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Judgment
5 paragraphs · 98 words
1.
The 2nd accused, a peon in the Subordinate Court of Tuticorin, was entrusted with a notice for service on the complainant. The duty of the 2nd
accused under the law was merely to require the signature of the complainant to an acknowledgment of service of the notice. This direction of the
law the 2nd accused disobeyed, for he represented the notice to be a warrant and actually arrested the complainant under color of the alleged
warrant.
2.
We think the 2nd accused was rightly convicted under. Section 166 of the Indian Penal Code, and dismiss the petition.