LAWS(RAJ)-2019-7-205

RAMESH Vs. STATE OF RAJASTHAN

Decided On July 15, 2019
RAMESH Appellant
V/S
STATE OF RAJASTHAN Respondents

JUDGEMENT

(1.) Heard.

(2.) Admit. Call for the record.

(3.) Heard learned counsel for the appellant and learned public prosecutor on Application for Suspension of Sentence No. 766/2019.