STATE Vs. VIJAY

JUDGEMENT

(1.) This is an application seeking exemption from filing the certified copies of the annexures. Allowed subject to just exception.

(2.) This is an application by the petitioner under Section 5 of the Limitation Act seeking condonation of delay of 51 days in filing the petition for leave to appeal against the order dated 30th March, 2010 and 31st March, 2010 convicting and sentencing respondent No.1 under Section 363 of Indian Penal Code and acquitting respondent Nos.1 to 4, all the respondents under Section 364-A of Indian Penal Code.

(3.) The applicant has contended that copies of the orders were received on 5th April, 2010 and thereafter the report was prepared and was sent to different officers to consider the case and to decide to file petition for leave to appeal leading to 51 days delay. The applicant has contended that considering the averments made in the application, there is sufficient grounds for condoning the delay.