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Judgment
6 paragraphs · 148 wordsH.S. Thangkhiew, J
This is an application for condonation of delay of 312 days in filing the Appeal against the impugned Judgment dated 16-07-2024 and Order of Sentence dated 30-07-2024, passed by the learned Special Judge, (POCSO), West Khasi Hills District, Nongstoin in Special POCSO Case No. 30 of 2022, whereby the applicant/appellant has been convicted under Section-5(l)(m)(n)/6 of POCSO Act, sentenced to undergo 20(Twenty) years of rigorous imprisonment, accompanied with a fine.
We have perused the application for condonation, and we are satisfied that sufficient cause has been made out in explaining the delay.
Mr. N.D. Chullai, learned AAG assisted by Mr. E.R.Chyne, learned GA for the respondent, also has no objection to the condonation, as prayed.
Accordingly, the prayer is allowed and the delay of 312 days, is condoned. Registry to diarize and register the Appeal.
Misc. Case stands disposed of.