ALAIS MIAH @ ILIAS MIAH Vs. STATE

JUDGEMENT

(1.) This appeal by leave at the instance of the accused-appellant is directed against the judgment and order of conviction and sentence dated 11.12.2002 passed by the High Court Division in Jail Appeal No.1307 (Sunamgonj) Dismissing the appeal and affirming the judgment and order of conviction and sentence dated 22.02.2001 passed by the learned Additional Sessions Judge, Sunamgonj in Sessions Case No.32 of 1993 arising out of G.R. Case No.109 of 1990 originating from Jagannatpur Police Station Case No.14 dated 28.12.1990 convicting the accused appellant under Sections 302 and 34 of the penal Code and sentencing him to suffer rigorous imprisonment for life and to pay a fine of Tk.5,000/- in default to suffer rigorous imprisonment for six months more.