SURAJ BHANDARI Vs. STATE OF H P

JUDGEMENT

(1.) Concurrently, the Courts below, for the reasons so assigned, similar in nature, have convicted accused Sukhdev for having committed an offence punishable under the provisions of Sections 4 of the Public Gambling Act, 1867 (hereinafter referred to as the Act) and accused Naresh Kumar, Mohan Lal, Suraj Bhandari and Tilak Raj for having committed offences punishable under the provisions of Sections 4 and 13 of the Act. Trial Court sentenced all of them to undergo simple imprisonment for a period of 20 days for having committed an offence punishable under the provisions of Sec. 4 of the Act.

(2.) The Lower Appellate Court, while upholding the judgment of conviction and sentence, has reduced the sentence from imprisonment to that of fine of Rs. 100.00 under Sec. 4 of the Act and Rs. 50.00 under Sec. 13 of the Act.

(3.) Since common questions of fact and law are involved, these revision petitions, also arising out of common judgment, are being disposed of vide common judgment.