ESRARUL HUQ CHOWDHURY Vs. MD. AMIR HOSSAIN

JUDGEMENT

(1.) This appeal by leave is directed against the judgment and order dated 20.03.2006 passed by a Division Bench of the High Court Division in First Miscellaneous Appeal No.199 of 2005 dismissing the appeal with modification of sentence debarring the respondent No.1 from pursuing his legal profession permanently for life to a period of 5(five) years in any Court in Bangladesh.