STATE OF H.P. Vs. VIJAY KUMAR

JUDGEMENT

(1.) STATE has appealed against the judgment of the Sessions Court whereby the respondent, who was charged with and tried for offences punishable under Sections 363, 366 and 376 IPC, has been acquitted with the finding that the prosecutrix appeared to have voluntarily gone with the respondent and having had sex with him of her own free will.

(2.) ALLEGATIONS against the respondent were that his sister Veena Devi used to learn knitting on a machine from the prosecutrix. On 12th August, 1988, said Veena Devi took the prosecutrix from her village to a place called Tarkwadi and from there she was taken to a place called Ladraur in a temple where a fake marriage with the respondent was performed and thereafter the prosecutrix was taken by the respondent to his house and kept there from 12th August, 1988 to 25th August, 1988 and raped. Whether reporters of the local papers may be allowed to see the judgment?

(3.) WE have heard the learned Additional Advocate General and gone through the record.