SHANKAR KHARHOUGI Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD counsel for the parties.

(2.) THE sole appellant Shankar Kharhougi has been convicted under Section 302 of the Indian Penal Code and sentenced to undergo rigorous imprisonment for life for committing murder of Awadhesh Yadav.

(3.) AFTER completion of investigation, charge sheet was submitted against the appellant and one Rubia Devi and after taking cognizance of the offence, the case was committed to the Court of Sessions where they were tried and ulti - mately the appellant alone was found guilty and Rubia Devi was acquitted the charge levelled against her.