STATE Vs. SUKHLAL

JUDGEMENT

(1.) CRL. M.A. No. 18024/2010 This is an application by the petitioner seeking condonation of delay in filing the petition seeking leave to appeal.

(2.) THE applicant has contended that the copy of the judgment dated 25th March, 2010 was ready on 16th April, 2010 and on receipt of the copy, the same was given to the legal department for its opinion and thereafter it was considered at various levels. THE record was finally received by the counsel for the appellant on 20th October, 2010. THE counsel for the appellant also took time to go through the records and prepare petition seeking leave to appeal and by the time, the petition seeking leave to appeal was filed, the delay of 161 days had already taken place. THE applicant has contended that delay of 161 days is neither intentional nor deliberate and grave loss, irreparable harm and injury shall occasion if the delay of 161 days is not condoned.

(3.) THIS is a petition by the State against the judgment dated 25th March, 2010, acquitting the respondent Sukhlal of the charge of murdering his wife Sundra in Sessions Case No. 145/2007 arising out of FIR No. 1369/2007, PS Sultan Puri, under Section 302/201 of IPC.