CRLA/662/2023
2023 Latest Caselaw 2911 UK

                Office Notes,
             reports, orders or
SL.           proceedings or
      Date                                           COURT'S OR JUDGES'S ORDERS
No             directions and
             Registrar's order
              with Signatures
                                   CRLA No.662 of 2023
                                   Hon'ble Manoj Kumar Tiwari, J.

Hon'ble Pankaj Purohit, J.

Mr. Mukul Singh Dangi, learned counsel for the appellant.

2. Mr. J.S. Virk, learned Deputy Advocate General with Mr. Rakesh Joshi, learned Brief Holder for the State.

3. This is an appeal filed under Section 374 (2) Cr.P.C. against the judgment and order dated 19.06.2023, passed by Special Sessions Judge (POCSO), Pithoragarh in Special Sessions Trial No.22 of 2021, whereby the appellant has been convicted and sentenced as under:- S. Conviction Sentence Fine Sentence in-

                                    No.                                             lieu of fine
                                    1.     376 (2) (i)   Twenty       Rs.25,000/-   Five        years
                                           (3) IPC       years R.I.                 additional R.I.

Delay Condonation Application (IA No.1 of 2023)

4. As per the office report, there is delay of 33 days in filing this appeal.

5. The appeal is accompanied with a delay condonation application.

6. Learned counsel for the State submits that he do not propose to file any objection for the said application and he fairly submits that the delay can be condoned.

7. For the reason indicated in the delay condonation application, we condone the delay.

8. Accordingly, the application seeking condonation of delay is allowed.

9. Admit the appeal.

10. L.C.R. be summoned.

11. List this case on 15.12.2023.

(Pankaj Purohit, J.) (Manoj Kumar Tiwari, J.) 29.09.2023 SK