MD. SAJJAD HOSSAIN Vs. STATE

JUDGEMENT

(1.) This petition for leave to appeal is directed against the judgment and order dated 19.02.2008 passed by the High Court Division in Criminal Appeal No.337 of 2002 dismissing the appeal and upholding the judgment and order dated 31.01.2002 passed by the learned Additional Sessions Judge, Nobabgonj convicting the appellant No.1 under Sections 302/34/114 of the Penal Code and convicting the appellants and sentencing all of them to suffer rigorous imprisonment for life and to pay a fine of Tk. 5,000/- in default to suffer rigorous imprisonment for 3 months more in Sessions Case No. 21 of 1997.

(2.) The facts, in short, are that on 08.05.1995 informant Md. Enamul Haque lodged an FIR stating, inter alia, that the accused persons on the order of accused Sajjad attacked the informant and others and accused Enamul Haque gave a kator blow on the jaw of the brother of the informant, accused Noju gave a sulfi blow on the chest and accused Bhoguruddin gave a blow on the neck and as a result Mothahar died and accused persons also caused injuries on the witness and took away goods worth Tk.30,000/-.

(3.) The police investigated into the case and admitted charge sheet against 36 persons under Sections 147/148/447/323/324 /302/379/114 of the Penal Code.