- (1.) Heard learned counsel for the applicant-appellant on Delay Condonation Application and perused the affidavit filed in support of this application. Order on Delay Condonation Application:-
(2.) It is reported by the Stamp Reporter in his report dated 7.1.2014 that the Criminal Appeal is beyond time by 74 days.
(3.) Learned counsel for the applicant-appellant submits that the victim is a poor person having no source of income, hence he could not file the criminal appeal along with the application for grant of leave to appeal within time.;