(1.) THIS criminal appeal has been preferred by Shri Harbhajan Singh, accused-appellant, from his conviction under Section 500, I. P. C. He was tried by the Additional Sessions Judge, Delhi, who found him guilty and sentenced him to one year's simple imprisonment by his order dated 27th of August, 1959. The appellant has been on bail. The accused was prosecuted on the complaint of P. W. 1, Surrinder Singh Kairon, son of Sardar Pratap Singh Kairon, the Chief Minister of Punjab State. The statement said to be defamatory of the complainant was given by the accused to the press on 23rd of July, 1957, which was published in extenso in the 'blitz', a weekly magazine of Bombay, and the extracts wore published in the 'times of India' and in some other papers. A press-note dated 22nd/23rd of July, 1957, (Ex. P. D.) was issued by the Punjab Government and is reproduced below:
(2.) IN response to the above press-note the accused issued a statement (Ex. P. A.) which runs as under:
(3.) THE above statement issued to the press by the accused was published in the 'tribune' dated 25th of July, 1957, vide Ex. D. P.
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