LAWS(RAJ)-2019-3-164

LEHRU Vs. STATE OF RAJASTHAN

Decided On March 27, 2019
LEHRU Appellant
V/S
STATE OF RAJASTHAN Respondents

JUDGEMENT

(1.) Heard.

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

(3.) Heard on application for suspension of sentence No. 369/2019.