- (1.)Delay condoned.
(2.)Leave granted.
(3.)Eight (08) accused persons were convicted, inter alia, for the offence under Section 302 IPC. (Reference is being made only to the offence under Section 302 IPC as the other offences for which the accused appellants herein have been convicted would not be material as the accused appellants herein have served out the sentence in respect of those offences)