STATE OF MYSORE Vs. IRAYYA BASAWANNAYYA BALIKAI

JUDGEMENT

(1.) The State has filed this appeal against the order of acquittal of the respondents (accused) by the JMFC. First Court, Dharwar.

(2.) The respondents were charge-sheeted for offences under Ss.79 and 80 of the Mysore Police Act. The prosecution case is that the police searched the house of respondent No.6 at Joladpet in Kalagati town under a search warrant issued by the Dy. Supdt. of Police, Dharwar. When the search was made, the respondents were found engaged in a gambling called 'Andar Bahar' with stakes. The amount found was Rs.170.9.0 with 52 playing cards. The respondents are charge-sheeted for the said offences.

(3.) The accused-respondents pleaded not guilty to the accusation read out and explained to them. Thereafter, the prosecution adduced oral and documentary evidence to prove the accusation against them. Two witnesses PW.1 Sub-Inspector of Police and PW.2 a Panch witness were examined; no defence witness was examined.