LAWS(RAJ)-2019-7-261

KANA RAM Vs. STATE OF RAJASTHAN

Decided On July 22, 2019
KANA RAM Appellant
V/S
STATE OF RAJASTHAN Respondents

JUDGEMENT

(1.) Heard.

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

(3.) Heard on application for suspension of sentence No. 676/2019.