- (1.) Delay is condoned.
(2.) Leave granted
(3.) The appellant - Baby Singh is the wife of one Rajesh. Both the appellant and her husband Rajesh were tried for commission of offence punishable under Section 302 IPC. Accused Rajesh was additionally tried for commission of offence under Section 376(2)(f) and 377 IPC and the present appellant was additionally tried for commission of offence under Section 120-B IPC.;