KESAVAN KRISHNANKUTTY Vs. CHELLAPPAN PILLAI

JUDGEMENT

(1.) THIS is an appeal by the complainant in C. C. No. 98 of 1957 in the court of the Sub-Magistrate, Karthigappally.

(2.) THERE was a private complaint by the appellant accusing nine persons of offences punishable under S. 143 and 447 of the Indian penal Code. It is not necessary to state very elaborately the points that the learned Magistrate has considered and given a finding against the appellant because the question that has been argued before us is a very short one.

(3.) MR. Velayudhan Nair, the learned counsel for the appellant, has contended that the Magistrate was bound to examine all the witnesses that the appellant was entitled to summon and appear before the court and that the action taken by the Magistrate under S. 245 (1) is not warranted in the circumstances of this case.