K S NAMJUNDAIAH Vs. SETTI CHIKKA THIPPANNA

JUDGEMENT

(1.) In C. C. No. 123 of 1943-49 on the file of the Special First Class Magistrate, Chickballapur, the respondent was convicted for an ollence under section 500, I. P. C. and sentenced to pay a fine of Rs. 200/-. On appeal, the learned First Addl. Sessions Judge, Bangalore, acquitted the accused on the ground that no case is made out against him. The complainant has preferred this revision petition against that order.

(2.) Defamation is denned by Section 499, I. P. C. thus:

(3.) It is not disputed that the expression "black-marketeer" which is per se defamatory I within the meaning of the aforesaid section was used by the accused in relation to the complainant in a public gathering which was presided over by a Government officer and in which besides the parties to this proceeding a large number of respectable persons of the locality were present.