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Ker. HC: Demand of Bribe to be Established by Prosecution in Case of Obtainment & Not in Acceptance - (24 Jan 2024)

CRIMINAL

Kerala HC while explaining the provisions of Sec. 7 of Prevention of Corruption (Amendment) Act, 1918 has observed that in the case of acceptance of bribe, the prosecution need not establish demand but in case of obtainment of bribe, prosecution has to establish prior demand by public servant.

Tags : KERALA HC   SECTION 7 OF PC ACT   DEMAND OF BRIBE  

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