SONI RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) S.B. Criminal Appeal No. 499/2019:-

(2.) Learned Public Prosecutor accepts notice, hence, notice need not be issued. S.B. Criminal Misc. Suspension of Sentence Application (Appeal) No. 431/2019:-

(3.) Heard learned counsel for the appellant and learned Public Prosecutor on application for suspension of sentence.