1. The three appellants were convicted by a Magistrate of the second class and they appealed to the Court of the District Magistrate, and on the date fixed for the hearing of the appeal no one appeared on behalf of the appellants and the Magistrate wrote the following judgment: “No one appears. I see no reason to interfere.
2. I dismiss the appeal.” This judgment is not in conformity with the law. It reads as if the appeal had been dismissed because nobody had appeared. It does not disclose whether or not the Magistrate examined the evidence, as it was dearly his duty to do. I allow this application. I set aside the order of the District Magistrate and direct that the record be returned to him with orders to re-hear the appeal and to decide it according to law.
V.B/R.K
3. Application allowed.