(1.) Heard Sri Jitendra Kumar Jaiswal, learned A.G.A. for the State-appellant, Shri S.S. Sengar, Advocate holding brief of Shri Jiya Lal Patel, learned counsel for the accused-respondent (Arun Kumar @ Chhunna) and perused the trial court record.
(2.) The instant Government Appeal has been preferred by the State of U.P. against the impugned judgement and order dtd. 16/10/1985 passed by the Additional District and Sessions Judge-IV, Kanpur Dehat in Sessions Trial No. 318 of 1980 (State Vs. Kamla Kant and others) arising out of Case Crime No.326 of 1979, under Ss. 395/397 of IPC, P.S.-Mangalpur, District-Kanpur Dehat, by which accused-respondents, Kamla Kant, Arun Kumar @ Chunna, Rakesh Singh, Jahar Singh and Shiv Narayan @ Chunna have been acquitted of the charges framed against them under Sec. 395 and 397 IPC.
(3.) During the pendency of this Government Appeal, accused-respondents, Kamla Kant, Rakesh Singh, Jahar Singh and Shiv Narayan @ Chunna had already passed away, as such the instant Government Appeal qua accused-respondents, Kamla Kant, Rakesh Singh, Jahar Singh and Shiv Narayan @ Chunna has already been abated vide order dtd. 19/9/2025. Now the instant appeal only survives qua accused-respondent, Arun Kumar @ Chunna.
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