- (1.) Delay condoned.
(2.) Leave granted.
(3.) It appears that the appellant, although convicted under Section 498A IPC, has been acquitted under Sections 304B and 306 IPC. Further, on a required scrutiny of evidence on record, according to us, no case can be maintained under Section 498A IPC as well. The appellant is a Government servant and the sentence, which has been passed under Section 498A IPC, has already been served by him. In the given facts, the conviction under Section 498A of IPC is not maintainable. We, thus, set aside the order of conviction passed under Section 498A IPC against the appellant.;