C DORAISAMI NAIDU Vs. KANNIAPPA CHETTI

JUDGEMENT

(1.) The eight petitioners have boon fined each Rs. 75 under Section 500, I.P.C., Rs. 300 being given in compensation to the complainant.

(2.) It was complained that the petitioners conspired with one Abbey Naidu, the President of the Tiruvallur Union Board, and maliciously got up a petition to the effect that the complainant was suffering from leprosy.

(3.) Under Section 55, Madras Act 14 of 1920, a person is disqualified for election as a member of a Local Board if such person is a leper; and the complaint suggests that the accused maliciously reported the complainant to be suffering from leprosy in order to disqualify him from nomination.