PRESIDENT AND DIRECTORS OF THE AGRICULTURAL PRODUCE CO OPERATIVE MARKETING SOCIETY Vs. M K MOHAMED ALI

JUDGEMENT

(1.) THE First Class Magistrate of Mercara in Cri. C. No. 78 of 1965 on the file of his Court holding that the complaint filed by the petitioner was unsustainable, discharged the accused who are the respondents in this revision petition under Section 253(1) of the Criminal Procedure Code by his order dated the 27th December 1965.

(2.) THE Sessions Judge in a revision filed before him by the petitioner against the order of the discharge, confirmed the order of the Magistrate and dismissed the revision petition. It is against that order that the petitioner has come up in revision before this Court.

(3.) IT was submitted by the learned Advocate for the petitioners that it is clear from the complaint petition that the Cooperative Marketing Society was defamed. Therefore, the Magistrate was competent to entertain the complaint petition.