SHAFIQUL ISLAM Vs. STATE

JUDGEMENT

(1.) Reference was made under section 374 of the Code of Criminal Procedure which was registered as Death Reference No. 53 of 2006. The petitioner also filed Criminal Appeal No. 2533 of 2006 and Jail Appeal No. 553 of 2006. By the impugned judgement and order, a Division Bench of the High Court Division rejected the death reference and dismissed the criminal appeal and commuted the sentence of death to one of imprisonment for life. Being aggrieved by and dissatisfied with the impugned judgement and order, the accused petitioner filed the instant criminal petition for leave to appeal before this Division.