PETA VENKAYYA Vs. SSEETHAYYA

JUDGEMENT

(1.) THE complaint was under Secs.426 and 447, Indian Penal Code, and the cutting of the leaves was not disputed. That the accused were found to be entitled to the leaves would not make the complaint false and frivolous or vexatious and the order under IS. 250, Criminal P.C., cannot be sustained. It is therefore set aside and the amount of compensation if levied will be refunded.