RAM PRASAD Vs. STATE OF RAJASTHAN
LAWS(RAJ)-2011-7-180
HIGH COURT OF RAJASTHAN
Decided on July 19,2011

RAM PRASAD Appellant
VERSUS
STATE OF RAJASTHAN Respondents

JUDGEMENT

- (1.) Heard learned counsel for the parties.
(2.) Although matter is listed for orders on second application for suspension of sentence of the appellant, but during the course of arguments, learned counsel for both the parties prayed that final arguments may be heard and appeal itself be disposed off.
(3.) At the request of parties, arguments were heard and appeal is being disposed off finally.;


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