HEM RAJ Vs. STATE OF PUNJAB

JUDGEMENT

(1.) CRM-43567-2018

(2.) This is an application for condonation of delay of 534 days in filing the appeal. It has been submitted in the application that after the applicant-appellant was convicted and sentenced, due to financial constraints, he was unable to file an appeal. It is only after the applicantappellant approached the High Court Legal Service Authority to appoint a counsel to defend him, the appeal could be filed and the abovesaid delay has caused.

(3.) Since the only remedy available under the criminal law is to prefer an appeal against the impugned order of conviction and sentence, therefore, accepting the aforesaid circumstances for the delay, the application is allowed the and the delay of 534 days in filing the appeal is condoned.