KUCHAMPUDI SATYANARAYANA RAJU Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The petitioners in this case were convicted under Section 12, Madras Gaming Act, and sentenced to pay a fine of Rs. 15 each and in default to undergo simple imprisonment for one week each by the Stationary Sub-Magistrate, Bhimavaram. It was also ordered that the sum of Rs. 251-13-3 seized by the police should be confiscated. On appeal the Sub-Divisional Magistrate confirmed the conviction and sentence passed on the petitioners. The case against the petitioners is that on the night of 13th February 1949 the petitioners were found playing cards for money by the Station House Officer who was examined as a prosecution witness, in a dilapidated house belonging to D. W. 1.

(2.) The Courts below held that the house wherein the petitioners were gambling was a public place within the meaning of Section 12, Gaming Act because it was a dilapidated house by the side of a road in a conspicuous place and there was a killi shop by the side of it and therefore the accused were guilty of an offence under that section.

(3.) It is not disputed that the petitioners were caught while playing cards for money on the night of 13th February 1949, bat the main contention raised on behalf of the petitioners is that an offence under Section 12 was not committed by them as the place where they ware gambling is not a public one within the meaning of that section. Section 12, Madras Gaming Act provides that: