KARUPPUSAMY Vs. A NATARAJAN

JUDGEMENT

(1.) THIS is an appeal directed by Karuppusami, the complainant-appellant against the order of the court of the Sub-divisional Magistrate (J.), Dindigul. acquitting 43 accused-respondents.

(2.) THE accusation against the accused is that they are all opposed to the complainant on his being appointed as the village munsif of Kalvelipatti and. in making such objections, they put in writing that the complainant was a rowdy and law-breaker and that he would give trouble to the public and such allegations against the complainant constituted defamation punishable under Section 500. I. P. C.

(3.) THE complainant-appellant is P. W. 1. Undoubtedly he is a man of status in his village, owning properties worth Rs. two lakhs. All the accused also belong to the same village.