AI Structured Summary
Not yet generated for this judgment
Judgment
Spencer, J.—If the complainant can prove that the letter was posted in Madras with a view to be read in Tinnevelly the offence of
defamation is triable either in. Madras or in Tinnevelly under Sections 179 and 182 of the Code of Criminal Procedure, seeing that the accused has
done all in his power towards publication and has lost control of the letter when he has committed it to the post (see Mayne on Criminal Law, 4th
Edition, p. 872).
The English cases of Rex v. Burdett (885)106 E.R. 873 Rex v. Williams 1810 2 Camp. 506 and The Queen v. Ameer Khan and Ors. (1871)
17 W.R. Cr. 15 support this view.
The third Presidency Magistrate is directed to take the complaint on his file and dispose of it according to law.