BHUPEN RABHA Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) Heard Mr. S. Chanda, learned Legal Aid Counsel for the petitioner, who has submitted that an appeal has been preferred by the appellant, being aggrieved and dissatisfied by the judgment and order of conviction dtd. 20/10/2023 and related order of sentence dtd. 3/11/2023 passed by the Court of the learned Special Judge (POCSO), North Garo Hills District, Mendipathar in Special (POCSO) Case No. 22 of 2017 under Sec. 8 of the POCSO Act, 2012, wherein, he was directed to undergo simple imprisonment for a term of 3 years and 6 months along with fine of Rs.10,000.00(Rupees ten thousand) only, and in default thereof, to undergo an additional simple imprisonment of 2 months.

(2.) However, because the petitioner is an indigent person with no support from his family members or relatives, therefore, legal aid was sought for, and accordingly, this application was processed through Legal Aid Counsel.

(3.) In the meantime, while preferring an appeal, a delay of 801 days has occurred, for which prayer is made that the delay be condoned and the appeal be admitted.