RAMA KUDIA Vs. THE STATE OF ORISSA

JUDGEMENT

(1.) THE Appellant Rama Kudia has been convicted Under Section 302, I.P.C. and sentenced to R.I. for life for causing the death of his wife Guri Kudia.

(2.) THIS appeal has been filed from jail. As the Appellant was not represented by any counsel, we have engaged Mr. Manindra Kumar Sahoo, Advocate, to represent him at the State expense:

(3.) THE Appellant took a plea of denial.