KAMLESH KUMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE . Ms. Jhaveri waives service of notice of rule for respondent No. 1.

(2.) HEARD learned counsel for the respective parties and perused the record.

(3.) IF we peruse the record to ascertain that whether there is ample and sufficient evidence on record to confirm the conviction of the appellant and to endorse the sentence of seven years under Section 304 Part II, the following facts transpires;