HEM RAJ Vs. NIRMALA DEVI

JUDGEMENT

(1.) THE appellant is felt aggrieved by and dissatisfied with the judgment of the trial court, whereby his complaint filed under Section 500 of the Indian Penal Code was dismissed against the respondents.

(2.) IN brief, the complaint has alleged that all the respondents except respondent Rabir Singh, Secretary of the Gram Panchayat, being the members of the Gram Panchayat of Sloh Berri had passed a Resolution No.4 on 10.2.1997( Ext.CW1/B) alleging that the appellant had disturbed the peace and tranquility in the village. Its copy was sent to the Deputy Commissioner, requesting him to direct the police post Daulatpur, not to entertain his complaint in any manner and the complainant came to know on 11.2.1997 from one Lekh Ram that a copy of the said resolution was pasted on the gate of Panchayat Ghar as a public notice. Therefore, he alongwith said Lekh Ram visited the Panchayat Ghar and on seeing the copy pasted on the gate, felt humiliated as the resolution was false, which has lowered down his prestige in the eyes of general public. Accordingly, sought action against the respondents.

(3.) THE complaint examined the witnesses to support his version and the respondents were also examined under Section313 of the Code of Criminal procedure. The circumstances which were found attendant were denied by them, however, no defence was led.