- (1.) Delay condoned.
(2.) Leave granted.
(3.) The solitary question that arises for our consideration in this appeal is whether respondent accused deserves to be held guilty of commission of offence under Section 304 Part II of the Indian Penal Code (for short IPC) or the conviction and sentence awarded to him by the High Court of Delhi, under Section 304 A of the IPC should be held to be good and legally tenable.;