LAWS(RAJ)-2019-5-207

JAYANTI LAL Vs. STATE

Decided On May 03, 2019
JAYANTI LAL Appellant
V/S
STATE Respondents

JUDGEMENT

(1.) Heard.

(2.) Admit.

(3.) Heard learned counsel for the revisionist/petitioner and learned public prosecutor on application for suspension of sentence No. 127/2019.