VIKASH KMR JAIN Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Both these criminal appeals arise out of the common judgment of conviction and sentence passed in Sessions Case No.63 of 2016 by which the appellants have been convicted and sentenced under Ss. 302/34 of the Indian Penal Code.

(2.) Prosecution case is about fratricide of cousin on account of dispute over share in business.

(3.) Father of the deceased Pradeep Kumar Jain is the informant of the case. As per the FIR, he and his four brothers owned China Clay Silica Sand Company with 20% share each in it. It is alleged that the said Company the informant was being denied their 20% share in the business. In order to claim his share, he went to Rajmahal from Dhanbad on 26/1/2015, but the accused persons kept on dilly-dallying on one pretext or other, and finally on 10/2/2015, share was refused.