S KUMARAPPAN Vs. STATE

JUDGEMENT

(1.) The Criminal Revision is filed to set aside the conviction and sentence passed in S.T.C. No. 231/2012 on the file of the learned Judicial Magistrate No. V, Salem dated 01.03.2012.

(2.) The case of the prosecution is that on 29.2.2012 when the Additional Deputy Commissioner of Police along with his party men made search in Salem Fair Lands Recreation Club, they have found that the petitioners 1 to 16 and 17 to 30 were playing cards for money in Room Nos. 1 and 2 and they were all arrested and a sum of Rs. 84,370/- has been recovered and the table, chairs and cards have also been seized and a case has been registered under Sections 8 and 9 read with 12 of TNG Act in Crime No. 229 of 2012 and the accused were produced before the learned Judicial Magistrate No. V, Salem.

(3.) The FIR has been taken cognizance in STC. No. 231 of 2012 and on their admission, the learned Magistrate convicted and sentenced them to undergo simple imprisonment for two days and to pay a fine of Rs. 500/- each under Section 8 of the Tamil Nadu Gaming Act and sentenced to pay a fine of Rs. 200/- each under Section 9 of the TNG Act and also sentenced to pay a fine of Rs. 100/- under Section 12 of the TNG Act and in default to undergo one week simple imprisonment by order dated 1.3.2012. A sum of Rs. 84,370/- recovered recovered from them and the table, chairs and cards seized from them are ordered to be confiscated. But, now according to the petitioners, they have not pleaded guilty. Hence, they have come forward with this revision seeking to set aside the conviction and sentence imposed on them by the trial court.