MANABHAI LAXMANBHAI RATHOD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Leave granted.

(2.) The appellant is convicted by the trial court for an offence under Sec. 302 IPC. The judgment of the trial court is confirmed by the High court. The correctness of the judgments of the trial court and the High Court is assailed in this appeal by the convicted accused.

(3.) Notice was issued in this appeal on 11/3/2019, to consider the case as to whether the matter would fall under Sec. 304 Part-I or Part-II of the I.P.C.