Madras High Court
The Queen vs Arayi on 10 May, 1883
Equivalent citations: (1883)ILR 7MAD17
JUDGMENT Charles A. Turner, Kt., C.J.
1. A peon employed by the manager of an estate under charge of the Court of Wards is not a public servant within the meaning of that term in the Penal Code.
2. The conviction for an offence punishable under Section 353 * of the Indian Penal Code cannot be sustained; but as the accused is shown to have committed an offence punishable under Section 352 of the Indian Penal Code, the Court will not interfere further than to direct an amendment of the conviction and reduction of the fine to Rs. 10.
* Revision Case 211 of 1883 referred by H. E. Stokes, Acting District Magistrate of Tanjore.