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SC: Bribe Recovery Alone Cannot Prove Guilt without Proof of Demand under PC Act - (20 Aug 2026)

CRIMINAL

Supreme Court acquitted a former Talati-cum-Mantri and Gram Panchayat Peon in a corruption case, holding that the prosecution failed to prove the initial bribe demand beyond reasonable doubt. Mere recovery of currency from a co-accused was insufficient for conviction.

Tags : BRIBE; GUILT; DEMAND  

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