LAWS(RAJ)-2019-7-293

NANA LAL Vs. STATE

Decided On July 25, 2019
NANA LAL Appellant
V/S
STATE Respondents

JUDGEMENT

(1.) Heard.

(2.) Admit.

(3.) Heard learned counsel for the appellants and learned Public Prosecutor on application for suspension of sentence No. 806/2019.