LAWS(RAJ)-2019-3-148

CHANDAN SINGH Vs. STATE

Decided On March 15, 2019
CHANDAN SINGH Appellant
V/S
STATE Respondents

JUDGEMENT

(1.) Heard.

(2.) Admit. Call for record.

(3.) Heard learned counsel for the appellant and learned Public Prosecutor on application for suspension of sentence No. 315/2019.