Report No. 110
Succession by Homicide (Proposed Section 390A)
(142) A new section 390A should be inserted, disqualifying a person who commits culpable homicide, or abets its commission, from inheriting, or from taking as a legatee,-
(a) the property of the person whose death is so caused; or
(b) any other property in furtherance of the succession to which he or she committed or abetted the commission of such homicide.
The new section will not apply to persons to whom section 25 of the Hindu Succession Act, 1955, applies.1
1. Para. 49.23.
Back
