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Judgment
Heard Mr. F.L. Dkhar, learned counsel for the applicant, who has submitted that the applicant has preferred an appeal before this Court against the impugned judgment and related order of sentence dated 26.05.2026 passed by the Court of the learned Sessions Judge, East Jaintia Hills District, Khliehriat in Sessions Case No. 91 of 2022, whereby, he was convicted and sentenced to undergo imprisonment for life with fine of ₹ 10,000/- (Rupees ten thousand) only, and in default thereof, to undergo simple imprisonment for a further period of 1(one) month for an offence punishable under Section 302 IPC read with Section 34 IPC. The applicant is also sentenced to undergo rigorous imprisonment for a period of 3(three) years with fine of ₹ 5000/- (Rupees five thousand) only, and in default of payment of fine, to undergo simple imprisonment for a further period of 15(fifteen) days for an offence punishable under Section 201 IPC read with Section 34 IPC.
However, while preferring an appeal, a delay of 9 days has occurred, due to the fact that since his confinement in judicial custody, the applicant/convict was unable to personally pursue his legal remedies or take necessary steps for filing the appeal within the prescribed period of limitation. It is therefore prayed that the delay be condoned and the appeal be admitted.
Mr. S.A. Sheikh, learned GA appearing for the State respondent has no objection to the prayer for condonation of the delay.
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 9 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.