HARRIS Vs. S I OF POLICE, KUZHITHURAI

JUDGEMENT

(1.) This revision is by the accused against the judgment of the learned Judicial First Class Magistrate, Kuzhithurai, convicting him under S. 75 of the Madras City Police Act and sentencing him to pay a fine of Rs. 25/- and in default to suffer simple imprisonment for one week.

(2.) The allegation was that when P.W.I was in her house on 15th June 1976 at about 3 p.m., the revision petitioner was plucking mangoes in the trees adjoining the Vilai which also belonged to P.W.1, that the revision petitioner abused her, that she asked him not to abuse her, that again the revision petitioner abused him in vulgar language and that when she was going to the hospital for some treatment, the revision petitioner came and beat her on her back with his hand. P.W. 1 gave a report Ex.P-1 to the police and P.W.3, the Sub Inspector of Police, Kuzhithurai, registered a case in Crime No. 854 of 1976 under S. 75 of the Madras City Police Act.

(3.) The learned Magistrate found that an offence under S. 75 of the Madras City Police Act has been made out and convicted and sentenced the revision petitioner as stated above.