DEORAJ DEJU SUVARNA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) SINCE Confirmation Case No. 3 of 1993 and the bunch of the aforesaid three appeals arise out of the same set of facts we propose disposing them off by a common judgment. The five appellants in the three connected criminal appeals, namely (1) Maria John Dyanprakash Nadar, (2) Raju alias Rajendra Vijayan Pille Nair, (3) Guru Nadar Keshav Natkar, (4) Rajendra Mohan Kalmadi and (5) Devraj Deju Suvarna were convicted by the Additional Sessions Judge, Greater Bombay, in Sessions Case No. 587 of 1991, under the below enumerated counts :

(2.) FEELING aggrieved by the aforesaid convictions and sentences, the five appellants have preferred the three connected criminal appeals. Clubbed with these three appeals is Confirmation Case No. 3 of 1993 which is the reference by the Additional Sessions Judge for confirmation of the death sentence awarded to the appellants.

(3.) AT the very outset, we cannot restrain expressing our indignation at the trial Judge for two things which he has done:---