MD. RONI Vs. STATE

JUDGEMENT

(1.) This Jail Appeal has been preferred by the convict appellant under section 420 of the Code of Criminal Procedure having arisen out of the order of conviction and sentence dated 25th March, 2010 passed by the Joint Sessions Judge, 2nd Court, Bagerhat in Sessions Case No. 313 of 2009, arising out of Mongla P.S Case No.- 04 dated 07-10-2008 corresponding to GR No. 164 of 2008 convicting the present appellant under section 395 of the Penal Code and sentencing him to suffer rigorous imprisonment for 10 years and also to pay a fine of Taka 10,000/- in default to suffer imprisonment for a further period of 2 years.