BALRAJ KHANNA Vs. MOTI RAM

JUDGEMENT

(1.) This appeal by special leave is directed against the judgment and order dated August 26, 1970 of the Delhi High Court in Criminal Revision No. 138 of 1968 dismissing under Section 203, Criminal P. C. the complaint filed by the respondent under Section 500, L P. C.

(2.) The respondent Moti Ram filed a complaint in the Court of the Sub-Divisional Magistrate, Delhi against the seven appellants under Section 500, I. P. C. alleging that they made certain allegations against him which were defamatory in character and has also passed a resolution placing the respondent under suspension.

(3.) The complaint filed by the respondent is a fairly lengthy one and refers to various matters. But relevant facts which could be gathered from the same appear to be as follows: