LAWS(MPH)-2020-3-119

RAMBABU BHEEL Vs. STATE OF M.P

Decided On March 04, 2020
Rambabu Bheel Appellant
V/S
STATE OF M.P Respondents

JUDGEMENT

(1.) Heard on admission. Record perused.

(2.) The appeal is admitted for final hearing.

(3.) Heard on I.A.No.10525/2019/2020, application for suspension of sentence filed on behalf of appellant.