KAMISETTY RAJA RAO Vs. TRAMASWAMI

JUDGEMENT

(1.) Petitioner seeks to revise the order of the District Magistrate, Guntur, in C.C. No. 4 of 1926 refusing to take cognizance of a complaint against the Chairman of the Municipal Council, Tenali, under Section 54(a), Act V of 1920, because sanction had not been obtained under Section 197 of the Criminal P. C..

(2.) The offence in question is threatening a voter with injury to his property with intent to induce such voter to vote for any candidate or to abstain from voting.

(3.) The petitioner would have it that this was done while the Chairman was acting or purporting to act in the discharge of his official duty within the terms of Section 197 of the Criminal P. C..