LAWS(RAJ)-2019-11-210

SUNIL KUMAR GUPTA Vs. STATE OF RAJASTHAN

Decided On November 15, 2019
SUNIL KUMAR GUPTA 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. 373/2019.