SUKHPAL SINGH Vs. MANOJ & 6 OTHERS

JUDGEMENT

(1.) SRI A.K. Srivastava, learned A.G.A. submits that in Government Appeal No. 3701 of 2013, Sanjay has also been impleaded as one of respondents and his name appears at serial no. 5 of the array of the respondents. Sanjay has been convicted and the State has not filed any appeal for enhancement of sentence imposed upon Sanjay, the present appeal is confined only to the acquittal part of the judgment as regards the other respondents. Sri Srivastava requests the deletion of the name of Sanjay S/o Kiran Singh from the array of the respondents. Let the name of Sanjay S/o Kiran Singh be struck off and deleted from the array of accused -respondents and renumber the respondents by placing Jain at serial no. 5 and Dinesh at serial no. 6.

(2.) WE have heard Sri Azim Ahmad Kazmi, Advocate on the application under Section 5 of the Limitation Act.

(3.) CONSIDERING the submission and the statements made in support of the application under Section 5 of the Limitation Act, we condone the delay of about 16 days in filing the Criminal Appeal Defective No. 94 of 2013.