STATE Vs. S R ALIAS S RAJENDRAN

JUDGEMENT

(1.) THIS is a petition brought forth by the State seeking condonation of delay of 435 days in preferring an appeal against the judgment of the Court of Additional Session, Fast Track Court No.II, Cuddalore, made in S.C.No.303 of 2008 dated 23.10.2008.

(2.) THE affidavit in support of the petition is perused and also the counter affidavit. THE Court heard the learned Additional Public Prosecutor for the petitioner State and also the learned Senior Counsel for the respondents.

(3.) COUNTERING the above contentions, it is contended by the learned Senior Counsel for the respondents that it is not a fit case where the delay could be condoned that first of all, no reasons are mentioned, much less valid reasons which could be accepted for such an inordinate delay of 435 days that a perusal of the affidavit does not speak about any reason for the delay and that simply it is a narrative of the circumstances, but it does not speak about the reason for such an inordinate delay.