H.C.P. Tripathi, J. - (1.) Bahal Singh and Karnail Singh have filed this appeal purporting to be under Sections 410/515/ 439, Cr.P.C. against an order of Temporary Sessions Judge, Pilibhit in criminal miscellaneous case No. 1 of 1962 imposing on them a penalty of Rs. 100/- each.
(2.) Learned counsel has not been able to show any provision under which an appeal lies against an order of the Sessions Judge imposing penalty in a proceeding under Section 514 of the Criminal Procedure Code. However, learned counsel says that this appeal may be treated as an application in revision under Section 439, Cr, P.C. I, therefore, proceed to treat it as a revision application and decide the same on that footing.
(3.) It appears that one Jeewan Singh along with others was tried in the court of Temporary Sessions Judge, Pilibhit (Sessions Trial No. 42/59) under Section 120-B/467/468, I. P.C. In that trial the appellants had stood sureties for Jeewan Singh for his attendance in court on the dates fixed in the trial, and each of them had executed bonds for Rs. 2,000/ in favour of the Government binding themselves to pay the amount of the bond in case of Jeewan Singh making default in his appearance in court on any date.;