BELI RAM Vs. STATE OF H.P.

JUDGEMENT

(1.) THIS is an appeal filed by the appellant against the judgment of the Court of learned Sessions Judge, Kullu, District Kullu, H.P., dated 31.3.2006, vide which the appellant was held guilty as under:

(2.) BRIEFLY stated the facts of the case are that on 26.5.2005 an application in writing was submitted by the father of the prosecutrix, namely 'D' that he has got four daughters and his youngest daughter named as 'P' (name not intentionally mentioned) who was born on

(3.) I have heard Mr. Rajeev Jiwan and Mr. Sandeep Sharma, Advocates, for the appellant and Mr. Ashutosh Burathoki, learned Additional Advocate General, for the respondent ­ State.