C. Honniah, J. - (1.) HEARD learned Counsel for the parties.
(2.) THE case against the accused was that they beat Ram Kishan P.W. 1 and his wife and took away Rs. 40/ - and thereby committed offences under Sections 394, 458, 342 and 323 Indian Penal Code. Ram Kishan and his wife did not identify the accused as the persons who committed the offences. Therefore, the learned Magistrate was justified in acquitting the accused. Hence this appeal fails and is dismissed. ;