ALAMGIR HOSSAIN Vs. STATE

JUDGEMENT

(1.) These two criminal appeals by leave are directed against the same judgment and order dated 20.01.2009 passed by a Division Bench of the High Court Division in Death Reference No.39 of 2005 along with Criminal Appeal Nos.1509 and 1956 of 2005 and Jail Appeal No.370 of 2005 accepting the death reference and dismissing the criminal appeals with jail appeal arising out of Sessions Case No.208 of 2001 corresponding to G.R. No.653/1998 of the Court of Additional Sessions Judge, Comilla.

(2.) Both the criminal appeals involving similar questions of laws and facts have been heard together and are being disposed of by this common judgment.

(3.) The relevant facts for the purpose of disposal of these criminal appeals are: