LAWS(RAJ)-2019-3-156

NETRAM SHARMA Vs. STATE OF RAJASTHAN

Decided On March 26, 2019
Netram Sharma Appellant
V/S
STATE OF RAJASTHAN Respondents

JUDGEMENT

(1.) Heard.

(2.) Admit. Call for record.

(3.) Heard learned counsel for the appellant and learned Public Prosecutor on application for suspension of sentence No. 365/2019.