- (1.) Heard Sri G.M.Kamil, learned counsel for appellant as well as Sri Shiv Nath Tilhari, Additional Government Advocate. Brother and sister of the complainant are the victims, who have suffered injuries. This appeal has not been preferred by them but by the complainant, who is the brother of the victims. If the victim herself/himself is surviving, the appeal cannot be filed on behalf of the complainant, who will be stranger to the case.
(2.) In this regard, learned Additional Government Advocate has placed reliance on paras 69 and 70 of Full Bench decision in the case of Manoj Kumar Singh v. State of U.P. and others, 2017 CrLJ 1240 (F.B.). At this juncture Sri G.M.Kamil, learned counsel for appellant submits that he does not want to press this appeal.
(3.) Accordingly the appeal is dismissed.;