DEVI LAL Vs. STATE
LAWS(RAJ)-2019-10-178
HIGH COURT OF RAJASTHAN
Decided on October 22,2019

DEVI LAL Appellant
VERSUS
STATE Respondents

JUDGEMENT

Manoj Kumar Garg, j. - (1.) Heard. Admit.
(2.) Call for record.
(3.) Heard learned counsel for the appellants and learned Public Prosecutor on application for suspension of sentence No. 1148/2019.;


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