LAWS(RAJ)-2019-7-175

MANI LAL Vs. STATE OF RAJASTHAN

Decided On July 09, 2019
MANI LAL 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. 750/2019.