MALU NAIK Vs. STATE

JUDGEMENT

(1.) This appeal is from jail where the appellant has been convicted under Section 302, I.P.C., for causing patricide and sentenced to imprisonment for life.

(2.) AS the appellant was not represented by any counsel, we engaged Miss. Rakhi Saha, Advocate, to represent the appellant at the State expense.

(3.) THE case of the appellant is one of complete denial.