- (1.) As directed by the court, the Registry issued notice to the standing counsel for the Stale of Himachal Pradesh, but no appearance has been entered o far. Nobody has appeared also.
(2.) Leave granted.
(3.) The appellants have been convicted under S. 451.426 read with Section 34 of the Indian Penal Code and sentenced to undergo two months'imprisonment. The High court postponed the sentence under Section 4 of Probation of Offenders Act subject to filing an undertaking of good conduct. Since the appellants had not executed the undertaking, the High court dismissed the appeal. Thus this appeal by special leave.;