LAWS(RAJ)-2019-5-233

MEHTABI BAI Vs. STATE

Decided On May 10, 2019
Mehtabi Bai Appellant
V/S
STATE Respondents

JUDGEMENT

(1.) Heard.

(2.) Admit. Call for record.

(3.) Heard learned counsel for the appellant and learned public prosecutor on application of suspension of sentence No. 530/2019.