VIPUL RASIKBHAI KOLI JANKHER Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Leave granted.

(2.) The appellant stands convicted for diverse offences punishable under the Indian Penal Code 1860. The conviction and sentence are as follows:

(3.) On 2/8/2019, this Court held that there was no reason to interfere with the conviction and issued notice confined to the quantum of sentence.