STATE OF H.P. Vs. MAHESH AND ANR.

JUDGEMENT

(1.) THE present criminal appeal has come up for consideration after leave to appeal under Section 378(3) of the Code of Criminal Procedure has been granted in reference to the impugned judgment dated 19.8.2000, passed by the learned Sessions Judge, Kullu in Sessions trial No. 20 of 1999, acquitting the alleged accused for the offence under Sections 451, 376 read with Section 34 IPC.

(2.) THE prosecution case is that the prosecutrix (PW -1), on 9.4.1998 came from parental house to village Goshaini, where her brother Nainu Ram (PW -2) was working as a Blacksmith, where she stayed during Whether the reporters of the local papers may be allowed to see the Judgment?

(3.) PROSECUTION examined the victim -prosecutrix (PW1), Nainu Ram (PW -2), Dr. R. D. Goel (PW -3), Munish Kumar (PW -4), Jagdish Chand, Radiographer (PW -5), Lagan Chand (PW -6), Dr. Rakesh Kumar (PW -7), Daya Ram (PW -8), Inspector Jagdish Chand (PW -9) and Dr. Vanita Sharma (PW -10).