MOHD ASHRAF ALIAS MOHD SHAKEER Vs. STATE

JUDGEMENT

(1.) WE have gone through the record of the learned Trial Judge.

(2.) FROM the record, it is apparent that the appellant moved an application pleading guilty to the charges framed against him. The said application was adjourned to enable the appellant to re-consider his decision to plead guilty. The matter was adjourned to 18. 9. 2003.

(3.) ON 18. 9. 2003, the appellant was present along with his counsel Mr. Riaz Mohd. In the presence of his counsel, the appellant re-affirmed his decision to plead guilty.