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SC: Under P&C Act Non-Public Servant Can be Convicted for Abetting Offences - (14 May 2025)

CRIMINAL

SC has observed that any person who persuades a public servant to take bribes, decides to raise money through bribes along with a public servant is guilty of committing the offence of abetment of offence under section 13(1)(e) of the Prevention of Corruption Act, 1988.

Tags : SUPREME COURT   PUBLIC SERVANT   ABETTING OFFENCES  

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