STATE OF TRIPURA Vs. PRADIP GHOSH

JUDGEMENT

(1.) Heard Mr. D. Sarkar, the learned P.P. appearing on behalf of the State-applicant. Also heard Mr. A. Gon Choudhury, the learned counsel appearing on behalf of the respondents.

(2.) This is an application under Section 5 of the Limitation Act for condoning the delay of 50 days in preferring the application for leave to appeal under Section 378(3) of Cr.P.C. along with a memo of Appeal against the: judgment and order of acquittal dated 21.3.2001 passed by the learned Addl. Chief Judicial Magistrate, West Tripura, Agartala in G.R. Case No. 77/1999 under Sections 49S(A)/34 of IPC.

(3.) The applicant has tried to explain the delay by making averments in the aforesaid application, particularly in paragraph 2 which is extracted below: