IN RE: V. NATARAJAN Vs. STATE

JUDGEMENT

(1.) PETITIONER has been convicted under Section 75 of the City Police Act and sentenced to pay a fine of Rs. 20 (Rs. twenty) in default to rigorous imprisonment for one week.

(2.) THE charge -sheet against the petitioner is that he entered into a barber's saloon, took out his slipper and gave a hit on the head of one V. Natarajan (P.W. 1) used vulgar words, abused him, created disturbance and caused annoyance to the public. There is evidence in the case that part of the disorderly behaviour took place even on the road.