- (1.)ACCUSED Ramgopal was prosecuted for offences under Section 409, I. P. C. , in three different cases Nos. 581 of 1949, 582/1949 and 583/1949 and was jointly tried before the Sub-Divisional Magistrate, Mhow, who found him guilty and sentenced him to three month's rigorous imprisonment and a fine of Rs. 10/- in respect of each of the offences. The sentences of imprisonment were to run concurrently,
(2.)ACCUSED preferred an appeal to the Sessions Judge, indore, who confirmed his conviction.
(3.)AGGRIEVED by this decision the accused has preferred this revision application.
;