S.K. Mal Lodha, J. - (1.) Heard learned counsel.
(2.) The petitioner was convicted under section 13 of the Rajasthan Gambling l Ordinance (No LVIII of 1949) (for short the Ordinance) and sentenced to one months rigorous imprisonment. He filed appeal and learned Sessions Judge No. 1, Hanumangarh dismissed the appeal and maintained the conviction by his order dated September 27, 1982. Benefit of the Probation of Offenders Act, 1958 was refused by the learned Judicial Magistrate as well as by the learned Additional Sessions Judge No. 1.
(3.) I have heard Mr. S. N. Sharma for the petitioner and Dr. S. S. Bhandawat, Public Prosecutor.;