September 3.2017:

Former Military Dictator  and President Pervez Musharraf is declared an absconder by the Court.

It took almost ten years for the Pakistani  Anti-Terror Court to announce its verdict in Benazir Bhutto murder case.

Muhammad Asghar Khan, Rawalpindi Judge has acquitted the five accused who are Taliban terrorists, awarded 17-years imprisonment each to the two senior police officials for abetting crime and has declared the Former Military Dictator Pervez Musharraf as a absconder.

There is a sense of deep disappointment among people after the controversial verdict. People believe that Benazir Bhutto has been murdered again.

It was expected that Court would not be able to convict P. Musharraf in the absentia and five main accused released.

 

Benazir did her homework. She wrote to her trusted friend in US, Mark Siegel, and told him that Gen. Pervez Musharraf would be her assassin. Mark Siegel was told to share letter with BBC or CNN in case of another attack on her life.

Musharraf’s Government had nominated Taliban terrorist Baitullah Mehsud as mastermind behind her assassination, but he denied it.

Musharraf sent a message to Benazir Bhutto through the Senator from South Waziristan that he was not planning any attack on her life.

The Musharraf Govt. claimed to arrest some boys who facilitated suicide bomber on December 27th in Rawalpindi but in reality these boys were already in the custody of the security agencies before attack on Benazir Bhutto.

Crime Scene was washed immediately after attack on the orders of the two police officials. These officials got orders from a close subordinate of Parvez Musharraf. They never disclosed his name and faced the harsh imprisonment in the end.

 

Mr. Musharraf was allowed to leave Pakistan again in the year 2016 by Nawaz Sharif Government and PPP leaders remained silent. Anti-Terror Court summoned Musharraf many times to appear but he never appeared. After more than 300 hearings in the period of 10 years Anti Terrorist court released the five suspects who were arrested by the Musharraf Government.

During the period of trial, Four Governments and 8 judges have been changed in 10 years, but truth is that main accused, Musharraf, was only declared as the absconder because in the Pakistani law courts cannot convict someone in who is in absentia.

Today, the PPP leaders are criticizing court verdict but it’s no more a secret that PPP never tried to prosecute Parvez Musharraf because it was more interested in completing its five-year term in power, by pleasing powerful establishment which never wanted Mr. Musharraf’s prosecution.

Parvez Musharraf is an assassin. He was not declared assassin by the Court of Law but Benazir Bhutto named him as her assassin. History will remember him as the killer of Benazir Bhutto and the Democracy.

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