1990 CRI. L. J. 2356 ::(1990) 2 CriLC 519 ::1991 ChandLR(Civ&Cri) 461 ::(1991) 2 HinduLR 633 ::(1991) 1 RecCriR 128 ::(1991) 2 AllCriLR 492 ::(1991) 1 ChandCriC 308 ::1990 (1) Crimes 352 ::1990 (1) DMC 83 ::(1990) MatLR 201 ::(1991) 1 CurLJ(CCR) 347

Kerala High Court

Hon'ble Judge(s): K. Sreedharan , J

Penal Code (45 of 1860) , S.499, S.500— Defamation - Words, "or publishes" - Wife sending lawyer notice to husband and father-in-law - Reply sent by them through their lawyer - Contents of reply cannot be said as published - Counsel has no existence apart from client in matters of legal duties Proceedings for defamation against husband and his father on ground that reply contained defamatory statements liable to be quashed under S.482, Cri. P.C. (Para 3 4 6 7)