Madhya Pradesh High Court
Munnu @ Devi Prasad vs The State Of Madhya Pradesh Judgement ... on 13 May, 2014
1
Criminal Appeal No.1081/2014
13.5.2014
Shri Rajesh Dubey, learned counsel for the appellant.
Smt.Nirmala Nayak, learned Govt. Advocate for the
respondent/State.
Heard on I.A.No.7242/2014, appellant's application u/s 5 of the Limitation Act for condoning the delay in filing the appeal as the same is barred by 71 days as reported by the office.
Having heard, perused the I.A., for the reasons stated in it, so also taking into consideration that the appellant has been convicted and sentenced under Section 302 of the IPC for life imprisonment, we are satisfied that sufficient cause has been made out to condone the aforesaid delay. Hence, by allowing the I.A., the same is condoned.
Record of the trail Court has been received, hence at the request of the appellant's counsel, he is heard on the question of admission.
Admit.
State counsel has taken the notice of this admission, hence no further notice is required..
Let this matter be placed for final hearing in due course.
(U. C. Maheshwari) (Sushil Kumar Gupta)
JUDGE JUDGE
C.