PITCHAI PILLAI Vs. TRRAMASWAMI AIYANGAR

JUDGEMENT

(1.) THE petitioner is a Bill Collector and he went to the complainant to collect the amount due by him. THE complainant stated that he would pay in a week and during the discussion that followed the petitioner shouted "shameless fellow. I will shoe you". This does not amount to an offence under Section 504, Indian Penal Code, and the conviction of the petitioner under that section is unsustainable. It is therefore set aside and the fine if levied will be refunded.