NARESH KUMAR Vs. BAL KISHAN AND ANR.

JUDGEMENT

(1.) LEAVE to appeal against the acquittal passed by the learned trial Court on 26th March, 2004, was granted on 27th May, 2004, to the complainant on which date the matter was admitted for hearing.

(2.) NOW the matter has been heard and reappraised the evidence on record.

(3.) IT is alleged that on 30th April, 2000 the Respondents came to the temple where a prayer was going -on. They started saying that the Appellant is a hypocrite, practiced black -magic, takes liquor and is a non -vegetarian. At that time his mother (CW2) and one Balwant Singh (not examined), CW -3 Rajinder Kumar and Kamal Kant, were also there. The imputation of these allegations lowered his prestige, reputation and good -will, caused mental torture and harassment to him, as the said allegations were false and scandalous only made to harm his reputation. Hence a notice was served upon the Respondents claiming the damages to the tune of Rs. 50,000/ - and to tender unqualified written apology, lest to face its music.