H OBEDULLA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The Sub-Inspector of Police, Huvinahadagalli charge-sheeted one H.Obadulla, aged about 26 years, an Octroi peqn, alleging that he had contravened the provisions of Cls(o) and (r) of S. 92 of the Mysore Police Act of 1063.

(2.) The allegation against him was that on 21-1-1974, at about 5 p.m., the accused used indecent language against one Vasudevappa, Cerk in the Town Municipal Office at Hadagalli, in a public place (Municipal Office), and behaved indecently and in a disorderly manner and used insulting words against Vasudevappa

(3.) The accused was heard and tried by the Munsiff and Judicial Magistrate First Class, Hadagalli. The accused (petitioner) was convicted as charged and sentenced to pay a fine of Rs 50 and, in default, to undergo simple imprisonment for five days.