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Kerala HC: 'Criminal Breach of Trust' & 'Misappropriation' Must to Prove Offence U/S 13(1)(c) PC Act - (25 Jul 2023)

CRIMINAL

Kerala HC while upholding the conviction of Lower Division Clerk under the Prevention of Corruption Act, 1988 has observed that ingredients of criminal breach of trust and misappropriation have to be proved by the prosecution for establishing the offence under section 13(1)(c) of the PC Act.

Tags : KERALA HC   PREVENTION OF CORRUPTION ACT   1988  

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