VARIKOPPULA RAJAM Vs. STATE

JUDGEMENT

(1.) Heard.

(2.) Aggrieved by the orders dated 14-5-97 passed in Cr.M.P.No.827/97 on the file of the Sessions Judge, Karimnagar, in dismissing the application for condoning the delay in filing the appeal, the present petition was filed.

(3.) Admittedly the trial Court convicted the petitioners for the offence under Sections 395 and 397 I.P.C. and sentenced them to undergo R.I. for a period of eight years and imposed a fine of Rs.500.00 each and the petitioners were taken into custody and they are in jail now. Subsequently they seemed to have preferred an appeal against (he judgment and conviction given by the Court below with a petition to condone the delay of 249 days in preferring the appeal.