THE STATE OF MAHARASHTRA Vs. MIRZA HIMAYAT BAIG

JUDGEMENT

(1.) The Confirmation Case No. 4 of 2013 arises out of the Reference made by the learned Additional Sessions Judge, Pune in Sessions Case No. 771 of 2010 for confirmation of the death sentence awarded to accused Mirza Himayat Baig @ Ahmed Baig Inayat Mirza @ Hasan. By judgment and order dated 15th and 18th April, 2013 in Sessions Case No. 771 of 2010, the learned Additional Sessions Judge, Pune convicted and sentenced accused - Mirza Himayat Baig @ Ahmed Baig Inayat Mirza @ Hasan as under: -

(2.) Prosecution case is that, on 13/2/2010 bomb blast had taken place at German Bakery, Koregaon Park, Pune. PW 103 - Vinod Damodar Satav is the Investigating Officer, who was working as an Assistant Commissioner of Police, Anti Terrorist Squad, Pune Unit at the relevant time. While he was in office, he received information at 19.20 hrs. (7.20 p.m.) about the bomb blast. He proceeded to the spot of incident with the police staff. Police Inspector of Bandgarden Police Station Shri Nadgauda was present on the spot along with staff. The German Bakery is situated on the North Main Road at Koregaon Park, Pune. When the Investigating Officer reached the spot, he saw several articles in the Bakery lying scattered. The glass panels and the counter of the Bakery were destroyed.

(3.) It is the prosecution case that the injured were taken and admitted to the different hospitals like Jahangir Hospital, Ruby Hall, Sassoon Hospital, Budhrani Hospital and Surya Hospital. The several teams of police officers were formed for the purposes of investigation of crime. The teams were assigned specific job of investigation, spot assessment, viewing of CCTV footage, analyzing technical data etc.