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Judgment
7 paragraphs · 204 wordsW. Diengdoh, J
Heard Mr. S. Khyriem, learned counsel for the applicant, who has submitted that the applicant has filed an appeal before this Court, being aggrieved and dissatisfied by the impugned judgment dated 14.10.2025 and related order of sentence dated 16.10.2025 passed by the Court of the learned District & Sessions Judge, Ri-Bhoi District, Nongpoh in Sessions Case No. 91 of 2015 under Section 302 IPC.
However, while preferring an appeal, a delay of 130 days has occurred, due to circumstances which is beyond the control of the applicant, as such, he could not prefer an appeal within the prescribed period of limitation. It is therefore prayed that the delay be condoned and the appeal be admitted.
Mr. K.P. Bhattacharjee, learned GA appearing for the State respondent has no objection to the prayer for condonation of the delay.
On consideration of the submission made, this Court is inclined to allow this application on being satisfied that the grounds cited for the delay contain sufficient cause. Accordingly, the delay of 130 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.