RAJESH LAMIN Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) Heard Ms. S. Nongsiej, learned Legal Aid Counsel for the applicant, who has submitted that the applicant has filed an appeal before this Court, assailing the impugned judgment and order of sentence dtd. 4/12/2024 passed by the Court of the learned Special Judge (POCSO), East Jaintia Hills District, Khliehriat in Special POCSO Case No. 23 of 2020 under Sec. 3/4 of the POCSO Act, wherein he was directed to undergo imprisonment for a term of 15 years with fine.

(2.) However, because the applicant is a laborer, and his family could not afford to appoint a private counsel, therefore, legal aid was sought for, and accordingly, this application was process through Legal Aid Counsel.

(3.) In the meantime, while preferring an appeal, a delay of 368 days has occurred, for which prayer is made that the delay be condoned and the appeal be admitted.