STATE OF MANIPUR Vs. TERESA @ NENGBOI

JUDGEMENT

(1.) This application has been filed by the applicant State to condone the delay (if any) in filing the Government Criminal Appeal against the judgment and order dtd. 17/12/2020 passed in Special Trial Case No.100 of 2018 on the file of the Learned Special Judge (ND& PS), Lamphelpat, Imphal, whereby acquitting accused Nos.1, 3, 5, 6, 9, 10 and 11.

(2.) The learned Additional Public Prosecutor submitted that the State has preferred the appeal against the judgment and order dtd. 17/12/2020 passed by the Special Judge (ND&PS), Lamphelpat in Special Trial Case No.100 of 2018. He would submit that after passing the judgment, the matter was entrusted to the Additional Public Prosecutor for filing an appeal. Since the certified copy of the judgment has not been handed over, the learned Additional Public Prosecutor wrote a letter to the Special Secretary (Home), Government of Manipur to furnish the certified copy of the judgment and order.

(3.) He would further submit that there was lot of correspondence exchanged between the Special Secretary (Home), the Deputy Secretary (Home) and the Additional Public Prosecutor for obtaining certified copies of deposition, documents and 161 Cr.P.C. statements of witnesses and otherv related documents. After obtaining the requisite copies, finally the appeal papers were presented before this Court on 25/4/2022.