DEEPAK MAGANBHAI VAGHELA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present civil application under Section 5 of the Limitation Act is preferred for seeking condonation of delay of 14 days in preferring Criminal Appeal against the judgment and order of learned Principal Sessions Judge, Gandhinagar in Sessions Case No.33 of 2019 dated 23.12.2019, thereby convicting the accused - applicant for the offence punishable under Section 302 of the Indian Penal Code sentencing the applicant - accused to undergo life imprisonment with fine of Rs.10,000/-.

(2.) There has been a delay of 14 days in preferring the appeal, as according to the applicant, it has been caused in arranging the records & proceedings to obtain legal assistance. The applicant - accused has a good case on merits and therefore, this unintentional delay is sought to be condoned.

(3.) This Court has issued notice on 12th July, 2021.