ABUL KALAM Vs. STATE

JUDGEMENT

(1.) This criminal appeal, at the instance of the convict-appellant, is directed against the judgment and order of conviction and sentence dated 04.09.2003 passed by the learned Assistant Sessions Judge, 2nd Court, Comilla in Sessions Case No. 80 of 2001 convicting the convict- appellant under sections 342/392 of the Penal Code and sentencing him thereunder to suffer rigorous imprisonment for 10 (ten) years and to pay a fine of Tk. 5,000/=, in default, to suffer rigorous imprisonment for 01 (one) year more and/or pass such other or further order or orders as to this Court may seem fit and proper.