VEERAPPA GIRAMANI Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE accused pleaded guilty before the Seventh Presidency Magistrate for an offence under Section 49-A (3) of the Madras City Police Act in that he received bets on New York Cotton prices on 22-1-1958 at 7-30 p. m. at Muthiah Mudali Garden, ice House.

(2.) THE prosecution had cited four witnesses to speak to these facts and the seizure of Rs. 4 cash, 12 betting slips bearing the letter M, a small pencil and a carbon slip.

(3.) THE accused, apparently realising the overwhelming evidence against him, has pleaded guilty after the charge was explained to him, and he having done so, only the extent and legality of the sentence alone is open for consideration.