- (1.) Delay condoned.
(2.) Leave granted.
(3.) The respondents were convicted under Ss. 276C and 277 of the Income-tax Act, 1961 but they were released under the Probation of Offenders Act. Appellant-union challenged the said order before the High Court in a criminal appeal. But a learned Single Judge of the High Court dismissed the appeal with one sentence I find no reason to interfere with the order of the trial court, hence, dismissed.;