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Judgment
5 paragraphs · 107 wordsWallace, J.—Accused''s previous convictions were under Sections 457 and 380 or 411. I. P. C. Of these sections only Section 457
appears in Schedule 1, Criminal Tribes Act, One should in these cases take the view most favourable to the accused and assume therefore that for
purposes of enhanced punishment, the previous convictions were u/s 411, and therefore the Criminal Tribes Act Section 23 (1) (b) does not apply.
Accused is therefore an old offender u/s 75, I. P. C., and has been now convicted of an offence u/s 382, I. P. C. I reduce the sentence to
rigorous imprisonment for three years and six months.