GOPAL Vs. STATE OF U P

JUDGEMENT

(1.) C. A. Rahiro, J. This risvision has been preferred against the order dated 20-12-1993 passed by the learned Additional Sessions Judge, Mahoba, district Hamirpur, rejecting the appeal preferred by the accused-petitioner against the conviction and sentence passed by the Assistant Sessions Judge, Hamipur on 28-2-1991 in S. T. No. 91 of 1989 under Section 307, I. P. C. The learned Assistant Sessions Judge imposed punishment to the extent of four years R. I. and fine of Rs. 500 and in default three months R. I.

(2.) THERE is a considerable delay in filing the application. A petition has been filed for condonation of delay. It is submitted that the accused appli cant's mother is an illiterate and old and has no knowledge about the laws of the country. No counter affidavit has been filed. The prayer for condonation of delay is accepted.

(3.) IN the affidavit it has been stated that his mother is old and infirm. The revisionist is the only son of his mother who is also in great distress, con sidering all these circumstance I find that it is a fit case where the revision can be allowed.