(1.) The petitioner, P. Krishnamurti, has been convicted under Section 37(4), City Police Act and has been fined Rs. 35 by the 3rd Presidency Magistrate, Madras, for receiving beta on horses running at the Guindy races at about 3-30 P. M. on 4th December 1948.
(2.) Mr. Ghatala, for the petitioner, raised three main contentions: The first was that P. W. 2, who swore to his giving the petitioner Rs. 1.4.0 three times that day for betting, cannot be believed as P. W. 2 did not know the petitioner before and could not have paid him the three bet amounts, especially as there were the regular race course men ready to receive bets. I cannot agree. The regular race course men don't receive petty amounts like Rs. 1-4-0 from betting enthusiasts of poor means like P. W. 2. They cater to gentlemen who can afford to pay the regulation bet amount. Bucket-shop men secretly cater to men of petty means like P. W. 2. Nor is previous friendship essential for giving and taking bets. In the exotic atmosphere of toddy-shops and race, courses a camaraderie springs up like magic, and no previous friendship is necessary.
(3.) The next contention was that the lower Court should have believed D. WS. 1 and 2 and held that the petitioner had gone there to bet himself, on behalf of himself and his friends, and not to receive beta. I cannot agree, D. Ws. 1 and 2 were interested and unreliable. P. Ws 1 and 2 swore that the petitioner was only receiving bets from men of small means like P. W. 2.