STATE OF HP Vs. DHANI RAM

JUDGEMENT

(1.) The State is in appeal against the judgment of acquittal of the respondents passed by the leaned Special Judge in Corruption Case No.7- S/7 of 2001, decided on 4.8.2003 for the offences punishable under Sections 379 and 120-B of the Indian Penal Code Sections 33, 41 and 42 of the Indian Forest Act and Section 13(2) of the Prevention of Corruption Act, 1998, hence the appeal. Whether reporters of local papers may be allowed to see the judgment?

(2.) Respondent No.2 Daya Ram has been a Forest Block Officer and respondent No.3 Jeet Ram Forest Guard, whereas respondent No.1 is a local resident of Roni Chadara, Tehsil Theog.

(3.) The prosecution story in nutshell can be stated thus.