RAJHINGBHAI MATHURBHAI MAVI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule, returnable forthwith. Learned APP waives service of notice of Rule for and on behalf of the respondent-State.

(2.) The applicant is original accused in Sessions Case No.62 of 2018 and is convicted by the learned Sessions Judge, Dahod for the offence punishable under Section 302 of the Indian Penal Code vide its judgment and order of conviction dated 04.12.2019.

(3.) This is an application for condonation of delay of 41 days in preferring the criminal appeal under Section 5 of the Limitation Act.,