RAM BHARTI Vs. STATE OF M.P.

JUDGEMENT

(1.) THIS is a revision under section 397 read with section 401 of the Criminal Procedure Code.

(2.) ALL the accused persons except the accused No.1 were tried under section 4 of the Public Gambling Act, 1867 (as amended in M.P.) (hereinafter called as 'the Act'). Accused Ram Bharti was tried under · section 3 of the Act. In Criminal Case No. 55/96 the Judicial Magistrate First Class found all the accused guilty of the offences charged and convicted them. They were sentenced as under:

(3.) NOW the accused persons are before this Court.