LAWS(RAJ)-2019-4-190

ALLABAKSH Vs. STATE

Decided On April 09, 2019
ALLABAKSH Appellant
V/S
STATE Respondents

JUDGEMENT

(1.) Heard.

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

(3.) Heard on the application for suspension of sentence No. 329/2019.