STATE OF H.P. Vs. DHANVIR SINGH

JUDGEMENT

(1.) THE prosecution case is that victim -prosecutrix, alleged to be minor, had gone to see 'Bishu Mella' at Haripur Dhar on 2.5.1997, from where she did not return. When her father, Amar Singh, went to Haripurdhar to locate her, he noticed that the victim Whether the reporters of the local papers maybe allowed to see the judgment?