G.S.AHLUWALIA,J. - (1.)This petition under Sec. 482 of Crimial P.C. has been filed against the judgment dated 19.02.2014 passed by Sessions Judge, Shivpuri in Criminal Revision No.136/2013 by which the judgment passed by JMFC, Shivpuri in Criminal Case No.1984/2011 has been upheld.
(2.)The necessary facts for the disposal of this petition are that on 10.12.2011 Shri M.L. Mourya was posted as A.S.I. in Police Station Kotwali, Shivpuri, who received an information from an informer that three persons are playing cards (tqvk) in the playground of Sadar Bazar School. On this information, Shri M.L. Mourya ASI along with H.C. Aslam Khan, Constable Praveen and Constable Arvind went on the spot and found that three accused persons namely Naresh, Pradeep and the applicant Sanjay were playing cards (tqvk) and an amount of Rs.800.00 was recovered from Naresh, Rs.1,020/- from Pradeep and Rs.280.00 from the applicant and one packet of cards was also seized. The applicant and the other accused persons were arrested. After completing the investigation, the police filed the charge-sheet.
(3.)The Trial Court framed charge for offence punishable under Sec. 13 of Public Gambling Act.