SYNJOIT MAIRANG Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) This is an application under Section 5 of the Limitation Act, 1963 seeking condonation of delay of 150 days in filing the appeal assailing the judgment and order dated 06.11.2018 and order of sentence dated 14.11.2018 passed by the learned Special Judge (POCSO), Nongstoin in Sessions Case (POCSO) No.10 of 2017.

(2.) It has been averred in the application that the applicant is economically backward and he is a labourer by occupation and was arrested on 20.02.2017 in connection with Mairang PS Case No.5(2) of 2017 under Section 5(n)/6 of POCSO Act, 2012. The applicant was convicted vide judgment and order dated 06.11.2018 and order of sentence dated 14.11.2018.

(3.) The applicant had a remedy to file an appeal against the aforesaid impugned order(s) within 60 days in the High Court. It has been further averred that after excluding the said 60 days, there is a delay of 150 days in filing the appeal.