LAWS(RAJ)-2019-1-355

PAPPU KHAN Vs. STATE

Decided On January 19, 2019
PAPPU KHAN Appellant
V/S
STATE Respondents

JUDGEMENT

(1.) Heard.

(2.) Admit. Issue notice.

(3.) Mr. O.P. Rathi, learned Public Prosecutor accepts notice on behalf of the respondent-State.