MANIVANNAN Vs. STATE

JUDGEMENT

(1.) These petitions have been filed to condone the delay of 116 days in filing the above criminal appeal against the judgement dtd. 9/6/2025, in CC.No.96 of 2024, passed by the learned Additional District Judge (Special Court under Essential Commodities Act, Thanjavur), Thanjavur.

(2.) The petitioners were convicted and sentenced to undergo rigorous imprisonment for seven years and to pay a fine of Rs.25,000.00 in default to undergo rigorous imprisonment for one year, for the offences under Sec. 8[c] read with 20[b][ii][B], of NDPS Act, 1985.

(3.) The petitioners in the affidavit filed in support of the condone delay petition stated that their family was very poor and that, there was no one to file the appeals on their behalf and they were not able to file the criminal appeals in time and that the delay was neither wilful nor wanton. Therefore, the delay of 116 days in filing the above appeals may be condoned.