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Judgment
6 paragraphs · 152 wordsH.S. Thangkhiew, J
This is an application for condonation of delay of 348 days in filing the Appeal against the impugned Judgment dated 28.05.2024 and passed by the learned Special Judge, (POCSO), West Garo Hills, Tura in Special POCSO Case No. 43 of 2020, whereby the applicant/appellant has been convicted under Section-5(m)/6 of the POCSO Act, and vide impugned Order dated 29.05.2024 in Special POCSO Case No. 43 of 2020, sentenced to undergo 22(Twenty Two) 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. R. Gurung, learned GA for the respondent, also has no objection to the condonation, as prayed.
Accordingly, the prayer is allowed and the delay of 348 days, is condoned. Registry to diarize and register the Appeal.
Misc. Case stands disposed of.