BRIJLAL HIDKO Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) This revision is directed against the order passed in Criminal Appeal No. 15/2011 (Brijlal and another v. State of Chhattisgarh) and also against the Criminal Appeal No. 14/2011 (Pankuram v. State of Chhattisgarh).

(2.) The Criminal Case No. 23/2010 (State v. Kailash and others), in which, Brijlal Hidko, Sop Singh and Pankuram Kureti were accused. The trial Magistrate acquitted them and directed confiscation of their vehicle after appeal period.

(3.) The said judgment was delivered on 28/10/2010 and "thereafter, two separate appeals were preferred against confiscation of vehicle. On 02/12/2011, learned Appellate Court dismissed both the appeals holding that Criminal Appeal No. 14/2011 preferred by Pankuram is delayed by 2 months and 13 days, whereas Criminal Appeal No. 15/2011 preferred by Brijlal and Sop Singh is barred by 16 days and no application for condonation of delay in appeal was filed by them.