PRAKASH CHAND Vs. STATE OF H P

JUDGEMENT

(1.) Leave granted.

(2.) Over a petty matter the appellant is supposed to have committed fratricide. He was found guilty by the trial Court for offence punishable under Section 302 of the Indian Penal Code, 1860 (in short the 'IPC') and sentenced to undergo imprisonment for life. In appeal, conviction and sentence were upheld by the High Court of Himachal Pradesh, Shimla.

(3.) Accusations which led to the trial of the accused are essentially as follows :