LAWS(RAJ)-2019-3-145

DINESH KUMAR SWAMI Vs. STATE OF RAJASTHAN

Decided On March 15, 2019
Dinesh Kumar Swami Appellant
V/S
STATE OF RAJASTHAN Respondents

JUDGEMENT

(1.) Heard.

(2.) Admit. Issue notice. Call for the record.

(3.) Heard learned counsel for the appellant and learned public prosecutor on Application for Suspension of Sentence No. 349/2019.