RAMBHARTI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is a revision under Section 397 read with Section 401 of the Cr. P.C.

(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 Rambharti 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 : <FRM>JUDGEMENT_3229_CRLJ_2006Html1.htm</FRM>

(3.) In default oi payment ol fine, accused No. 1 was ordered to undergo one month's simple imprisonment and accused Nos. 2 to 11 were ordered to undergo 8 days' Simple Imprisonment. In appeal by the accused in Sessions Court, the Sessions Judge in Criminal Appeal No. 83/1996 dismissed the same and maintained the judgment and order of the trial Court.