H.C.P. Tripathi, J. - (1.) APPLICANT was convicted by a Magistrate Firs Class Under Section 13 of the Gambling Act and sentenced to pay a fine of Rs. 100/ - . In default of payment of fine he was directed to undergo six weeks' simple imprisonment. On appeal his conviction and sentence were affirmed by the learned temporary Civil and Sessions Judge, Muzaffarnagar. Hence this revision.
(2.) ACCORDING to the prosecution Applicant was found in possession of a Parcha Satta (Exhibit 1) and gaming on a public street near the Gaoshala in the town of Kairana on 21 -8 -1965 at about 5 -45 p.m. Applicant had denied the recovery and stated to have been called from his shop and arrested. He examined three witnesses in his defence.
(3.) THE prosecution case of the recovery of the Parcha Satta was testified by constable Feroz Ahmad and two members of the public paltu and Sharif.;