- (1.) Crm-14577-2015 There is delay of 273 days in preferring the appeal.
(2.) Heard the submissions made by learned counsel appearing for the appellant.
(3.) The appellant being a poor man has engaged a legal aid lawyer through the High Court Legal Services Committee. The delay of 273 days in filing the appeal that has occurred on account of poor financial position of the appellant is quite understandable. Therefore, the application is allowed. CRA-D-694-DB-2015;