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Judgment
6 paragraphs · 188 wordsW. Diengdoh, J
Heard Mr. S. Deb, learned Legal Aid Counsel for the applicant, who has submitted that the applicant, being aggrieved and dissatisfied by the judgment of conviction and order of sentence dated 10.06.2022 passed by the learned Sessions Judge at Khliehriat in Sessions Case No. 4 of 2021, has approached this Court by way of an appeal. However, in preferring such appeal, a delay of 1183 days has occurred, the ground for such delay is that the applicant is an illiterate and indigent person, and has now approached this Court by way of legal aid. As such, it is prayed that this application for condonation of delay may be allowed and the appeal be brought on board.
Ms. S. Bhattacharjee, learned GA appearing on behalf of the State respondent has no objection to the prayer made.
On consideration of the submission made, this Court is persuaded to allow this application. Accordingly, the delay of 1183 days in preferring the appeal is hereby condoned.
Misc. Case disposed of.
Registry is directed to diarize the appeal and list it for admission on 19.11.2025.