- (1.) THE applicants were convicted Under Section 411, IPC and sentenced to one month's R. I. each by the Sub-Divisional Magistrate, Kekri. Their conviction and sentences have been upheld toy the learned Sessions Judge in appeal.
(2.) THE legality of the conviction Is challenged in revision.
(3.) A theft was committed at the house of Raghubir Singh constable during the night of 15th Mid 16th September 1953. On receiving information of the theft Raghubir Singh lodged the report Ex. P/i. The stolen property was recovered from Tillage Dabalana (Rajasthan) on 17-10-1953.;