BLAST Vs. GOVERNMENT OF BANGLADESH

JUDGEMENT

(1.) This petition for review arises out of the judgment and order dated 05.05.2015 passed by this Division in Civil Appeal No. 116 of 2010 allowing the appeal in part and maintaining the death sentence against convict-appellant Shukur Ali.

(2.) The facts, leading to the filing of this petition for review, in brief, are:

(3.) The petitioner was convicted by Nari-O-Shishu Nirjatan Daman Bishesh Adalat for sexually assaulting to death of Sumi Akter, a minor girl aged about 7 years. The Bishesh Adalat sentenced him to death. The High Court Division confirmed the death sentence and this Division also affirmed the death sentence. A review petition filed before this Division was also dismissed. After that, the petitioner along with another moved the High Court Division challenging the mandatory death penalty provided in section 6(2) of the Ain as ultra vires the Constitution.