Jaydeo S/O. Niranjan Sardar vs The State Of Mah. Thr. Pso Ps ...
2021 Latest Caselaw 10052 Bom

                                             1                          10 APPA 403.2021


                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                          NAGPUR BENCH, NAGPUR.

               MISC. CRIMINAL APPLICATION (APPA) NO.403 OF 2021
                                      IN
                      CRIMINAL APPEAL NO.       OF 2021
                               Jaydeo S/o Niranjan Sardar
                                            Vs.
         The State of Maharashtra, through the P.S.O., P.S. Korchi, Dist. Gadchiroli
__________________________________________________________________________
Office Notes, Office Memoranda of Coram,
appearances, Court's orders of directions            Court's or Judge's orders.
and Registrar's Orders.
                   Shri A.C. Jaltare, Advocate for the applicant/appellant.
                   Mrs. M.A. Barabde, A.P.P. for the respondent - State.

                   CORAM : V.M. DESHPANDE AND AMIT B. BORKAR, JJ.

DATE : 30th JULY, 2021.

1. This is an application for condonation of delay in preferring the appeal to challenge the judgment and order of conviction passed by learned Sessions Judge, Gadchiroli in Sessions Case No.69 of 2017, whereby the applicant is convicted for the offence punishable under Section 302 of the Indian Penal Code, 1860, and is directed to suffer life imprisonment.

2. Heard Shri A.C. Jaltare, learned counsel for the applicant and Mrs. M.A. Barabde, learned Additional Public Prosecutor for the respondent/State.

3. Learned counsel for the applicant submits that there is a delay of 16 days.

2 10 APPA 403.2021

4. Though there is delay of 16 days, in our view, that should not be an impediment for the applicant to challenge the order of sentence to suffer life imprisonment. In that view of the matter, we allow this application. Delay in filing the appeal stands condoned. Office to register the appeal.

5. The Criminal Application stands disposed of accordingly.

                    CRIMINAL APPEAL NO.              OF 2021


                   1.             Heard.
                   2.             Admit.

3. Mrs. M.A. Barabde, learned Additional Public Prosecutor waives service for the respondent.

                                             JUDGE                                 JUDGE



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