STATE Vs. MOHAMMAD ALI

JUDGEMENT

(1.) This Death Reference, under section 374 of the Code of Criminal Procedure (in short, the Code) has been submitted by the learned Judge, Druta Bichar Tribunal-1, Dhaka for confirmation of sentence of death awarded by him upon the condemned prisoners 1). Mohammad Ali, 2). Jewel alias Jahidul Haque, 3). Tipu, 4). Shaheen, 5). Abul Bashar alias Badsha and 6). Akter Hossain alias Akter convicting them under sections 302/34 of the Penal Code by the judgment and order dated 22.10.2006 passed in Druta Bichar Case no. 11 of 2006. The death reference and Criminal Appeal being nos. 6669 of 2007, 5422 of 2006, 5323 of 2006, 5137 of 2006, 5316 of 2006, Jail Appeals being nos. 936 of 2007, 1049 of 2006, 1048 of 2006 and 110 of 2007 and Criminal Miscellaneous Case nos. 5789 of 2008 and 4472 of 2007 have been hard together and they are being disposed of by this common judgment.