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SC: Judgment Allowing Circumstantial Evidence Doesn’t Dilute Need of Proof Beyond Reasonable Doubt - (21 Mar 2023)

CRIMINAL

Supreme Court has observed that the Constitution Bench judgment that direct evidence of demand or acceptance of bribe is not necessary for a conviction under the Prevention of Corruption Act, 1988 does not dilute the requirement of proof beyond reasonable doubt.

Tags : SUPREME COURT   PREVENTION OF CORRUPTION ACT   CIRCUMSTANTIAL EVIDENCE   REASONABLE DOUBT  

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