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Judgment
5 paragraphs · 110 words
Madhavan Nair, J.—This is an application to revise an order of acquittal passed by the Presidency Magistrate. A book was written by the
1st 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 1st 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.