CENTRAL BUREAU OF INVESTIGATION Vs. P.K.THUNGON

JUDGEMENT

(1.) IN this petition, learned counsel for the petitioner challenges the impugned order of 24th January, 2005 discharging the respondent/accused in disproportionate assets case.

(2.) THE operative portion of the impugned order reads as under:-

(3.) The Trial Court in the impugned order has considered the horticulture and agricultural income of the respondent/accused while holding as under:-