Supreme Court Appeal

Limitation
The criminal special leave petition has to be filed within 60 days if leave to appeal was refused by the High Court. The period of sixty days has to be computed from the date of refusal. The period of limitation in any other case not involving sentence of death is 90 days from the date of judgment or order appealed from and in case involving a sentence of death is 60 days.

But while computing the period of limitation, the period of time spent in making application to High Court for seeking leave and its rejection there after, wherever applicable will be excluded.