MD. TAREQUE AZIZ Vs. STATE

JUDGEMENT

(1.) By the impugned judgment and order of conviction and sentence dated 29.03.2007, the learned Judge of the Special Tribunal No. 4, Rajshahi convicted and sentenced three persons namely, 1. Abul Kalam Md. Shafi Ullah @ Tarik, 2. Md. Tariqul Islam and 3. Md. Tareque Aziz in Special Tribunal Case No. 54 of 2006 under section 4(b)/6 of the Explosive Substances Act, 1908. Whilst the first two named persons were convicted under section 4(b)/6 of the Explosive Substances Act, 1908 (hereinafter referred to the Act) and sentenced thereunder to suffer rigorous imprisonment for 15 years, Tareque Aziz, the appellant before us, was convicted under section 6 of the Act and sentenced thereunder to suffer rigorous imprisonment for 10 years.