- (1.) THIS appeal is against the judgement of the Sessions Judge, Jhansi dated 23.12.1981 in ST No. 94 of 1981. THE FACTSRegarding Record
(2.) THE original file of the case was not sent by the trial court. It appears that the record has been lost. This Court ordered for reconstruction of the record. The court below reconstructed the record that contained only check report, charge sheet and copy of the judgement. Thereafter, Sri Devendra Swarup, Counsel for Thakuri alias Thakur Das (the Appellant) offered to file carbon copies of the statements and other documents (order dated 9.11.2009). These documents were filed by him through supplementary affidavit on 9.2.2010.
(3.) THE record has been reconstructed. It contains the carbon copies of the statements and many of the exhibits though there is some confusion regarding exhibit numbers. It is on the basis of this record that we are deciding the appeal.;