ORDER

1. This case raises the same point as Criminal Revision Case No. 691 Pages 945 of this Vol, ante.-Ed the only difference being that it was tried summarily under Chapter XXII. In our judgment, there is no difference between sammary trials of summons-cases and the ordinary trials of summons cases. This petition must be dismissed. The sentence is light but, in the, circumstances, as he has already been released and only his a few more days to serve, we reduce the sentence to 11 days.