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SC: Recovery of Currency Alone Doesn’t Convict under PC Act Without Proof of Demand and Acceptance - (30 Oct 2025)

CRIMINAL

SC acquitted a former Assistant Labor Commissioner accused of taking a Rs. 3,000 bribe, observing that mere recovery of currency is insufficient for conviction under the Prevention of Corruption Act, and the prosecution failed to prove demand and acceptance of the bribe beyond a reasonable doubt.

Tags : RECOVERY   PREVENTION OF CORRUPTION ACT   CURRENCY  

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