LAWS(RAJ)-2019-4-253

SATYANARAYAN Vs. STATE OF RAJASTHAN

Decided On April 23, 2019
SATYANARAYAN 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. 451/2019.