STATE Vs. VIJAY SINGH

JUDGEMENT

(1.) The applicant/petitioner has filed the instant application seeking condonation of 387 days delay in filing the Criminal Acquittal Appeal against the judgment dtd. 16/2/2018 passed by the learned Additional Sessions Judge, Jammu, whereby the respondents have been acquitted.

(2.) It is stated in the application that the judgment was announced on 16/2/2018 and the appellant on receipt of the copy of the judgment from the trial court immediately called for the record of the case and the matter was examined and processed at different levels. It is further stated that the matter was taken up with the Law Department for the grant of sanction letter, which was accorded for filing of appeal on 19/9/2018. It is further stated that on receipt of the sanction letter from the Law Department, the appellant has immediately contacted the learned counsel and steps were taken for drafting of the appeal against the judgment impugned and filing of the same before the High Court without any further delay. The delay in filing the appeal is neither deliberate nor intentional but because of the circumstances detailed above

(3.) Heard learned counsel for the petitioner and perused the record.