CHINAI Vs. EMPEROR

JUDGEMENT

(1.) THIS order will govern Griminal Revisions Nos. 304 and 305 of 1927 also.

(2.) THESE three applications have been filed by Ohinai, Mohan Singh and Chittar Singh, who have been convicted under Section 506, I.P.C., and have been directed to execute bonds for keeping the peace, under Section 106, Criminal P.C., by Rao Saheb Govind Rao Shrikhande, Honorary Magistrate, First Class, Saugor.

(3.) THE applications are, therefore, dismissed without notice to the Crown.