KUMARAGURUDASA SWAMIGAL Vs. KRISHNASWAMI MUDALIAR

JUDGEMENT

(1.) THIS is an application to revise an order of acquittal passed by the Presidency Magistrate. A book was written by the 1 accused as a reply to a book written by the complainant. Both the books deal with highly controversial religious matters. In expressing his opinion, the 1 accused has no doubt used very violent expressions, but taking them along with the context in which they appear, I agree with the Magistrate that they cannot be considered defamatory. I do not think that the personal character or respectability of the complainant is in any way assailed by the use of the expressions complained of. I dismiss this application.