LAWS(RAJ)-2019-3-151

HANSRAJ Vs. STATE

Decided On March 25, 2019
HANSRAJ Appellant
V/S
STATE Respondents

JUDGEMENT

(1.) Heard.

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

(3.) Heard on application for suspension of sentence No. 351/2019.