October 11, 2018:
Bangladesh witnessed a tense Wednesday, as a Court in Dhaka sentenced 19 people to death & son of former Prime Minister Khaleda Zia to life imprisonment in connection to a deadly attack on a Political rally held by Sheikh Hasina, the Current Prime minister and the Opposition leader then, in the Bangladeshi capital.
Two dozen people were killed while 300 were injured in the attack. Hasina had a narrow escape as her Awami League (AL) party members escorted her to a waiting vehicle from a dais in front of the party headquarters nears which several grenades went off.
Hasina had a narrow escape as her Awami League (AL) party members escorted her to a waiting vehicle from a dais in front of the party headquarters nears which several grenades went off.
The Judge who gave the verdict, Shahed Nuruddin, said the attack was aimed at eliminating the AL leadership.
Zia's Bangladesh Nationalist Party (BNP), which was in power at the time, protested the verdict and announced a seven-day programme to show its dissent along with its affiliate organisations. The week-long protest will witness rallies in cities, districts and sub-districts.
Party's Joint Secretary General, Ruhul Kabir Rizvi, made the announcement at a press conference at the party headquarters here.
The latest verdict is the second 'Big Blow' to the BNP this year. In February, Zia was sentenced for five years in connection with embezzlement of USD 250,000 and the decision had enraged her party which said the national election scheduled in a few months' time will lack credibility of their leader remained behind bars.
The question now is: Do the imprisonments of Zia & her son Tarique Rehman (who was also sentenced to 10 years in Prison when his mother faced the verdict) mean Bangladesh has now inched closer to a One-Party Rule?
Source:OneIndia
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