LAWS(RAJ)-2019-7-187

MOHAMMED IBRAHIM Vs. STATE OF RAJASTHAN

Decided On July 10, 2019
MOHAMMED IBRAHIM Appellant
V/S
STATE OF RAJASTHAN Respondents

JUDGEMENT

(1.) Heard.

(2.) Admit. Call for the record.

(3.) Heard learned counsel for the petitioner and learned public prosecutor on Application for Suspension of Sentence No. 237/2019.