JAGMAL SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Through this revision, petitioner-accused had laid challenge to judgment dated 16.02.2016 of 1st Appellate Court, whereby his appeal against judgment of conviction and order of sentence dated 04.07.2014 of trial Court was dismissed.

(2.) Briefly, petitioner was booked and tried in case FIR No. 21 dated 11.02.2010, under Section 13-A of the Gambling Act, Police Station Lalru, on the allegations that he was habitual of selling fake lottery tickets on the pretext of original lotteries, after putting number on them. On 11.02.2010, PW-3 ASI Pawan Kumar (Investigating Officer), on the basis of secret information, sent HC Pawan Kumar to purchase a lottery ticket, who by paying a currency note of Rs. 20/- purchased a ticket from Sai Lotteries at Bus Stand, Lalru. Thereafter, petitioner was apprehended. From his search 7 forged lottery tickets were recovered along Rs. 11,500/- including currency note of Rs. 20/- paid by HC Pawan Kumar.

(3.) After holding trial, vide judgment of conviction and order of sentence dated 04.07.2014, petitioner was convicted under Section 13-A of the Gambling Act and Sections 460, 467, 468, 471 IPC and sentenced as under: