AIR 1958 MADRAS 210 ::1958 AllCriR 71 ::1958 MadLJ(Cri) 27 ::1971 MadLW 111 ::(1958) 1 MadLJ8

Madras High Court

Hon'ble Judge(s): Somasundaram , J

Penal Code (45 of 1860) , S.292— "Obscene". Words and phrases - 'Obscene'. Obscenity is not defined in the Code. But it should be given ordinary and literary meaning. It is not every indecent or repulsive or filthy article that will come under the definition of obscenity, though all obscene articles will be either indecent or filthy or repulsive. In order that an article should be obscene, it must have the tendency to corrupt the morals of those in whose hands the article may fall. Held that the articles in question however indecent they may be to cultured minds, did not fall within the scope of obscenity.(Para 1) Anno : AIR Man. Penal Code, S. 292, N. 1.