PRITESH GIRISHBHAI THAKKAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Ms. Jirga Jhaveri, learned Additional Public Prosecutor, waives service of notice of rule for and on behalf of the respondent-State.

(2.) Present application is preferred by the applicant seeking condonation of delay of 177 days in preferring Criminal Appeal against the judgement and order dated 20.07.2019 passed by the learned Additional Sessions Judge, Ahmedabad in Sessions Case No.39 of 2017, thereby convicting the accused applicant for the offences punishable under sections 376D, 506 and 114 of the Indian Penal Code. The accused are awarded imprisonment for a term of 20 years with fine under section 376D of the Indian Penal Code read with section 114 of the Indian Penal Code.

(3.) It is urged that it is difficult to arrange fund or gather record and proceedings and manage the funds, as they belong to weaker sections of the society. They have approached for the legal aid and the delay has been caused.