ROCHIRAM Vs. STATE

JUDGEMENT

(1.) THIS is a reference made by the Additional District and Sessions Judge Dewas in a case under Section 12 of the Madhya Bharat Gambling Act 50 of 1949.

(2.) THREE persons Rochiram, Hafiz and Mohanlal were prosecuted before the additional District Magistrate Dewus under Section 12 of the aforesaid Act who found them all guilty and sentenced them each to a fine of Rs. 50.

(3.) ALL the three preferred a revision-petition in the Court of Sessions and the learned Additional Sessions Judge Dewas who heard the revision-petition, dismissed the same so far as the accused Hafiz and Mohanlal were concerned but allowed it in respect of the accused Rochiram. Accordingly he has made this reference.