STATE OF HP Vs. JAMIL KHAN

JUDGEMENT

(1.) The State filed instant appeal against the acquittal of the respondents, for the offences punishable under Sections 498-A, 323, 304-B, 506 and 201 read with Section 34 of the Indian Penal Code passed in ST No.6-NL/7 of 2001 dated 19.6.03 by the learned trial Court.

(2.) Heard and gone through the record.

(3.) In short the prosecution story can be stated thus. The parties in this case profess Islam. Whether reporters of local papers may be allowed to see the judgment?