TASHI PINTSO LEPCHA Vs. STATE OF SIKKIM

JUDGEMENT

(1.) Heard on I.A. No.01 of 2023 which is an application filed by the Applicant under Sec. 5 of the Limitation Act, 1963, seeking condonation of 1544 days' delay in filing the instant Appeal.

(2.) Issue Notice to the State-Respondent.

(3.) Mr. S. K. Chettri, Learned Additional Public Prosecutor for State-Respondent is present on advance Notice and waives formal Notice.