STATE Vs. MILON ALIAS MD. MILON

JUDGEMENT

(1.) This reference under Section 374 of the Code of Criminal Procedure (briefly as the Code) has been made by learned Judge of Nari-O-Shishu Nirjatan Daman Tribunal no.2, Bogra (briefly as Tribunal), for confirmation of death sentences of condemned-prisoners.

(2.) By the above appeals the appellants have challenged the legality and propriety of the judgment and order of conviction and sentence dated 18-05-2006 passed by learned Judge of Tribunal in Nari-O-Shishu Case no. 288 of 2004 convicting the appellants under Section 9(3) of the Nari-O-Shishu Nirjatan Daman Ain, 2000 (briefly as Ain 2000) and sentencing each of them to death by hanging and also to pay a fine of Tk.1,00,000/= each.

(3.) This death reference and all these appeals having arisen out of a common judgment, these have been heard together and are being disposed of by this judgment.