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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  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; 9th April, 2015.

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