- (1.) Leave granted.
(2.) Heard learned counsel for the parties.
(3.) When the matter was listed on 26th September, 2011, this Court directed learned counsel for the State to furnish an affidavit stating therein what is the actual period of sentence undergone by the appellant. However, the affidavit has not been filed, but learned counsel appearing for the State has filed a statement showing the period of sentence undergone by the petitioner at different stages and the said statement has not been denied by the counsel appearing for the petitioner. We take that statement on record. On a perusal of the same, the following position is clear: JUDGEMENT_398_10_2011_1.html;