TULSI RAM Vs. SHASHIDHARA SWAMY

JUDGEMENT

(1.) The petitioner is common in al l these petitions. There are concurrent findings of the court below that petitioner has committed an offence punishable under Section 500 of the Indian Penal Code.

(2.) As per evidence adduced by prosecution, petitioner is the Chief Editor of the fortnightly newspaper cal led "Hel lo Bangalore". He had published defamatory statements against respondents herein. The learned trial Judge on consideration of defamatory statements publ ished against each of respondents herein, has held that the statements are per se defamatory. The statements do not fal l within any of the exceptions to Section 499 IPC.

(3.) This court whi le exercising revisional jurisdiction under Section 401 Cr.P.C., does not sit as a court of second appeal. This court can interfere with the impugned judgment if it is demonstrated that the courts below have committed glaring errors in appreciation of evidence or errors of law resulting manifest injustice to petitioner.