The appeal and the connected matters have been directed against the final orders and judgments of conviction and sentence passed on various dates by the Presiding Officer of the Designated ... Court under Terrorist and Disruptive Activities (Prevention) Act, 1987 for Bombay Bomb Blast Case, Greater Bombay. These appeals have been filed under Section 19 of the Terrorist and Disruptive Activities (Prevention) Act, 1987 by the accused against their conviction and sentence and by the Central Bureau of Investigation for confirmation of the death sentence and against the acquittal of some of the accused persons.