BHOLA Vs. STATE

JUDGEMENT

(1.) This is second appeal in which an application for condoning the delay has been filed.

(2.) Heard the learned counsels for the parties.

(3.) The facts of the case are that two second appeals have been filed on 3-4-1989 against the judgement dated 8-12-1988. These second appeals are numbered as 66 and 67. In second appeal no. 66 the certified copy of the judgement of the lower appellate court has been filed; but no certified copy of the judgement of the trial court or decree of the lower appellate court has been filed on that very date. In second appeal no. 67 no copies of judgement have been filed.