LAWS(RAJ)-2020-2-138

MOTI RAM @ MOTIYA S/O SURTARAM Vs. STATE OF RAJASTHAN

Decided On February 20, 2020
Moti Ram @ Motiya S/O Surtaram Appellant
V/S
STATE OF RAJASTHAN Respondents

JUDGEMENT

(1.) Admit.

(2.) Issue notice.

(3.) Learned Public Prosecutor accepts notice on behalf of the State. Hence, notice need not be issued.