ABDUL KADER Vs. MON MOHAN GOPE

JUDGEMENT

(1.) The petitioner has been convicted under Section 379, Indian Penal Code, and sentenced to rigorous imprisonment for two months.

(2.) The accused is a young man of 20 years of age; and evidently this is the first time that he has been brought to the Criminal Court. One of the witnesses for the defense, a Civil Court Mukhtear, gives him a goad abaracter,

(3.) Having regard to his youth and character, we think he may be dealt with under the provisions of Section 562, Criminal Procedure Code.