(twenty) years with fine of ₹ 50,000/- (Rupees fifty thousand) only, and in default thereof, to undergo simple imprisonment of 5(five) months for an offence punishable under Section 354/341 IPC read with Section 5(m)(n)/6 of the POCSO Act.
However, while preferring an appeal, a delay of 84 days has occurred, due to circumstances which is beyond the control of the applicant, inasmuch as, he is not aware of his legal rights to file an appeal within the prescribed period of limitation. Thereafter, legal aid was sought for, and accordingly, this application was processed through Legal Aid Counsel. It is therefore prayed that the delay be condoned and the appeal be admitted.
Mr. N.D. Chullai, learned AAG assisted by Mr. E.R. Chyne, learned Assistant PP appearing for the State respondent has no objection to the prayer for condonation of the delay.
On consideration of the submission made, we are persuaded to allow this application on being satisfied that the grounds cited for the delay contain sufficient cause. Accordingly, the delay of 84 days in preferring the appeal is hereby condoned.
Registry is directed to diarize the appeal and list it for admission after 1(one) week.
Misc. Case disposed of.