LAWS(RAJ)-2019-5-228

PRAKASH CHANDRA SHARMA Vs. STATE OF RAJASTHAN

Decided On May 09, 2019
PRAKASH CHANDRA SHARMA Appellant
V/S
STATE OF RAJASTHAN Respondents

JUDGEMENT

(1.) Heard.

(2.) Admit. Learned Public Prosecutor accepts notices on behalf of the respondent-State. Call for record.

(3.) Heard on application for suspension of sentence No. 532/2019.