STATE OF H.P. Vs. KULDIP CHAND

JUDGEMENT

(1.) RESPONDENT was sent up for trial for assaulting a widow serving as a servant with PW-5 Tara Chand with intent to outrage her modesty.

(2.) ACCORDING to the prosecution, when the prosecutrix was returning to her employer's place after grazing his goats, in the evening on 6.4.1996, the respondent, who was over-drunk, caught her by her breasts and declared that the zip of his pants was open and she had a chance to enjoy sex with him. When the prosecutrix put up resistance, the respondent manhandled her. He tried to snatch the Darat, which the prosecutrix was carrying, and in that process index finger of her right hand was injured. The matter was reported to the police on the same day around 10 in the night. Next day at 11.45 a.m., the prosecutrix was got medically examined. A cut injury, Whether reporters of the local papers may be allowed to see the judgment? caused by means of a sharp edged weapon, was noticed on the first phalanx of her right index finger.

(3.) I have heard the learned Additional Advocate General as also the learned counsel for the respondent.