Mukerji, J.@mdashThe petitioners who have been convicted u/s 426, I.P.C., have obtained the present rule upon three grounds. Two of these
grounds relate to the summary dismissal of the appeal and they purport to state that the judgment of dismissal was wrong as no sufficient reasons
have been given therefor. This argument cannot be supported in view of the fact that no reasons need be recorded in support of the summary
dismissal of an appeal. The third ground complains of the prejudice that has been occasioned to the petitioners by reason of the fact that while they
were charged with an offence u/s 379, I.P.C., they have been convicted u/s 426, I.P.C. This conviction for an offence with which the petitioners
were not charged, however, has not been to the prejudice of the petitioners. It is clear that they would not have liked a conviction u/s 379, I.P.C.,
to justify which there are ample findings in the judgment of the trial Court, any more than a conviction u/s 426, I.P.C. In any event, the Magistrate
having found that the kalai that was cut and taken away was unripe, the conviction for mischief is fully justified. The rule is discharged.
