BHAGEERATHI AMMA Vs. JEEVANKUMAR

JUDGEMENT

(1.) Criminal Appeal No. 344 of 1979 is filed by the complainant in C. C. No. 207 of 1976 of the Sub Divisional Magistrates Court, Kanjirappilly, against the acquittal of the accused of offences punishable under S.500 of the Indian Penal Code The appeal was presented under S.378(4) of the Code of Criminal Procedure, 1973.

(2.) During the pendency of the appeal the complainant appellant died. His wife and children filed the present petition, for getting themselves impleaded in the place of the appellant as his legal representatives and for permitting them to prosecute the appeal. The application is opposed.

(3.) The contention put forward is that the appeal has abated consequent on the death of the appellant and that the petitioners have no locus standi to continue the appeal.