BHOLA SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Crm-8796-2016:

(2.) Learned counsel for the applicant-petitioner contends that the petitioner is not only a poor person but is only earning hand in his family and is behind bars since his arrest. On account of his detention, his family condition further deteriorated. Although he had requested his relatives to file a revision petition against the judgment of conviction and sentence but the same could not be filed and therefore, the aforesaid delay has occurred. The present revision petition has been filed by taking legal aid.

(3.) No reply to the application has been filed.