VIMALA YOGESH HIREMATH Vs. RAJASHEKAR TEGGINAMAI

JUDGEMENT

(1.) Heard on I.A.No.1/2020 for condonation of delay of 861 days in filing the criminal revision petition.

(2.) The Revision petitioner in the application and in the memorandum of facts filed by the counsel appearing for the revision petitioner has stated that, the appeal was dismissed in the year 2017 on the ground of limitation by confirming the Judgment of conviction dated 22.03.2016 passed in C.C.No.4970/2015 and the petitioner is a lady and suffering from health ailments and the financial loss, therefore, she could not contact the counsel in time and hence, there was a delay.

(3.) The respondent counsel has filed objections contending that, reasons assigned in the memorandum of facts are all false and no material is placed in respect of the reasons assigned in the application and the memorandum of facts. The petitioner is already in the custody for non-compliance of the Court order and also suffering the sentence passed by the Trial Judge. The delay of 861 days has not been explained properly and hence, the application is liable to be dismissed.