| CATEGORY |
ART./RULE/SECTION |
LIMITATION |
TIME FROM WHICH PERIOD BEGINS TO
RUN |
| 1. CRIMINAL APPEAL |
|||
| A. Cri. Appeal against acquittal |
|||
| 1.
u/s.417(1)(2) CrPC(378) |
Sec. 378 CrPC Art.114(a) |
90 Days |
The date of the order appealed from. |
| 2. u/s.417(3) CrPC 378(4) |
Art. 114(b) |
30 Days |
The date of the grant of special leave. |
| B. Criminal Appeal against |
|||
| (i) Sentence of death by Court of Session |
Art. 115(a) |
30 Days |
The date of the sentence. |
| (ii) Conviction in other sentences |
Art. 115(b) |
60 Days |
The date of the sentence or order. |
| C. Cri. Appeal against Judgment,
sentence under MCOC Act. |
MCOC Act Sec.12 |
30 Days |
From the date of judgment sentence order |
| D. Appeal against order under MPID Act |
MPID Act Sec 11 |
60 Days |
From the date of order |
| E. Leave to file appeal against acquittal by
complainant/public servant. u/s 378 (4) CrPC |
378(5) CrPC. |
(i) 6 months, if complainant is public servant. (ii) 60 days in other case. |
From the date of acquittal. |
| F. Criminal Revision Application |
Art. 131 Limitation Act. |
90 Days |
From the date of order a sentences |
| G.
Contempt Petition |
Sec. 20 |
1 Year |
From the date on which the contempt is ------ to have been
comitted. |
| H.
Contempt Appeal |
Sec.19(4) (1) (a) |
30 Days |
From the date on order --- |
| 2. Writ Petitions |
Art. 226,227 etc |
No imitation but to be filed as early as possible |
---- |