LAWS(RAJ)-2019-4-274

BHULAL Vs. STATE OF RAJASTHAN

Decided On April 25, 2019
Bhulal Appellant
V/S
STATE OF RAJASTHAN Respondents

JUDGEMENT

(1.) Heard.

(2.) Admit. Issue notice. Call for the record.

(3.) Learned Public Prosecutor accepts notice on behalf of the respondent-State.