- (1.) The appellant was convicted by the Additional Judicial Magistrate, First Class, Sangareddy under Section 252 of the Code of Criminal Procedure, 1973 (for short, "the Cr.P.C.) for the offence punishable under Section 9(1) of the A.P. Gaming Act, since he was found conducing matka (a game) near Vysya Bank, Sastry Road, Sadasivpet. The conviction was recorded and matka chits and a sum of L 130/- were recovered from him. The way the conviction was recorded and the way it had been treated by the Courts is the only point for consideration before us.
(2.) The Principal Sessions Judge,Medak had set aside the sentence of imprisonment but upheld the conviction of the appellant and imposed a fine of Rs. 300/-. The High Court rejected the revision against the judgment of the learned Principal Sessions Judge, Medak. Hence this appeal.
(3.) Heard learned counsel for the parties.;