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Madras HC Confirms Conviction of Ward Members of Vridhachalam Municipality for Defamation - (16 Feb 2022)

CRIMINAL

Madras High Court has confirmed the conviction of four former ward members of Vridhachalam Municipality under Section 500 of Indian Penal Code, 1860 for having printed and circulated a handbill describing the then chairman M. Valluvan, as mentally unstable. The Court has set aside the six-month imprisonment ordered by the trial court and has directed the convicts to pay the fine amount alone.

Tags : MADRAS HIGH COURT   DEFAMATION OF CHAIRMAN  

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