STATE Vs. AWADHESH KUMAR

JUDGEMENT

(1.) Heard Sri Jitendra Kumar Jaiswal, learned AGA for the appellant/State, Mr. Kumar Dhananjay, Advocate holding brief of Sri Rajiv Kumar Tripathi, learned counsel for the surviving accused-respondents Awadhesh Kumar and Mata Prasad and perused the trial court record.

(2.) The instant Government Appeal has been filed against the judgment and order dtd. 17/11/1984 passed by the 2 nd Addl. Sessions Judge, Jalaun at Orai in Session Trial No. 126 of 1983 (State Vs. Awadhesh Kumar and others) arising out of Case Crime No. 220 of 1982, under Ss. 302, 201 IPC, Police Station- Jalaun, District- Jalaun, by which, all the accused-respondents have been acquitted of the charges framed against them under Sec. 302 read with Sec. 34 and 201 IPC.

(3.) At the very outset, learned AGA has pointed out that in the instant case accused-respondent No. 2 Pramod Kumar and accused-respondent No. 3 Kishor @ Ram Kishor had already passed away, as such, their appeal has been abated vide order dtd. 12/8/2025. Now the appeal survives only for accused- respondent No.1 Awadhesh Kumar and accused respondent No. 4 Mata Prasad.