PHILIP RANGEL Vs. EMPEROR

JUDGEMENT

(1.) This is an application in revision against a conviction by the Chief Presidency Magistrate, Bombay, of the applicant under Section 504 of the Indian Penal Cede.

(2.) It is, I think, rather unfortunate that the learned Magistrate did not recall to his mind the terms of Section 95 of the Indian Penal Code and decline to go into the matter at all, because it is really the sort of case which ought not to be allowed to take up the time of the Criminal Courts.

(3.) It appears that there was a meeting on February 13, 1931, of the share- holders of the Central Telegraph Office Credit Cooperative Bank Limited. The accused had been one of the twenty six persons who had requisitioned the meeting, and at the meeting it was proposed that the requisitionists should be expelled from the company. The accused was very angry at this, and he said that not even the Governor-General could expel members from the company. He then proceeded to leave the room, and as he was leaving the room he muttered the words "You damn bloody bastards and cads", and these words, although not addressed to the meeting in general, were overheard by some members who were present. The attention of the Chairman was called to the conduct of the accused, and he dealt with the matter.