1. This is another case of a conviction by a jury of persons accused of dacoity against the opinion and advice of the Sessions Judge although he
declines to refer the case to the High Court u/s 307 of the Code of Criminal Procedure; we have no power to interfere, however absurd or wrong
we may think the verdict to have been. There has been no misdirection by the Sessions Judge, and there is evidence against the prisoners, if the
jurymen chose to believe it. The sentence also is not too severe supposing the prisoners are guilty. The prisoners, of course, may bring their case to
the notice of His Excellency the Governor in Council, if they be so advised.
2. Our duty under the present state of the law is to dismiss the petition and confirm the conviction and sentence.
