LAWS(RAJ)-2019-1-282

DAYA RAM Vs. STATE OF RAJASTHAN

Decided On January 04, 2019
DAYA RAM Appellant
V/S
STATE OF RAJASTHAN Respondents

JUDGEMENT

(1.) Heard.

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

(3.) Heard on the application for suspension of sentence No. 1368/2018.