Full Judgment Text
Non-Reportable
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO. 1841 OF 2013
Ashok Kumar Aggarwal …..Appellant
Versus
CBI …..Respondents
J U D G M E N T
Dr. B.S. Chauhan, J.
In view of the judgment delivered in Criminal Appeal No. 1838
of 2013 between the same parties, we do not consider it necessary to
deal separately Criminal Appeal No. 1841 of 2013 and the appeal
stands disposed of in terms of the judgment in Criminal Appeal No.
JUDGMENT
1838 of 2013.
.........................………………..J.
(DR. B.S. CHAUHAN)
.............
………………………J.
(S.A. BOBDE)
New Delhi,
November 22, 2013
Page 1