KAMAL KUMAR THAPA Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) Heard Ms. S. Nongsiej, learned counsel for the applicant, who has submitted that an appeal has been preferred by the applicant, being aggrieved by the impugned judgment dtd. 27/8/2025 and order of sentence dtd. 28/8/2025 passed by the Court of the learned Special Judge (POCSO), East Khasi Hills District, Shillong in Special (POCSO) Case No. 1 of 2014 under Sec. 5(l)/6 POCSO Act read with Sec. 328/365/366A/376 IPC, whereby, by such judgment and order of sentence, he was convicted and sentenced to undergo rigorous imprisonment for a term of 20(twenty) years with fine of Rs.50,000.00 (Rupees fifty thousand) only, and in default thereof, to undergo further imprisonment for 6(six) months.

(2.) However, while preferring the said appeal, a delay of 51 days has occurred due to circumstances which is beyond the control of the applicant, as such, he could not prefer an appeal within the prescribed period of limitation. It is therefore prayed that the delay be condoned and the appeal be admitted.

(3.) Mr. K. Khan, learned PP assisted by Mr. S. Sengupta, learned Addl. PP appearing for the State respondent has no objection to the prayer made.