K.L.Bapna, J. - (1.) This is a petition under Section 561-A of the Code of Criminal Procedure.
(2.) The petitioner Bal Mukand was convicted by the First Class Magistrate, Ajmer under Section 457 of the Indian Penal Code on 17-10-1958 and sentenced to six months' R. I. His appeal was dismissed by the learned Addl. Sessions Judge, Aimer on 6-6-1959 and the revision petition was dismissed by this Court on 116-1959. The present petition was submitted on 25-6-1959 and is a petition in revision under cover of Section 561-A Cr. P. C., praying for granting a rehearing of the case.
(3.) It may be mentioned that the earlier criminal revision was argued by Mr. Chandmal, a senior counsel on behalf of the petitioner and the order of this Court is in the following words: "This is an application by the petitioner Bal Mukand. I have gone through the judgments by both the courts and find that the case against the petitioner is proved beyond any manner of doubt. There is no good reason whatsoever for interference by way of revision. The application is, therefore, dismissed.";