STATE OF SIKKIM Vs. RUPESH MANGER (THAPA)

JUDGEMENT

(1.) Heard Mr. S.K Chettri, learned Counsel for the appellant. Also heard Mr. N. Rai, learned Senior Counsel for the respondent.

(2.) This is an application for condonation of delay in filing Leave to Appeal and Memorandum of Appeal under Section 5 of the Limitation Act, 1963.

(3.) By the judgment and order dated 30.10.2018 passed in Sessions Trial Case No.01/2017, the learned Sessions Judge, Special Division-I, Sikkim at Gangtok, while holding that the respondent had caused the fatal injuries, acquitted him by accepting the plea of insanity set up by the respondent.