Full Judgment Text
NON-REPORTABLE
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
REVIEW PETITION (CRL.) NO.474 OF 2013
IN
CRIMINAL APPEAL NO.1728 OF 2007
YAKUB ABDUL RAZAK MEMON ... PETITIONER(S)
VS.
STATE OF MAHARASHTRA THR. STF.CBI,MUMBAI ... RESPONDENT(S)
J U D G M E N T
We have heard the learned senior counsel
appearing for the review petitioner and the
learned senior counsel appearing for the
respondent, at length. We have gone through
the judgment sought to be reviewed and we have
considered the arguments advanced on both
sides. As requested, we have also gone through
the judgment of the trial court, in order to
JUDGMENT
appreciate the contention on conviction and
sentence. We find that all the arguments
advanced by the review petitioner have been
considered in detail in the judgment which is
sought to be reviewed. Hence, we do not find
any error apparent on the face of record or any
other ground so as to warrant interference in
exercise of our review jurisdiction.
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The review petition is hence dismissed.
..............J.
[ANIL R. DAVE]
..............J.
[J. CHELAMESWAR]
..............J.
[KURIAN JOSEPH]
New Delhi;
th
9 April, 2015.
JUDGMENT
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