Attappa Goundan & Others v. State

There is no evidence that the petitioner offered physical obstruction. It is doubtful whether, without physical obstruction, by mere words, a person can be said to commit an offence under S. 341 I.P.C Even if it is considered an offence, still S. 95 I.P.C will apply. The conviction and sentence are set aside. The petitioners are acquitted. The fines, if paid, will be refunded.

N.T.RConviction set aside.