SYAM DONDIYA Vs. STATE OF A.P., THROUGH INSPECTOR OF POLICE, SOMPETA P.S., SRIKAKULAM DISTRICT, REP. BY PUBLIC PROSECUTOR, HIGH COURT OF TELANGANA AND ANDHRA PRADESH

JUDGEMENT

(1.) Vide the present petition, the petitioner seeks direction thereby to condone the delay of 93 days in filing Criminal Appeal SR. No. 46566 of 2016 against the sentence passed in S.C. No. 73 of 2015, dated 26.04.2016 by the VI Additional District and Sessions Judge, Sompeta, Srikakulam District.

(2.) We have heard Ms. Padma Latha Yadav, learned counsel appearing on behalf of the petitioner (legal-aid) and the learned Public Prosecutor appearing on behalf of the State of Andhra Pradesh.

(3.) Having heard the reasons mentioned in the affidavit filed in support of the petition, the delay of 93 days in filing Criminal Appeal SR. No. 46566 of 2016 is condoned.