N. A. Britto, J. - (1.) These are complainant's revision applications arising from c. C. No. 284/p/2001 and against the common order of the learned Sessions judge, Margao dated 22-7-2004 in Criminal Revision Applications Nos. 63, 64, 67 and 68 2003. Hence, this common judgment.
(2.) Briefly stated, the accused Nos. 1 and 2 in the said criminal case put a public notice on "navhind Times" dated 13-5-2001 which reads as follows :- "Notice is hereby given to the public that one Mr. Valmiki Faleiro resident of margao and others who are developing and selling the plots through their power of Attorneys, agents, etc. form the property surveyed between nos. 251 to 522 including all sub-divisions of village Cacora, taluka a Quepem are not the owners of the said property. The actual owners and the holder of the said property as well as the property surveyed under Nos. 1 to 323 including all sub-divisions of village Xeldem and parts of adjoining villages Amona, Sirvoi, Avedem, Chalfi, Assolda, cottombi, Xie Xelvon, Xelvon, Odar, Cusmane, Ambulim, Quepem and deao all taluka a Quepem are Mrs. Lauriana Fernandese Diniz, Luciana diniz and Anastasia Diniz. Public is hereby warned by this notice to refrain from purchasing the plots or not to enter into any kind of sale transaction of whatsoever nature in respect of the said property with the aforesaid persons who have no right, title to enter into sale transaction. Despite this publication of notice the public still enter into transaction of sale, then they shall do so at their own risk and consequences. Mrs. Lauriana Fernandes e Diniz, Luciana Diniz and Anastasia Diniz 12-5-2001. "
(3.) Accused No 4 is the printer and publisher, accused No. 5 is the Editor and accused No. 6 are the owners of the aid "navhind Times".;