IN RE: S. RAMAKRISHNAN AND ANR. Vs. STATE

JUDGEMENT

(1.) THE petitioners have been convicted by the learned Fifth Presidency Magistrate of an offence punishable under Section 18, Sub -section (1) of the Press (Emergency Powers) Act, and have been sentenced each to pay a fine of Rs. 10 or in default to undergo simple imprisonment for two weeks.

(2.) THE petitioners were the author and the printer and publisher respectively of a pamphlet headed " A clarion call by the Tamil Nadu Students' Federation."

(3.) THE definition of the word " news -sheet " given in Section 2(6) is this: