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CBI Court Ranchi Awards 3.5 Years Imprisonment In Fodder Scam Case to Lalu Prasad Yadav - (08 Jan 2018)

CBI Court has sentenced RJD supremo Lalu Prasad to three-and- half-year imprisonment each under various sections of Indian Penal Code and the Prevention of Corruption Act in a fodder case (RC64A/96) related to fraudulent withdrawal of around Rs. 89 lakh from Deoghar treasury in the 1990s.

Tags : CBI COURT   LALU PRASAD YADAV  

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