MD. MUKDESUR RAHMAN BADAL Vs. STATE

JUDGEMENT

(1.) These two criminal appeals under section 410 of the Code of Criminal Procedure (in short, the Code) have been taken up jointly for disposal as the facts of the two appeals are almost similar and common with a few differences in respect of the prosecution case but the defence cases are almost similar and all the points regarding the fact and law raised by the convict-appellant in both the appeals are almost common, as such, the same are being disposed of by this single judgment.