MD. NOWSHER ALI Vs. STATE

JUDGEMENT

(1.) This appeal at the instance of the appellants has been filed against the judgment and order of conviction and sentence dated 21.04.2002 passed by the Divisional Special Judge, Rajshahi Division, Rajshahi in Special Case No. 3 of 1998 (Natore) convicting the appellants under section 409/109 of the Penal Code and sentencin them to suffer rigorous imprisonment for 02 (two) years and to pay a fine of Tk. 1,20,130/- ( One lac twenty thousand and one hundred thirty) only in default to suffer imprisonment for 03 (three) months more.