CRJA/31/2020
2023 Latest Caselaw 1208 UK

               Office Notes,
              reports, orders
SL.           or proceedings
      Date                                      COURT'S OR JUDGES'S ORDERS
No           or directions and
             Registrar's order
              with Signatures
                                 CRJA 31/2020
                                 Hon'ble Manoj Kumar Tiwari, J.

Hon'ble Pankaj Purohit, J.

Mr. Asif Ali, Amicus Curiae, for the appellant.

Mr. J.S. Virk, Dy. Advocate General, assisted by Mr. Rakesh Kumar Joshi, Brief Holder for the State/appellant.

(2) Vide impugned judgment and order dated 19.4.2018, appellant has been convicted under Section 5(Da)(Dha)/6 of the POCSO Act and sentenced to undergo rigorous life imprisonment and to pay a fine of rupees fifty thousand. There is delay of 634 days in filing this appeal. (3) Learned Deputy Advocate General very fairly submits that since the appeal has been filed by the convict from jail, therefore, he has no objection if delay is condoned. Accordingly, delay condonation application (CRMA/833/2020) is allowed. Delay is condoned.

                                 (4)        Admit.
                                 (5)        Summon the LCR.
                                 (6)        List on 3.7.2023.

(Pankaj Purohit, J.) (Manoj Kumar Tiwari, J.) 1.5.2023 Pr