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Judgment
10 paragraphs · 181 wordsGajendra Singh, J
Heard on I.A. No.18161/2023, which is an application for condonation of delay of 20 days in filing this criminal appeal under section 374 of the Cr.P.C. challenging the conviction and sentence passed by the Sessions Judge, Indore in S.T. No.74/2023 under section 363 of the IPC.
Learned counsel for the appellant submits that appellant is in jail and the family member of the appellant has no knowledge about the legal procedures therefore could not file the appeal within time.
Learned counsel for the respondent/State has opposed the prayer.
For the reasons mentioned in the application, I.A. No.18161/2023 is allowed and the delay of 20 days in filing this appeal is hereby condoned.
Also heard on the question of admission.
The criminal appeal is admitted for final hearing.
Let the record of the court below be requisitioned.
I.A. No.18160/2023 which is first application filed under section 389 of the Cr.P.C for suspension of jail sentence of the appellant shall be considered after receiving the record of the trial court.
List immediately on receiving the record of the trial Court.