Section 133 — To the Supreme Court for special leave to appeal,

To the Supreme Court for special leave to appeal,— (a) in a case involving death sentence; Sixty days. The date of the judgment final order or sentence. (b) in a case where leave to appeal was refused by the High Court; Sixty days. The date of the order of refusal. (c) in any other case. Ninety days. The date of the judgment or order.

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