SALIM Vs. STATE OF KERALA

JUDGEMENT

(1.) This application is filed to condone the delay of 5237 days in filing the Revision Petition. The Revision Petition in turn challenges a concurrent verdict of guilty conviction and sentence in a prosecution under section 457, 380 I.P.C.

(2.) The delay is gross. The leaned Public Prosecutor has raised serious objections against the prayer for condonation of delay. I am not satisfied that the delay deserves to be condoned.

(3.) However, I am proceeding to consider the revision on merits in my anxiety to ensure that the failure to condone the delay should not result in any miscarriage of justice. Records have been called for and the counsel has been heard at length.