JUDGEMENT
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(1.) Delay condoned.
(2.) Leave granted.
(3.) Naveen, the deceased visited the house of the appellants on the occasion when the thread ceremony was in progress at the house of the appellants. The reason for the visit as per the father and wife of the deceased was an invitation to join the function. On the other hand, the stand of the appellants is that the deceased came uninvited and started abusing them.;
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