BABULAL AND ANOTHER Vs. STATE

JUDGEMENT

(1.) THIS revision is directed against the conviction of the Petitioners under Section 75 of the Madras City Police Act and the sentence of fine of Rs. 75/ - each in default to undergo rigorous imprisonment for three weeks passed by the IX Metropolitan Magistrate, Madras in A.P.C. No. 1740 of 1983.

(2.) THE brief facts which are necessary for the disposal of the criminal revision are as follows: The Petitioners were charge -sheeted before the IX Metropolitan Magistrate, Saidapet, under Section 75 of the Madras City Police Act, alleging that at about 12:30 P.M. on 17.3.1983, in the premises of the Saidapet Court, the accused abused P.W.1 Saleem and attempted to beat him with hands and behaved disorderly and thereby caused breach of public peace.

(3.) THE plea of the accused is that it is true that there was a case pending at that time, between them and P.W.1 at Saidapet Court, but it is false to allege that there was any occurrence and that the case was foisted against them due to previous enmity.