ACHUTA NAND GIRI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Counsel for the parties.

(2.) The sole appellant, Achuta Nand Giri, has been found guilty under Sections 302/34 of the Indian Penal Code for committing murder of the deceased Sahdeo Giri and has been sentenced to undergo rigorous imprisonment for life.

(3.) It appears that four accused persons, namely, Achuta Nand Giri, Ghoghan Giri, Madan Kumar Choudhary and Kameshwar Giri were put on trial and they were jointly charged under Sections 302/34 of the Indian Penal Code. Kameshwar Giri died in course of trial whereas Ghoghan Giri ana Madan Kumar Choudhary have been acquitted by the learned trial Court.