- (1.) Heard learned counsel for the parties.
(2.) Counsel for the appellants has informed the Court that appellant No.1 (Mohd. Iliyas Khan) has died. If so, appeal qua appellant No.1 abates.
(3.) By the impugned judgment, the High Court has merely relegated the parties before the trial Court for reconsideration of the matter after giving opportunity to the complainant/respondent No.1 before accepting the final report submitted by the police. The view so taken, in our opinion, is inconformity with the settled legal position.;