Serious defects in trial court's Toshakhana case judgment against Ex-PM Imran Khan, observes Chief Justice of Pakistan

On Wednesday, Pakistan's Chief Justice Umar Ata Bandial observed that there were prima facie "shortcomings" in the trial court’s judgment in the Toshakhana corruption case against Imran Khan and said that the Supreme Court would wait for the Islamabad High Court’s order on the former premier's appeal against his conviction & the three-year sentence before interfering in the case.

The chief justice's observation came as a three-judge special bench of the Supreme Court (SC) headed by him & comprising Justice Mazahar Ali Akbar Naqvi & Justice Jamal Khan Mandokhail heard the Pakistan Tehreek-e-Insaf (PTI) chief's pleas filed against the trial court's proceedings of the Toshakhana corruption case.

On August 5, a trial court in Islamabad found Khan guilty of “corrupt practices” in a case pertaining to concealing details of state gifts & sentenced him to three years in prison. The verdict also means that he stood disqualified from contesting general elections for five years.

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