NIRBHAI SINGH Vs. FINANCIAL COMMISSIONER (REVENUE)

JUDGEMENT

(1.) The order passed by the learned Single Judge dismissing the writ petition has been impugned by filing the present intra-court appeal.

(2.) The issue considered by the learned Single Judge was as to "whether a person can succeed to the property of a person killed by him even if he is convicted under Section 304 (Part-I) and not under Section 302 of the Indian Penal Code, 1860 and can claim non-application of Section 25 of the Hindu Succession Act, 1956 (for short, 'the Act') ?"

(3.) The answer was in negative.