- (1.) Delay condoned.
(2.) Leave granted.
(3.) The appellant was armed with a 'chhura' (knife) with which he gave a blow on Tengari, the father of the complainant, as a result of which his nose-bone was fractured. The appellant was convicted for the offence under Section 326, I.P.C. and his conviction has been maintained throughout. He has been sentenced to undergo 18 months rigorous imprisonment.;