ALI AHSAN MUHAMMAD MUJAHID Vs. GOVERNMENT OF BANGLADESH

JUDGEMENT

(1.) This review petition is directed against the judgment and order dated 16.06.2015 passed by this Division in Criminal Appeal No.103 of 2013 affirming those dated 17.07.2013 passed by the International Crimes Tribunal-2 (ICT-2) in ICT-BD Case No.04 of 2012. Review Petitioner Ali Ahsan Muhammad Mujahid (the petitioner) was found guilty for the "Crimes against Humanity enumerated in Section 3(2) of the ICT Act listed in charge Nos.1,2,5,6 and 7 and sentenced to "single sentence of Death" for the crimes as listed in charge Nos.6 and 7, 5(five) years imprisonment for the Crimes listed in charge No.3 and imprisonment for life for the crimes as listed in charge No.5. No sentence was awarded for the crimes listed in charge No.1.