STATE OF H P Vs. SANJEEV KUMAR

JUDGEMENT

(1.) State has appealed against the judgment dated 22nd April, 2000 of learned Sessions Court, whereby respondent Sanjeev Kumar, who was tried for an offence, under Section 376 of the Indian Penal Code, has been acquitted.

(2.) A report was lodged against the respondent by PW-3 Savitri Devi, the mother of the prosecutrix, on 18th October, 1998, that on 11th October, 1998, when she returned from paddy fields, in the evening, she was informed by her daughter PW-4 (the prosecutrix), then aged about eight years, that the respondent had taken her to a cow-shed close to their house and committed rape on her. Whether reporters of the local papers may be allowed to see the judgment?

(3.) Casewas registeredvideFIREx.PW-3/A. Prosecutrix was got medically examined on the next following day. PW-2 Dr. Sumanju Dhiman conducted medically examination. No injury was noticed on any part of the person of prosecutrix (PW-4).