AYUB Vs. STATE

JUDGEMENT

(1.) Heard Mr. Mohd. Jahir Elder Brother of the applicant appellant and learned Public Prosecutor on application for suspension of sentences and perused the material available on record.

(2.) Learned Public Prosecutor has submitted the custody certificate of the accused-appellant which indicates that he had remained in custody for actual period of 7 years, 8 months and 21 days till 30/9/2018. By now, the accused has undergone more than eight years incarceration out of maximum sentence of ten years awarded to him by the Trial Court. The appeal has not been taken up for hearing till date.

(3.) Upon a consideration of the arguments advanced on behalf of the applicant appellant and having regard to the facts and circumstances of the case, this Court is of the opinion that it is a fit case for suspending the sentences awarded to the accused appellant.