LALJIBHAI MAGANBHAI VASAVA Vs. THE STATE OF GUJARAT
LAWS(SC)-2018-1-127
SUPREME COURT OF INDIA
Decided on January 15,2018

Laljibhai Maganbhai Vasava Appellant
VERSUS
THE STATE OF GUJARAT Respondents

JUDGEMENT

- (1.) Leave granted.
(2.) Arguments heard.
(3.) Limited notice was issued in this matter on the question as to whether the appellant has rightly been convicted by the trial Court (as affirmed by the High Court) under Section 302 of the Indian Penal Code (IPC) or the case would fall within the four corners of Section 304 Part II IPC.;


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