AIROnline 2018 Mad 2038

Madras High Court

Hon'ble Judge(s): C. T. Selvam , J

Penal Code (45 of 1860) , S.353— Tamil Nadu Public Property (Prevention of Damage and Loss) Act (59 of 1992) , S.3(1)— Evidence Act (1 of 1872) , S.3— Criminal force to deter public servant from discharge of his duty and mischief - Appreciation of evidence - Allegation that accused broken photograph of Chief Minister and prevent constable from performing his duty - Seizure of photo frame made in presence of witnesses who are brokers of railway tickets - Other witnesses are public servants of office in which incident happened - Inspector without enquiry altered FIR to reflect offence under S.3(1) - Accused entitled to acquittal (Para 5 6)