MOHD JAHANGEER Vs. STATE OF HARYANA

JUDGEMENT

(1.) By making an application under section 5 of the Limitation Act read with section 482 Cr.P.C delay of 186 days in filing the appeal is sought to be condoned. It is mentioned in the application that the appellant could not file the appeal in time because he has been in custody before the time of pronouncement of judgment and as such, there has been delay in filing the instant appeal before this court.

(2.) For the reasons mentioned in the application and the appeal being against the judgment of conviction and order on sentence, delay of 186 days in filing the same is condoned. Application is allowed accordingly.

(3.) Main Appeal