- (1.) Heard learned counsel for the appellant-applicant and perused the judgment and order impugned.
(2.) Admit. Issue notice. Mr. JPS Chaudhary, Public Prosecutor appearing for the State, accepts the notice. Heard on the application for suspension of sentence. Learned counsel for the appellant-applicant does not want to press the request for suspension of conviction, however, argued on the suspension of substantive sentence.
(3.) Having regard to the facts and circumstances of the case, I think is just and proper to suspend the substantive sentence of imprisonment awarded to the appellant-applicant.;