BABAN POPAT DANGAT Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned counsel Mr. Garg, appointed to represent the Appellant through Legal Aid Services Authority. Learned Counsel submitted that the applicant faced the trial for the charge under Sections 302, 498A and 306 of the Indian Penal Code and vide a judgment and order passed by the learned Additional Sessions Judge, Pune, dated 03.02.2016 was convicted and awarded the sentence of life imprisonment along with fine.

(2.) Learned counsel then invited our attention to the application and more particularly, the grounds raised in the application at Para-5 and submitted that the learned Court below failed to appreciate the evidence in proper perspective and then inviting our attention at Para 8, the learned counsel submitted that the applicant was in custody throughout the trial. He further submitted that due to financial constrains the appellant was unable to take necessary steps within reasonable period so as to prefer an Appeal and challenge the order of conviction and sentence and only after legal assistance having been provided to the applicant through High Court Legal Services Authority necessary steps were taken. Thus, the submission of the learned counsel that delay of 1666 days caused in filing the Appeal is due to bona-fide reasons and delay be condoned.

(3.) In view of submissions made by the learned counsel for the applicant and for the reasons stated in the application, delay of 1666 days in filing the Appeal stands condoned.