LAWS(RAJ)-2019-6-140

SHISHPAL Vs. STATE OF RAJASTHAN

Decided On June 27, 2019
SHISHPAL Appellant
V/S
STATE OF RAJASTHAN Respondents

JUDGEMENT

(1.) Heard.

(2.) Admit.

(3.) Heard learned counsel for the appellants and learned Public Prosecutor on application for suspension of sentence No. 563/2019.