LAWS(RAJ)-2019-5-364

CHOTU Vs. STATE OF RAJASTHAN

Decided On May 30, 2019
Chotu Appellant
V/S
STATE OF RAJASTHAN Respondents

JUDGEMENT

(1.) Heard.

(2.) Admit. Call for the record.

(3.) Heard learned counsel for the appellants and learned public prosecutor on Application for Suspension of Sentence No. 637/2019.