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SC: Mere Possession of Currency Notes Not Sufficient to Constitute Offence u/s 7 of PCA - (04 Feb 2021)

CRIMINAL

Supreme Court has observed that mere possession or recovery of currency notes is not sufficient to constitute an offence under Section 7 of the Prevention of Corruption Act, 1988 (PCA). The Court has clarified that to prove the charge, it has to be proved beyond reasonable doubt that accused voluntarily accepted money knowing it to be bribe.

Tags : SUPREME COURT   BRIBE   OFFENCE U/S 7 OF PREVENTION OF CORRUPTION ACT  

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