Madras High Court
The State (Executive Officer) vs Sellappa Gounder And Anr. on 17 August, 1961
Equivalent citations: (1962)2MLJ98
JUDGMENT Veeraswami, J.
1. This appeal should be dismissed on a short ground. The respondents who were charged for an offence under Section 119 of the Madras Village Panchayats Act, 1950, were acquitted of the offence. The case against them was; that they obstructed or molested P.W. 1 by beating and shoeing him in the course of discharging his duty. P.W. 1 is only the employee of P.W. 2. It is P.W. 2 who has. entered into a contract with the Panchayat in regard to the right to collect cart tolls. P.W. 1 is neither a person who is employed by the Panchayat nor a person with whom the Panchayat has entered into a contract. That being the case, the offence, whatever else it may be, is certainly not within the ambit of Section 119 of the Act.