LAWS(RAJ)-2019-7-216

RAM CHANDRA Vs. STATE OF RAJASTHAN

Decided On July 16, 2019
RAM CHANDRA Appellant
V/S
STATE OF RAJASTHAN Respondents

JUDGEMENT

(1.) Heard.

(2.) Admit.

(3.) Heard learned counsel for the appellant and learned public prosecutor on Application for Suspension of Sentence No. 656/2019.