KALLOO KOL Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) As per the report received from police station Pali District Umariya dtd. 17/5/2023, appellant No.1 Kalloo Kol has died on 25/8/2002. His death certificate is annexed with the report. There is no reason to disbelieve the aforesaid report. As none of near relative of appellant No.1 has filed any application for leave to continue the appeal. Therefore, this appeal, as it relates to appellant No.1 Kalloo Kol, is dismissed as abated.

(2.) Let the word "dead and abated" be mentioned against the name of appellant No.1 Kalloo Kol in the cause title of appeal.

(3.) I.A.No.6426/2023 and I.A.No.6427/2023 the applicants under Sec. 320(2) and 320(5) of the Cr.P.C have been filed by the injured/ complainant Shankar Koal @ Sevadi Koal and appellant No.2 Mole Koal for compromise. It is submitted that parties have amicably settled their dispute.