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Judgment
3 paragraphs · 61 words
Lakshmana Rao, J.—The evidence justifies the conviction of the petitioners u/s 426, Penal Code, and the fines are not excessive. But the
offence u/s 426, Penal Code, does not involve a breach of the peace and the order u/s 106, Criminal P.C., cannot be sustained. The order u/s
106, Criminal P.C., is therefore set aside and otherwise this petition is dismissed.