SOLANKI DEVRAJSINH MADHUSANG Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard the learned advocates appearing for the respective parties.

(2.) By way of this application, the applicant has prayed for condonation of delay of 151 days occurred in preferring the application.

(3.) Learned advocate for the applicant submits that the delay of 151 days has occurred since the applicant is in jail and could not timely receive the legal advise to prefer the revision against the concurrent findings of conviction and sentence.