STATE OF H P Vs. DHARAM CHAND

JUDGEMENT

(1.) RESPONDENTS were charge-sheeted, tried and acquitted by the learned trial Court in Sessions Trial No. 23 of 1997 decided on 6.11.1999 under Sections 498-A and 306 Indian Penal Code, as such the State made a challenge to their acquittal in the instant appeal.

(2.) THE facts in brief are as follows; Whether the reporters of Local Papers may be allowed to see the judgment ?. yes

(3.) RESPONDENTS were charge-sheeted. They abjured their guilt and claimed trial.