NATARAJA MUDALIAR Vs. DEVANAI AMMAL

JUDGEMENT

(1.) PETITIONER 1 is the heir of one Duraiswami Mudaliar who died on 20 February last and petitioners 2 and 3 are his servants. The complainant was the concubine of Duraiswami Mudaliar and the cattle were removed on 28 February as belonging to Duraiswami Mudaliar. The conviction of the petitioners under Sections 379: and 448, Indian Penal Code, is, therefore, set aside and the fines, if levied, will be refunded1.