MALLAMPATI NARASIMHAM Vs. SUB-INSPECTOR OF POLICE

JUDGEMENT

(1.) THE Public Prosecutor is not prepared to de-fend the action of the Village Munsif in attempting to distrain the moveable property of the lessee of the defaulter for un-paid water-tax. THE warrant authorises distraint of the property of the defaulter. THE defaulter in this case was the pattadar, a person different from the accused. THE conviction for assaulting a public servant in the discharge of his duty cannot stand. It is quashed and the fine collected is directed to be refunded.