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Judgment
Lakshmana Rao, J.—The temples were broken into and the idols were removed for celebrating a festival and the taking was not dishonest.
The conviction under Sections 457 and 380, I.P.C., is therefore unsustainable but the petitioners would be guilty u/s 147, I.P.C., as their common
object was to enforce a right by means of criminal force, and violence was used in prosecution of the common object. The conviction under
Sections 457 and 380, I.P.C., is therefore set aside and the conviction u/s 147, I.P.C., will stand. But the consequences were not serious and the
case was taken up on a private complaint. Under the circumstances the sentences already undergone are sufficient and the sentence of the
petitioners u/s 147, I.P.C., is reduced to the period already undergone.