LAWS(RAJ)-2019-8-169

DEENA RAM Vs. STATE OF RAJASTHAN

Decided On August 09, 2019
Deena Ram Appellant
V/S
STATE OF RAJASTHAN Respondents

JUDGEMENT

(1.) Heard.

(2.) Admit.

(3.) Heard learned counsel for the appellants and learned public prosecutor on Application for Suspension of Sentence No. 844/2019.