ABDUR RAZZAQ JOWON ALIAS ASLAM Vs. STATE

JUDGEMENT

(1.) This petition under Section 482 of the Code of Criminal Procedure, 1973 has been filed for modification of the order on sentence dated 20th may, 2010 passed by the Additional Sessions Judge.

(2.) By the judgment dated 12th May, 2010, the petitioner has been convicted under Section 5 of the Explosive Substances Act, 1908 and Section 14 of the Foreigners Act, 1946. The operative portion of the order on the point of sentence dated 20th May, 2010 records as under:

(3.) There is some confusion and it is not clear from the said order whether each of the accused i.e. the petitioner and Alamgir Hussain Roni are both liable to pay fine of Rs. 1 lac each or they are collectively liable to pay fine of Rs. 1 lac i.e. Rs. 50,000/- each for both offences under Section 5 of the Explosive Substances Act and Section 14 of the Foreigners Act.