The Queen v. Nachimuttu And Ors.

1. Labourers or menial servants employed to do work or labour on account of the Government are not officers, and do not fall within the definition of public servant in the 21st section of the Indian Penal Code.

2. The conviction under Section 353 was improper. They should have been convicted under Section 323 of the Indian Penal Code. The conviction will be amended accordingly.