LAWS(RAJ)-2019-6-147

BANSHILAL Vs. STATE

Decided On June 28, 2019
BANSHILAL Appellant
V/S
STATE Respondents

JUDGEMENT

(1.) Defects pointed out by the office are overruled.

(2.) Heard.

(3.) Admit. Learned Public Prosecutor accepts notices on behalf of the respondent-State.