LAWS(RAJ)-2019-6-151

BHEMPA RAM Vs. STATE OF RAJASTHAN

Decided On June 28, 2019
Bhempa Ram Appellant
V/S
STATE OF RAJASTHAN Respondents

JUDGEMENT

(1.) Heard.

(2.) Admit.

(3.) Heard learned counsel for the petitioner and learned public prosecutor on Application for Suspension of Sentence No. 181/2019.