SARVINDER SINGH Vs. SUKHBIR SINGH

JUDGEMENT

(1.) Mr. Ashok Sood, hitherto counsel appearing for the appellant submits that the, appellant, has died during the pendency of the instant appeal before this Court.

(2.) The proper legal course to be adopted on occurrence, of demise of the appellant, is comprised in Section 256 Cr.P.C, provisions whereof are extracted hereinafter:-

(3.) There is no wrangle with the proposition, qua, where compensation is assessed vis-'-vis the complainant either in proceedings' drawn under Section 138 of Negotiable Instrument Act or under other provisions borne in the apposite penal laws, thereupon on demise of the deceased complainant/appellant, the latters' legal representatives, being enabled to secure their substitution in his place.