MEHEDI HASAN ALIAS RASEL Vs. STATE

JUDGEMENT

(1.) This appeal is directed against the judgment and order of conviction and sentence dated 28/03/2011 passed by the learned Judge of Nari-O-Shishu Nirjatan Daman Tribunal, Kushtia, in Nari-O-Shishu Case No.165 of 2009, arising out of Kushtia Police Station Case No.07 dated 10/11/2008 corresponding to G.R. Case No.394 of 2008, under section 7 of the Nari-O-Shishu Nirjatan Daman Ain, 2000 convicting under the said section and sentencing him to suffer rigorous imprisonment for 14 years and to pay a fine of Tk.1,000/-, in default, to suffer rigorous imprisonment for 2 months more.