Agarwala, J. - (1.) This is an application under Article 227 of the Constitution. The applicant was convicted under Sections 323 and 447, I. P. C., by a Panchayati Adalat and fined Rs. 50 and 25 respectively for the two offences. The order of the Panchayati Adalat was confirmed on revision by the Sub-Divisional Magistrate.
(2.) Two points have been taken before me. The first point urged is that the complainant died during the pendency of the revision before the learned Sub-Divisional Magistrate but after the decision by the Panchayati Adalat, and that therefore the case abated and the order of the Panchayati Adalat became null and void.
(3.) Ordinarily, a criminal complaint does not abate on the death of a complainant, because it is the State which is, in fact, the prosecutor; the complainant being merely a person helping the State in punishing the guilty. Reliance has been placed on Rule 101 of the Panchayat Raj Rules which runs as follows : "If, during the pendency of a criminal case, other than a police-case, either the complainant or the accused dies, the case shall abate, but if during the pendency of a civil suit or revenue proceeding any party dies the legal representative of the said party shall be made a party to the suit or proceeding, as the case may be, subject to the provisions of Section 67 of the Act.";