Full Judgment Text
Non-Reportable
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO. 1840 OF 2013
Ashok Kumar Aggarwal …..Appellant
Versus
CBI and Ors. ..Respondents
J U D G M E N T
Dr. B.S. Chauhan, J.
In view of the judgment delivered in Criminal Appeal No. 1837
of 2013 between the same parties, we do not consider it necessary to
deal separately Criminal Appeal No. 1840 of 2013 and the appeal
stands disposed of in terms of the judgment in Criminal Appeal No.
JUDGMENT
1837 of 2013.
.........................………………..J.
(DR. B.S. CHAUHAN)
.............
………………………J.
(S.A. BOBDE)
New Delhi,
November 22, 2013
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