Bhattacharya, J. - (1.) This is an appeal against an order of conviction under Sections 292 and 292/109 I. P. C. and sentence of three months' R. I. and a fine of Rs. 500/- and in default, R. I. for a further period of three weeks.
(2.) The first appellant, C. T. Prim, is a partner of India Book House, at 1, Lindsay Street, Calcutta, end appellant No. 2 Mohonlal Lalwanj, is the sales-man in the shop.
(3.) On 20-4-54 copies of three books, The Dark Urge, The Shame of Mary Quinn and Find Me in Fire along with three other books were seized by the police on the allegation that they were obscene. The learned Magistrate found that only the three books specified above came within the mischief of Section 292 I. P. G.;