SUNIL Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitions filed under Section 482 Cr.P.C. Petitioners in these cases stand charge-sheeted for offences punishable under Sections 7 & 8 of Kerala Gaming Act, 1960 (in short 'the Act'). Questions of law arising in all cases being the same, all the petitions were heard together and disposed by this common order. Allegations against the petitioners are as follows:

(2.) Heard the learned counsel for the petitioners and the learned Public Prosecutor.

(3.) Before delving into the facts, it will be apposite to refer to the relevant legal provisions in the Act. Sections 2(a) and (b) of the Act defines the "common gaming house" in the following words: