As per case facts, Raju Gohel was convicted for the murder of Sanjay following a dispute over text messages. A fight ensued, leading to Sanjay's death from a knife stab ... by Raju Gohel, who himself sustained head injuries from the complainant's party. Raju Gohel appealed his murder conviction, contending it should be culpable homicide. The question arose whether the act amounted to murder or culpable homicide not amounting to murder, considering the sudden fight and mutual injuries. Finally, the court found none of Section 300 IPC clauses attracted, modifying the conviction to culpable homicide not amounting to murder under Section 304 Part II IPC, based on knowledge of likely death, not clear intent. Raju Gohel was sentenced to ten years rigorous imprisonment, already served.