STATE OF HARYANA Vs. SHUBHAM

JUDGEMENT

(1.) State of Haryana is in this appeal against the judgment dtd. 8/2/2022 passed by the Court of Learned Sessions Judge, Kurukshetra, whereby the respondents-accused have been acquitted of the charges in sessions case No. 113 of 2019 [CNR No.HRKU01-005887-2019] arising out of FIR No. 23 dtd. 23/2/2019 registered at Police Station Babain, District Kurukshetra under Ss. 341, 395, 397, 201, 120-B, 379-B IPC and Sec. 25 of Arms Act.

(2.) The appeal is accompanied by an application to condone the delay of 144 days.

(3.) It is contended that after the impugned judgment dtd. 8/2/2022, District Attorney Kurukshetra sent memo dtd. 24/2/2022 to the District Magistrate Kurukshetra with his comments that it is a fit case for filing appeal. District Magistrate forwarded the said comments along with the copy of the judgment to the office of Advocate-General Haryana vide letter dtd. 28/3/2022. However, it is on 31/8/2022 that letter was received from the office of Advocate-General Haryana with the direction to file the appeal before the High Court and thereafter, the appeal was drafted without any delay. It is contended that this delay of 144 days has been caused due to official lengthy process.