LAWS(RAJ)-2019-2-235

ANIL Vs. STATE OF RAJASTHAN

Decided On February 21, 2019
ANIL Appellant
V/S
STATE OF RAJASTHAN Respondents

JUDGEMENT

(1.) Heard.

(2.) Admit.

(3.) Heard learned counsel for the revisionist/petitioner and learned public prosecutor on application for suspension of sentence No. 38/2019.