EMPEROR Vs. BHAUSING DHUMALSING

JUDGEMENT

(1.) The petitioner, with eight other persons, was charged with rioting and causing hurt to the complainant under Secs.147, 323 and 325 of the Indian Penal Code, in the Court of the Second Class Magistrate of Yeola, and was convicted under Secs.147 and 325 of the Code and sentenced to simple imprisonment for fifteen days.

(2.) The petitioner then appealed to the First Class Magistrate who altered the conviction to one under Section 323 and reduced the sentence to five days simple imprisonment and under Section 106 of the Criminal Procedure Code directed that the appellant should execute a bond of Rs. 100 to keep the peace for one year.

(3.) The petitioner now applies to us in revision to set aside the order for execution of a bond contending that the Court had no jurisdiction to add such an order to the sentence of the Second Class Magistrate.