- (1.) This Appeal has been filed by the State against the judgment and order dated 12.6.1987 passed by learned Special Judge (E.C. Act)/Additional Sessions Judge, Jalaun at Orai, in Sessions Trial No. 97 of 1985, connected with S.T. Nos. 121, 122, 123 and 124 of 1985, u/s 307/279 I.P.C., 9 of the Opium Act, section 112 of the Motor Vehicle Act, 25 of the Arms Act and 60 of the Excise Act, whereby all the accused-respondents have been acquitted of the charges levelled against them. This appeal, was admitted as far back as on 17.1.1992, however, when the lower court's record was summoned, only a copy of judgment impugned was received along with the report that the record has been weeded out on 10.1.1990 (Natthi Kha) and on 21.1.1998 (Natthi Ka).
(2.) This Court, by various orders had directed the Sessions Judge, Jalaun at Orai, to make all sincere efforts to get the record reconstructed.
(3.) In compliance of the aforesaid orders, a letter dated 11.05.2018 has been sent by the District & Sessions Judge, Jalaun at Orai, along with the detailed report of the Special Judge (E.C. Act), Jalaun at Orai, stating therein that despite all possible efforts and due to non-availability of any document with any party, reconstruction of the lower court's record is not possible.;