C.A. Rahim, J. - (1.) Heard learned counsel.
(2.) The case is that on 9.1.1993 he-buffaloes of the complainant were stolen. On the next day when he was in search along with two other witnesses he found it in the custody of the revisionist and two others who escaped. The revisionist was caught along with he-buffaloes and they took to the village Pradhan who prepared a written report. The case was started under Sections 379/411, I.P.C. The trial court convicted the revisionist under Section 411 I.P.C. and sentenced him to undergo R.I. for three months and to pay a fine of Rs. 5000/- in default to suffer R.I. for one month.
(3.) Against the said conviction and sentence an appeal was preferred being numbered as 11 of 1997. The learned District and Sessions Judge, Kanpur Dehat by his judgment and order dated 19.7.1997 dismissed the appeal and hence this revision.;