ANARUL @ ANARUL HUQ Vs. STATE

JUDGEMENT

(1.) This criminal appeal at the instance of the appellant by leave is directed against the judgment and order dated 24.03.2004 passed by a Division Bench of the High Court Division in Death Reference No.08 of 2002 along with Criminal Appeal No.603 of 2002 and Jail Appeal No.141 of 2002 accepting the Death Reference-in-part confirming the death sentence of the condemned prisoner-appellant-Anarul @ Anarul Hoq and rejecting the same in respect of two other condemned prisoners finding them not guilty and acquitting them and thus allowing the criminal appeal and the Jail Appeal-in-part.