IRFAN AHMAD BHAT Vs. STATE

JUDGEMENT

(1.) Heard.

(2.) By this application, the appellant seeks suspension of the sentence awarded to him by the order dated 22.11.2017 upon his conviction under Section 302, 309, 341 RPC by the judgment dated 20.11.2017 in the case arising out of FIR No.344/2008 registered by P/S Budgam.

(3.) We have called for a nominal roll of the appellant from the Central Jail, Srinagar. The nominal of the appellant has been received under the signatures of the Sr. Superintendent of Central Jail, Srinagar, whereby we are informed that appellant has been in continuous incarceration since 25th July, 2008. As on 31st December, 2019, the appellant has been in jail for 11 years 5 months and 6 days. Therefore, as on date the appellant has been continuously incarcerated for almost twelve years.