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Judgment
7 paragraphs · 233 wordsW. Diengdoh, (J)
Heard Mr. R. Kharkrang, learned counsel for the appellant, who has submitted that an appeal has been preferred by the appellant, being aggrieved by the judgment and order of sentence dated 26.06.2023 passed by the Court of the learned Special Judge (POCSO), West Jaintia Hills District, Jowai in Special Session (POCSO) Case No. 37 of 2018, whereby, by such judgment and order of sentence, he was convicted and directed to undergo imprisonment for a term of 20 years with fine.
However, while preferring the said appeal, a delay of 889 days has occurred due to circumstances which is beyond the control of the appellant since he is an illiterate and poor person coming from a rural background, as such, he was not able to engage a counsel for the appeal to be preferred. It is therefore prayed that the delay be condoned and the appeal be admitted.
Mr. R. Gurung, learned GA appearing on behalf of the State respondent has no objection to the prayer made.
On consideration of the submission made, we are persuaded to allow this application on being satisfied that the grounds cited for the delay contain sufficient cause. Accordingly, the delay of 889 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.