STATE OF A P Vs. KAKULAVARAPUR VENKATA REDDY

JUDGEMENT

(1.) CRL .A. (SR) No.24796 of 2008 is filed challenging the judgment dt.08 -01 -2008 in S.C.No.93 of 2006 of the I Additional Metropolitan Sessions Judge, Hyderabad acquitting the respondents of offence under Sections 147, 148, 307, 384 r/w 148, 120 -B IPC and Section 25(1 -A) and 27(2) of Arms Act and Section 7(1) of Criminal Law Amendment Act.

(2.) CRL .A.M.P.No.363 of 2009 is filed under Section 5 of the Limitation Act, 1963 to condone the delay of 572 days in filing this appeal against the above judgment.

(3.) IN the affidavit filed in support of Crl.A.M.P.No.363 of 2009, it is stated that the judgment of the Court below was pronounced on 08 -01 -2008; application for certified copy was made on 18 -01 -2008 and it was made ready on 25 -01 -2008; after securing it, the Commissioner of Police, Hyderabad City sent it to the legal Adviser for his opinion; and after receiving the same, he sent letter dt.11 -01 -2008 to the Office of the Public Prosecutor, High Court of A.P., Hyderabad; the Public Prosecutor sent his opinion to the Government on 20 -02 -2008 for sanction to file the appeal; sanction was granted on 09 -05 -2008 and the appeal was filed on 22 -10 -2008. It is stated that the delay in filing the appeal is on account of administrative reasons only and the same be condoned in exercise of the power of this Court under Section 5 of the Limitation Act, 1963.