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Long Pendency Amounts to 'Special Reason' for Imposing Less Penalty in Corruption Case: SC - (07 Feb 2019)

Supreme Court has reduced punishment imposed on a man who was convicted for receiving a bribe of Rs. 1200 in the year 1985, to 'period already undergone' and observed that 'Long Pendency' amounts to a 'Special Reason' for imposing lesser penalty in corruption case involving meager bribe amount.

Tags : SUPREME COURT   CORRUPTION CASES  

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