- (1.) PRAYER in this application is to condone delay of 22 days in filing the appeal.
(2.) HEARD .
(3.) FOR reasons stated in the application, delay of 22 days in filing the appeal is condoned and the application stands disposed of accordingly. Criminal Appeal No. D -948 -DB of 2013 The appellant has filed an appeal to challenge judgment dated 16.4.2013 passed by the Additional Sessions Judge, Kapurthala, acquitting his wife Palwinder Kaur and acquitting her coaccused of offences under Sections 307/148/149 of the Indian Penal Code, but convicting them for lesser offences.;