As per case facts, the informant alleged that her nephew, uncle, and cousin brother, along with others, conspired to fabricate a sale deed for ancestral property. Two of the applicants ... allegedly impersonated deceased relatives (her father and another relative) to execute the sale deed, while a third applicant, a co-owner, was present and signed, knowing the impersonation. The informant was thus deprived of her rightful share and suffered a loss, leading to a criminal case for cheating and forgery. The trial court and appellate court convicted the applicants, leading to these revision applications. The question arose whether the High Court, in its revisional powers, should overturn the lower courts' concurrent findings and if the applicants were eligible for probation. Finally, the High Court upheld the convictions, finding clear evidence of cheating by personation and forgery, and determined that granting probation was inexpedient given the serious nature of the offense and the substantial loss caused to the legal heir, thereby dismissing the revision applications.