LAWS(RAJ)-2019-7-255

MUKHTIYAR Vs. STATE

Decided On July 20, 2019
MUKHTIYAR Appellant
V/S
STATE 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. 789/2019.