LAWS(RAJ)-2019-4-205

BABU LAL Vs. STATE OF RAJASTHAN

Decided On April 10, 2019
BABU LAL Appellant
V/S
STATE OF RAJASTHAN Respondents

JUDGEMENT

(1.) Heard.

(2.) Admit. Call for record.

(3.) Heard learned counsel for the appellant and learned Public Prosecutor on application for suspension of sentence No. 410/2019.