ARJUN JANI Vs. STATE OF ORISSA

JUDGEMENT

(1.) Leave granted.

(2.) We are deeply dismayed, and equally perturbed by the order which rejected an application seeking condonation of delay of 3157 days and as a consequence dismissed the 'Jail Memo of Appeal' against the order of conviction under Sec. 302, with sentence imposed of life imprisonment where the convict had, at the time of the impugned order suffered incarceration of 12 years and now a further period of 10 years; a total of 22 years.

(3.) Access to justice still eludes the marginalized Sec. of our society and especially those convicted and imprisoned from amongst them. When the three pillars of democracy consistently endeavor to bring legal aid to the doorsteps of every citizen, especially the poor, the needy and the deprived, we, in the Constitutional Courts should introspect to sensitize ourselves in taking a liberal approach insofar as delay occasioned in filing an appeal from an order of conviction and sentence, depriving a person, the most valuable and fundamental of all rights; liberty. Not a mere liberal approach but a pro-active one to condone delay, however large it is when a convict knocks at the door of a Court, in appeal, which in the present case raises some real concerns.