BEEM SINGH Vs. S RAMAJAYAM

JUDGEMENT

(1.) A private complaint under Sec. 500, I.P.C. was filed by the complainant Mr. Ramajayam, the respondent herein against five accused including the petitioners 1 and 2 before II Metropolitan Magistrate Court, Egmore. All the five accused filed a petition to drop the proceedings as against them raising several grounds. The trial Court after hearing the counsel for the parties, dismissed the same. Aggrieved by that, the petitioners (A-1 and A-2) have preferred this revision.

(2.) ACCORDING to the complainant, in a proceeding before the three forums challenging the order of retrenchment of the complainant by the management of the accused, a detailed counter statement was filed by them on 29.7.1989, 6.1.1994 and 17.2.1995 containing defamatory allegations against the complainant and therefore, the accused persons who are connected with the management are liable to be punished for the offence under Sec. 500, I.P.C.

(3.) THE counsel for the petitioners as well as the complainant/party-in-person in addition to their oral submissions have filed written submissions.