Section 127 in Criminal Rules of Practice and Circular Orders, 1990
127. Petition to excuse delay to accompany appeal or revision petitions presented out of time:
(1)Where an appeal, on the date of its first presentation is barred by limitation or where revision petition is presented more than 90 days from the date of judgment or order which the petitioner seeks to have revised, a petition to excuse delay supported by an affidavit explaining the circumstances of such delay shall be filed along with the petition or appeal.(2)The period of 90 days referred to above is exclusive of the time occupied in obtaining a certified copy of the order or judgment which the petitioner seeks to have revised, but inclusive of the time occupied in obtaining return of documents under Rule 115.
