STATE OF GUJARAT Vs. MUNNABHAI RAJAKBHAI VEGDANI

JUDGEMENT

(1.) This is an application for condonation of delay caused in filing Criminal Appeal No. 1732 of 2006.

(2.) We have heard learned APP Shri LR Poojari, appearing for the applicant-State and learned advocate Shri S.V. Parmar appearing for the opponents.

(3.) In filing Criminal Appeal No. 1732/06 delay of 1244 days had been caused and, therefore, the present application has been filed seeking condonation of the said delay. It has been submitted by the learned APP that against the judgment delivered by the learned Sessions Judge, Veraval, in Sessions Case No. 45/02, the applicant-State had filed Criminal Appeal No. 1732/06 on 13th September, 2006. It has been submitted by her that the delay caused in filing the said appeal was for certain unavoidable reasons.