STATE OF MAHARASHTRA Vs. SHANTA SHANKAR KAMBLE

JUDGEMENT

(1.) This application by the State is for condonation of delay of twenty-three days in filing Criminal Appeal No. 585 of 1979 for enhancement of "sentence imposed on accused No. 2 by the learned Additional Sessions Judge in Session Case No. 333 of 1976.

(2.) Hearing Mr. S.S. Phanse, learned Public Prosecutor for the State and Mr. G.A. Panna, learned Counsel for the respondent-accused No. 2, we are not inclined to condone the delay.

(3.) Going through the application and the averments therein, we find that the same does not disclose sufficient cause. Indeed, the various dates mentioned in the application indicate want of diligence at all relevant stages of the proceedings till the time the application and the appeal were ultimately filed in this Court.