GANESAN Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) This revision has been filed to set aside the Judgment made in C.A.No.65 of 2013 on the file of the Principal District and Sessions Court, Virudhunagar at Srivilliputtur, dtd. 7/8/2017, confirming the Judgment made in C.C.No.94 of 2011 on the file of the Judicial Magistrate Court No.II, Srivilliputhur, dtd. 4/4/2013.

(2.) The case of the prosecution is that on 1/6/2011 at about 04.00 p.m., when the defacto complainant was working as an Executive Officer in the office of Mamsapuram Town Panchayat, the petitioner went to his office to verify his application submitted under the Right to Information Act. At that juncture, the defacto complainant asked him to affix the proper stamp in the petition. Immediately, he scolded him with filthy language and also tore his application which was kept on the table and he also attempted to attack the defacto complainant. Hence, the complaint.

(3.) On receipt of the said complaint, the respondent registered the F.I.R in Crime No.155 of 2011 for the offences punishable under Ss. 294(b), 353 and 506(2) of I.P.C. After completion of the investigation, the respondent filed a final report and the same has been taken cognizance in C.C.No.94 of 2011 on the file of the Judicial Magistrate Court No.II, Srivilliputhur.