ZAKIR HUSSAIN Vs. STATE OF J&K

JUDGEMENT

(1.) The nominal roll of the appellant has been received.

(2.) We have heard Mr. Altaf Hussain, brother of the appellant, who is present in person and Mr. Ravinder Gupta, learned AAG.

(3.) We have perused this application, whereby a prayer is made for suspension of the sentence imposed upon the appellant upon his conviction in the case arising out of FIR No. 103/2005, which was registered by the Police Station, Billawar under Sections 302/404/201/120-B RPC and Section 25 of the Arms Act. Upon his conviction, by an order dated 29 th December 2012, the appellant was sentenced to imprisonment for life and fine.