STATE OF SIKKIM Vs. LASANG TAMANG

JUDGEMENT

(1.) Heard on I.A. No.01 of 2024 which is an application under Sec. 5 of the Limitation Act, 1963, filed by the State-Applicant, seeking condonation of 284 days' delay in filing the Appeal under Sec. 377(1)(b) of the Code of Criminal Procedure, 1973.

(2.) Issue Notice.

(3.) Ms. Gita Bista, Learned Counsel for the Respondent is present on behalf of the Respondent and waives formal Notice.