K PANNAT SETHURAMAN Vs. A R SETHURAMAN

JUDGEMENT

(1.) CHALLENGE in this criminal appeal is to the judgment dated 24-12-1999 passed in C. C. No. 65/94 by the Judicial Magistrate, Nilakottai.

(2.) THE appellant herein as complainant has filed a private complaint, wherein, the present respondent has been shown as accused. It is stated in the complaint that the complainant has assisted the complainant in Cr. No. 22/1989 and the same has been instituted against the accused, his father and brothers. As a measure of talion, the accused has defamed the complainant in paragraph No. 8 of the plaint filed in O. S. No. 1031/1993. On 25-1-1994, so many persons have met the complainant in Gowri tourist Home and stated that the accused and his brother have acted against his reputation. Under the said circumstances, the present complaint has been filed.

(3.) ON the side of the complainant, p. Ws. 1 to 4 have been examined and exs. P1 to P9 have been marked.