MITHUNBHAI BAVABHAI MANKER Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE . Shri L.B. Dabhi, learned Additional Public Prosecutor waives service of notice of Rule on behalf of respondent State.

(2.) In the facts and circumstances of the case and with the consent of learned advocates appearing on behalf of the respective parties, present application is taken up for final hearing today. Present Criminal Miscellaneous Application under Section 5 of the Limitation Act has been preferred by the applicant - original accused to condone the delay of 24 days in preferring the Criminal Appeal challenging the judgment and order of conviction passed by the learned trial Court convicting the applicant for the offences punishable under Sections 363, 366 and 376 of the Indian Penal Code, 1860.