IN RE: BABU RAO Vs. STATE

JUDGEMENT

(1.) THE petitioner was convicted under Section 332, Indian Penal Code,, and sentenced to pay a fine of Rs. 100, in default to undergo rigorous imprisonment for four months, by the Fifth Presidency Magistrate, Madras, in C.C. No. 9425 of 1965.

(2.) THE charge against the petitioner is that he voluntarily caused hurt to P.W. 1 Kuppuswamy, a lineman and Palani (P.W. 2), a helper in the Madras Electricity System at about 10 a.m. on 1st June, 1965, with a view to deter them from doing their duty, namely, inspecting the main switch in the petitioner's house at No. 5, Pillayar Koil Street, Triplicane, Madras.

(3.) P .W. 6, Dr. G. Deivasigamani, the Casualty Medical Officer, Government Royapettah Hospital, Madras, examined Kuppuswamy (P.W. 1) and found on him (1) a contusion over the left forearm; and (2) abrasion superficial over the left forearm; and issued a certificate Exhibit P -2 in respect of the injuries sustained by P.W. 1. The injuries were simple in nature. P.W. 6 similarly examined Palani (P.W. 2), the same day and found on him an abrasion over left palm and issued the certificate Exhibit P -3. The injury was simple in nature. P.Ws. 1, 2 and 4 are witnesses to the occurrence.