- (1.) Leave granted.
(2.) Vide its judgment dated August 7, 2009, delivered in Criminal Appeal Nos. 1191-1194 of 2005, this Court directed as under: We further direct that if any foreign experts are to be examined it shall be done only through video conferencing and at the cost of Respondents.
(3.) Mr. Krishnamani, learned senior counsel appearing on behalf of the Appellant submits that he wishes to examine only two experts, namely, Prof. John Broughton and Prof. John F. Burke, Economists. However, he has given up two other experts.;