LAWS(RAJ)-2019-8-235

CHANDU RAM Vs. STATE

Decided On August 22, 2019
CHANDU RAM Appellant
V/S
STATE Respondents

JUDGEMENT

(1.) Heard.

(2.) Admit. Learned Public Prosecutor accepts notices on behalf of respondent-State.

(3.) Heard on application for suspension of sentence No. 272/2019.