BARKAT KHA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard. Admit. Issue notice.

(2.) Learned Public Prosecutor puts in appearance on behalf of the respondent (State), therefore, notices need not to be issued.

(3.) Heard learned counsel for the appellant-applicant, learned Public Prosecutor and learned counsel appearing on behalf of the complainant, on application (No.745/2021) for suspension of sentences.