SUNDARARAJA PILLAI Vs. KAMALPATCHA

JUDGEMENT

(1.) SUNDARARAJA Pillai the complainant is the Petitioner. He it the village karnam. His complaint is that the accused officer who happens to be the Tahsildar dealt a blow on his neck and pushed him. He appears to have filed a complaint for offences under Section 323 I.P.C. and 352 I.P.C. The complaint was takes on file.

(2.) THE learned trial Magistrate (Sub Magistrate of Mudikulathur upheld the objection that the complaint was not sustainable for want of sanction under Section. 197 Code of Criminal Procedure.

(3.) AGGRIEVED by the order of the learned Sessions Judge the complainant -Petitioner seeks to revise the order before this Court.