1. If the complainant can prove that the letter was posted in Madras with a view to he read in Tinnevelly, the offence of defamation is triable either in Madras or in Tinnevelly under sections 179 and 182 of the Code of Criminal Procedure, seeing that the accused has done all in his power towards publication and has lost control Of the letter when he has committed it to the post (see Mayne on Criminal Law, 4th Edition, p. 872).
2. The English cases of Rex v. Burdett (1) and Rex v. Williams (2), and the Indian case in Queen v. Ameer Khan (3), support this view.
3. The Third Presidency Magistrate is directed to take the complaint on his file and dispose of it accordingly.
4. Order accordingly.