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SC Acquits Man Convicted for Taken Bribe of Rs. 300 Twenty Years Ago - (24 Mar 2023)

CRIMINAL

Supreme Court while observing that demand and recovery both must be proved to sustain conviction under Prevention of Corruption Act, 1988, has acquitted man who was convicted for accepting a bribe of Rupees 300 in the year 2003.

Tags : SUPREME COURT   ACQUITTAL   PREVENTION OF CORRUPTION  

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