IGBAL AHMAD Vs. REX

JUDGEMENT

(1.) The applicants, Iqbal Ahmad and Ali Ahmad, have been ordered to execute personal bonds with two sureties each to be of good behavior under Section 110, Criminal P. 0., on a finding that they were so desperate and dangerous as to render their being at large without security hazardous to the community. They appealed against this order to the Sessions Judge of Azamgarh. Their appeal was also dismissed on 10th September 1947. They have come up in revision to this Court against the appellate order of the learned Sessions Judge.

(2.) It has been contended on their behalf that all that the facts found against them establish is that- they are bullies and that this does not justify an order under Section 110 (f), Criminal EC.

(3.) The High Court is not a Court of appeal for cases under Section 110, Criminal P. C, and does not ordinarily interfere with the findings of facts recorded by the Courts below in such oases, nevertheless, in order to satisfy myself about the validity of the contention put forward by the learned Counsel I have, myself, examined the evidence in this case.