LAWS(RAJ)-2019-5-243

JITENDRA KUMAR Vs. STATE OF RAJASTHAN

Decided On May 13, 2019
JITENDRA KUMAR Appellant
V/S
STATE OF RAJASTHAN Respondents

JUDGEMENT

(1.) Heard.

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

(3.) Heard on application for suspension of sentence No. 539/2019.