- (1.) We have heard Sri S.N. Tripathi, learned A.G.A., appearing for the appellant-State, Sri Dharam Pal Singh, Senior Counsel, assisted by Sri V. Ram and Sri I.K. Upadhyaya, appointed as Amicus Curiae, appearing on behalf of accused-respondent. Sri K.K. Tripathi, appearing for the revisionist, in connected criminal revision, has also been heard. Perused the record.
(2.) Government appeal no. 225 of 1983 is listed along with Government appeal no. 226 of 1983, Criminal appeal no. 2789 of 1982 and Criminal revision no. 162 of 1983.
(3.) Government appeal no. 225 of 1983 has been filed on behalf of State of U.P. against the judgment and order dated 5.11.1982 passed by Sessions Judge, Kanpur in Sessions Trial No. 587 of 1981, praying thus: "It is, therefore, most respectfully prayed that this Hon'ble Court may be pleased to allow the appeal and set aside the order of acquittal, convict and sentence him according to law. It is further prayed that this Hon'ble Court may be pleased to issue a bailable warrant against the accused-respondent according to law".;