Wali Ullah, J. - (1.) The applicants have been tried and convicted of an offence under Section 379, Penal Code. They have been sentenced to pay a fine of Rs. 25 each or in default to undergo rigorous imprisonment for one month.
(2.) They went up in appeal to the learned Sessions Judge, but the appeal was unsuccessful.
(3.) They have now come up in revision to this Court.;