IN RE: PITCHIAH PILLAI Vs. STATE

JUDGEMENT

(1.) THE petitioner Pitchaiah Pillai seeks to revise his conviction under Section 75 of the Madras City Police Act (III of 1888). The only question that arises in this case is whether the words attributed to the accused (petitioner) as proved by the evidence of P.Ws. 1 to 6, do constitute indecent or disorderly behaviour in any public place. The Counsel for the petitioner did not dispute that the occurrence has taken place in a public place. The prosecution case is that the petitioner came to the front of a pial in the house of P.W. 6 at Kadambur. P.Ws. 2, 4 and 5 were also there. P.W. 1, the complainant is the karnam of Kadambur and he was talking to the Executive Officer on the pial. At that time, the petitioner came there and questioned P.W. 2 as to what happened to the pipe connection to the house of one Chidambara Nadar applied for by him to the Panchayat Board. P.W. 2 replied that the matter was settled amicably with the assistance of the karnam. Thereupon, the petitioner used obscene language against P.W. 1 as follows: