The order of the Sessions Judge directing the destruction of the books cannot be sustained but passages specified in the list appended are objectionable and the pages containing those passages will be destroyed. The petitioner may, if she desires, reprint the unobjectionable portion of those pages and insert them in the book.
Chilukuri Veerabhadra Rao v. Sreepada Krishnamurthi Sastri
Chilukuri Veerabhadra Rao v. Sreepada Krishnamurthi Sastri
(High Court Of Judicature At Madras)
Criminal Revision No. 576 Of 1939 & Criminal Revision No. 535 Of 1939 | 03-11-1939
Advocate List
Bench
- HON'BLE MR. JUSTICE LAKSHMANA RAO
Eq Citations
- 1940 MWN 532
- AIR 1940 MAD 953
- LQ/MadHC/1939/379
Head Note
Penal Code, 1860 - S. 292 & S. 295-A(2) — Books containing objectionable passages — Destruction of objectionable pages directed
