SREEDHAR PILLAY Vs. P J ALEXANDER

JUDGEMENT

(1.) Crl. M. C. 847 of 1992 is filed by A3 and Crl. M. C. 881 of 1992 is filed by A4 in C. C. 435 of 1990 of the Court of the Chief Judicial Magistrate, Ernakulam.

(2.) The complaint is filed under S.500 read with S.34 of the I.P.C. against the Printer and Publisher of English Weekly "Sunday". An article along with an interview of the 4th accused published in the weekly is the subject matter of the defamation complaint. Complainant's case is that the impugned article maligned his good name and damaged his reputation. In the publication it is stated that the conduct of the complainant in the investigation of Hamza murder case was not above board.

(3.) Complainant examined himself as PW 1. Two other witnesses were examined on his side. The complainant closed his evidence and thereafter accused were questioned under S.313 Cr.P.C. Petitioners (A3 and A4) wanted defence evidence. A4 wanted to examine 17 witnesses and submitted a list to that effect. A3 wanted to examine 13 witnesses and filed list. From out of the list given by A4, three witnesses were examined. They are accused 11, 14 and 9 in the Hamza murder case.