STATE OF MAHARASHTRA Vs. DEEPAK BIRBAHADUR JATH

JUDGEMENT

(1.) The aforesaid confirmation case arises out of a reference made by the learned Sessions Judge, City Civil Court, Mumbai, under Sec. 366(1) of the Code of Criminal Procedure ('Cr.P.C') for confirmation of the death sentence awarded to the convict, vide judgment and order dtd. 7/11/2023 passed in Sessions Case No. 562/2017. The learned Sessions Judge vide the said judgment and order has sentenced accused-Deepak Birbahadur Jath, to death. The operative part of the order reads thus :

(2.) Deepak Birbahadur Jath (respondent in Confirmation Case) has also filed the aforesaid appeal against his conviction and sentence as stated aforesaid. For the sake of convenience, hereinafter, we would be referring Deepak Jath as 'accused'.

(3.) Since the challenge is to the same impugned judgment and order, the confirmation case as well as the appeal against conviction, are being disposed of together.