- (1.) Heard learned Additional Government Advocate, learned counsel for the respondents and perused the record.
(2.) With the consent of learned counsel for the parties, the present government appeal is being heard finally.
(3.) The present government appeal arises out of the judgment and order dated 05.12.1986 passed by Special Sessions Judge, Jhansi in criminal special case no. 95 of 1985 whereby respondents, namely, Chhotey Lal and Ghanshyam have been acquitted for the offence under Section 392 IPC and Section 25 of the Arms Act.;