D PRABHU Vs. K M PANCHAYUTHAM

JUDGEMENT

(1.) Since the appeal and all the revisions are arising out of the judgment dated 28.10.2010 made in C.C.No.118 of 2005 on the file of the Judicial Magistrate No.2, Ulundurpet, this criminal appeal and revisions are heard together and a common judgment is passed.

(2.) Crl.A.No.82 of 2011 and Crl.R.C.Nos.83 of 2011, 400 of 2011 and 858 of 2012 have been preferred for the relief stated above.

(3.) The case of the prosecution is that P.W.1 is the complainant. He was working as Sugarcane Officer at Chengalvarayan Co-operative Sugar Mills Limited, Periyasevalai village from 02.07.1988. His duty was issuing manure to the agriculturists and maintaining the agriculturists and distributing sugarcane and seeds to the agriculturists. While being so, the accused persons without any prima facie, printed phamplets and issued to the general public and all the Government Officers. The said phamplets contain 8 reasons for their agitation of "Lock and Seal", in which, the fourth reason pertains to defame the complainant, which reads as follows: