- (1.) Leave granted.
(2.) The appellant is the first wife of respondent No.2 - Sh. Kanheya Lal who performed second marriage with respondent No.3-Smt. Balli @ Devi in the year 1987. Respondents 2 and 3 were blessed with three children. While the matter has been pending in this court, respondent No.3-Smt. Balli @ Devi died and her name stands deleted from the array of parties.
(3.) This appeal arises out of complaint case instituted by the appellant against respondents 2 and 3 for offences punishable under Section 494 IPC read with Section 108 IPC.;