STATE OF MAHARASHTRA Vs. GAJANAN WASUDEO MALI

JUDGEMENT

(1.) The accused Gajanan, Nandesh and Deepak were prosecuted for committing four murders, as per the charge sheet filed by Police Station, Ural, Dist Akola. The Additional Sessions Judge - 3, Akola found the accused guilty and sentenced them to death and referred the case for confirmation to this Court vide letter O.W. No. 5024 of 2018 dated 27.11.2018.

(2.) The accused have also impugned the judgment and order of the Sessions Court dated 23.11.2018 in S.T. No. 150/2013 in appeal against their conviction.

(3.) Both the Confirmation Case and the appeal preferred by the accused are heard together and are being decided by this common judgment.