LAWS(RAJ)-2019-7-201

MANOJ KUMAR SEN Vs. STATE

Decided On July 12, 2019
Manoj Kumar Sen 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. 753/2019.