K.S.LODHA, J. - (1.) THIS is an appeal by the four appellants against the order of the learned Sessions Judge. Pratapgarh camp Chittorgarh dated 13 -2 -85 by which a sum of Rs. 250/ - from each of the personal bonds of the appellants Narsingh and Gordhan and Rs. 500/ - from each of the personal bonds of the appellants Bhabhoot and Bhika have been ordered to be recovered.
(2.) I have heard the learned counsel for the appellants and the learned P.P. It appears that the four appellants were on bail during the course of the hearing of an appeal against their convictions and sentences, before the learned Session Judge, However, they absconded themselves on 8 -3 -85, therefore, their bail bonds were forefeited and notices were issued to show cause why the amounts may not be recovered Narsingh and Gordhan appeared on 30 -8 -83 and were again released on bail. The other two appellants have appeared on 5 -12 -84. They also filed their replies to the show cause notices. The causes shown by them were not found to be satisfactory by the learned Sessions Judge, and, therefore, he order the recovery of these amounts out of the bonds.
(3.) THE learned counsel for the appellants urged that the accused appellants are poor persons and they have already appeared before the learned Sessions Judge, in these circumstances the amount ordered to be recovered from their bonds are excessive and may be reduced.;