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SC: Direct Evidence of Bribe Demand Not Necessary for Conviction Under POCA - (15 Dec 2022)

CRIMINAL

Supreme Court Constitution Bench has held that direct evidence of demand of bribe is not necessary to convict a public servant under the Prevention of Corruption Act (POCA) and that such demand can be proved through circumstantial evidence.

Tags : SUPREME COURT   CONSTITUTION BENCH   PREVENTION OF CORRUPTION ACT   BRIBE DEMAND  

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