R.M. Lodha, J. - (1.) The question which this Court has to arrive at a conclusion in this criminal appeal preferred by the State of Maharashtra under Section 19 of the Terrorist and Disruptive Activities (Prevention) Act, 1987 ( for short TADA Act), is whether, the accused has a right to cross examine an accomplice who has been tendered in evidence by the prosecution as approver but later on pardon tendered to him was withdrawn on a certificate of the Public Prosecutor under Section 308 of the Code of Criminal Procedure, 1973 (for short, Cr.P.C.) and he (approver) has not been further examined by the prosecution as its witness.
(2.) The aforesaid question arises in this way. A certain Pradeep Jain (builder) was allegedly eliminated by hired gangsters on March 7, 1995 and his brother Sunil Jain was attempted to be killed on that day for not succumbing to the pressure of parting with their landed property situate in Mumbai A crime being CR No. 145 of 1995 was registered with D.N. Nagar Police Station, Mumbai. After completion of investigation, initially few persons were arrested and they were charge sheeted and tried for the offences punishable under Sections 302, 307, 120B, 23, 114 IPC, Sections 3, 25(1B)(a), 5, 27 of the Arms Act and Sections 3(2)(i), 3(2(ii), 3(3), 3(5), 5, 6 of TADA Act by the Judge, Designated Court, Mumbai. The present respondents could not be tried as they were absconding. The Judge, Designated Court, vide judgment dated August 5, 1997 acquitted the accused who were tried. The State of Maharashtra carried appeal in the matter before this Court and vide judgment dated July 11, 2001, this Court partly set aside the judgment of the Judge, Designated Court, Mumbai and convicted some of the accused who were tried.
(3.) On September 18, 2002 Abu Salem Abdul Kayyum Ansari (respondent No. 1) and one Monika Bedi were arrested in Portugal. They were extradited and brought to India. The extradition was granted for respondent No. 1 in respect of Pradeep Jain murder case, Bombay Bomb Blast case and Ajit Diwani murder case. On November 11, 2005, as soon as the respondent No. 1 was brought to India, he was arrested by Central Bureau of Investigation (CBI) in Bombay Bomb Blast case and later on he was taken into custody by Anti Terrorist Squad, Mumbai in connection with Pradeep Jain murder case. The respondent No. 1 was charged along with Mohd. Naeem Abdul Rahim Khan (respondent No. 2), Riyaz Ahmed Siddique (respondent No. 3), Mohd. Hassan Mehendi Hassan (respondent No. 4) and Virendrakumar Biharilal Jhamb (respondent No. 5), having conspired in Dubai with few others to murder Pradeep Jain and that in pursuance of this conspiracy, Pradeep Jain was murdered on March 7, 1995. On April 28, 2006, the police submitted charge sheet against the present respondent Nos. 1 to 5 and accordingly TADA Special Case No. 1 of 2006 began before the Court of Designated Bombay Blast Cases, Greater Mumbai (for short, Designated Court).;