PATTANASHETTI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Appellant/accused No.1 filed Crl.A.No.100294/2023 and appellants/accused Nos.2 to 4 filed Crl.A.No.100317/2023 feeling aggrieved by order passed by the trial Court on the file of I Addl. District and Sessions Judge, Haveri, in Crl.Misc.No.947/2022, dtd. 7/1/2023.

(2.) Heard the arguments of both sides.

(3.) Learned counsel for appellants in both the cases filed application to condone delay in filing the appeal under I.A.No.1/2023. The trial Court has passed order on 7/1/2023. In terms of Sec. 14-A(3) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Amendment Act , 2015, appeal has to be filed within 90 days. However, appeal can be filed within a period of 90 days after the expiry of first period of 90 days, thus totally within the period of 180 days appeal has to be filed. In view of reasons stated in the affidavit in both the appeals and being satisfied with grounds, further the appeals are filed within a period of 180 days, delay in both the appeals is ordered to be condoned.