May 7,2018:
Incident, according to FIR filed by Police, had taken place on March 30 when Mohammad Ijaz accused of robbery in a separate case was brought to court for the case's hearing.
Robbery case had reportedly been pending for eight to nine months, which may have infuriated the accused. Accused had threatened the judge that he would kill him if he failed to acquit him. Judge however, tried placating the accused but to no avail.
Accused then, proceeded to attack the Judge, by throwing at him his shoe, which hit his target on the chest.
FIR stated that the accused's act had terrorised the people present in the court that day, particularly the court staff. Ahmed was booked under terrorism and other sections of the Pakistan Penal Code.
ATC Judge Khalid Mehmood Malik also imposed a fine of Rs 3 million on the convict.
Source Hindustan Times
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