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Judgment
Heard Ms. B.L. Lyngkhoi, 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 27.10.2021 passed by the Court of the learned Sessions Judge, West Jaintia Hills District, Jowai in Sessions Case No. 107/2013, whereby, he was convicted and sentenced to undergo life imprisonment with fine of ₹ 30,000/- (Rupees thirty thousand) only, for an offence punishable under Section 376 IPC, and for an offence punishable under Section 302 IPC, the applicant is also sentenced to undergo life imprisonment with fine of ₹ 50,000/- (Rupees fifty thousand) only.
However, while preferring an appeal, a delay of 1695 days has occurred, on the ground that the Legal Aid Counsel was endorsed with the file only on 29.10.2025. Another ground cited for such delay, was due to oversight on the part of the Legal Aid Counsel to file an appeal within the prescribed period of limitation. 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 1695 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.