AYUB @ MUNNA Vs. STATE OF NCT OF DELHI

JUDGEMENT

(1.) Since 13th September, 2016 was declared a holiday vide notification No.2092/G-4/Genl./DHC the matter is being taken up today.

(2.) Ayub @ Munna has been convicted for offence punishable under Section 376 IPC vide the impugned judgment dated 1st September, 2000 and directed to undergo rigorous imprisonment for a period of ten years vide the order on sentence dated 4th September, 2000.

(3.) Pending hearing of the appeal, the sentence of the appellant was suspended by this Court vide order dated 25th March, 2003 as he had already undergone imprisonment for more than five years including remissions.