KADER Vs. STATE

JUDGEMENT

(1.) This appeal at the instance of the appellant has been filed against the judgment and order dated 27.06.2003 passed by the Special Tribunal No. 6, Kishorgonj, in Special Tribunal Case No. 14 of 1999, convicting the appellant under Section 25B of the Special Powers Act and sentencing him to suffer rigorous imprisonment for 04 (four) years and to pay a fine of taka 1,500/- (one thousand and five hundred) in default to suffer rigorous imprisonment for 04 (four) months more.