SURAJ RAI Vs. STATE OF SIKKIM

JUDGEMENT

(1.) The instant Application has been filed by the Appellant seeking condonation of delay for a period of 14 years and 7 months in filing the Appeal against the Judgment and Order of Sentence of the Learned Court of Sessions (S & W) Sikkim at Namchi, dated 11 -08 -2000 in Criminal Case No. 9 of 1996.

(2.) For clarity, the sequence of events before this Court is narrated hereunder;

(3.) On the prayer of the Learned Senior Counsel to file some documents in support of his application seeking condonation, this was allowed and on 05 -03 -2016 he filed an application duly supported by an affidavit sworn by Advocate Shri Bandhan Rai to the effect that after he submitted an application on 18 -08 -2000 for supply of certified copy of the impugned Judgment and it was made over him on 21 -08 -2000. Thereafter, he remained out of touch with the Appellant who was at the State Jail at Gangtok, as such, he could not send the certified copy of the Judgment to him.