LAWS(RAJ)-2019-2-215

KALA Vs. STATE

Decided On February 18, 2019
KALA Appellant
V/S
STATE Respondents

JUDGEMENT

(1.) Heard learned counsel for the petitioner as well as learned Public Prosecutor on second application for suspension of sentence.

(2.) First application for suspension of sentence was dismissed as not pressed on 26/11/2018 qua appellant Kala @ Kalma.

(3.) Learned counsel for the appellant submits that during the trial appellant was on bail.