SHRI DARAB SINGH Vs. STATE OF RAJASTHAN
LAWS(RAJ)-2020-6-250
HIGH COURT OF RAJASTHAN
Decided on June 12,2020

Shri Darab Singh Appellant
VERSUS
STATE OF RAJASTHAN Respondents

JUDGEMENT

- (1.) Due to outbreak of Coronavirus (COVID-19), the lawyers are not appearing in the courts.
(2.) Heard Mr. Brahm Singh Gurjar, learned counsel for appellant through Video Calling as well as learned Public Prosecutor, who is present in the court and perused the judgments passed by the courts below.
(3.) This suspension of sentence application has been filed by the appellant alongwith the appeal.;


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