STATE OF HIMACHAL PRADESH Vs. PAWAN KUMAR

JUDGEMENT

(1.) In the present case, the respondent -accused had been acquitted of the offences punishable under Section 376 of the Indian Panel Code by the learned Sessions Judge, Solan, vide judgment dated 23.02.2010 Whether reporters of Local Papers may be allowed to see the judgment after undergoing Sessions trial No. 13 -S/7 of 2009, in case FIR No. 237, dated 05.11.2008, Police Station, Sadar Solan. The aforesaid judgment has been assailed by the State in the present appeal.

(2.) Shri V.S. Chauhan, learned Additional Advocate General has argued that there are sufficient grounds and evidence on record to punish the respondent -accused under Section 376 IPC and learned trial Court has failed to appreciate and consider the evidence on record in right perspective.

(3.) On the contrary, the learned counsel defending the respondent -accused has supported the judgment passed by the learned trial Court and has argued that no grounds have been made out in the appeal warranting the interference of this Court.