IN RE: B. CHANDRASEKARAN Vs. STATE

JUDGEMENT

(1.) THESE are connected Criminal Revision Cases filed against the convictions and sentences by the learned Third Presidency Magistrate, Saidpet, in C.C. Nos. 3564 and 3682 of 1956, 3685 of 1956 and 3686 of 1956 respectively under Section 292, Indian Penal Code and sentences of fine of Rs. 100 in each case.

(2.) THE facts of these cases have been fully set out in the judgments of the lower Court and need not be recapitulated.

(3.) THE definition of obscenity both in language and in law is vague.