LAWS(RAJ)-2019-1-292

RASOOL KHAN Vs. STATE OF RAJASTHAN

Decided On January 07, 2019
Rasool Khan Appellant
V/S
STATE OF RAJASTHAN Respondents

JUDGEMENT

(1.) Heard.

(2.) Admit.

(3.) Heard learned counsel for the revisionist/petitioner and learned public prosecutor on application for suspension of sentence No. 11/2019.