MUFTI ABDUL HANNAN MUNSHI Vs. STATE

JUDGEMENT

(1.) This constitutional appeal is directed from a judgment of the High Court Division by which it has confirmed the death sentences of the appellants Mufti Abdul Hannan Munshi alias Abul Kalam, Sharif Shahidul Alam alias Bipul and non-appealing accused Md. Delwar Hossain alias Ripon for killing A.H.I. Habib, Rubel and Kamal Uddin by detonating grenade on 21st May, 2004 at noon and injuring several persons.