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1980 CRI. L. J. 1510
::1979 UJ(SC) 276
Supreme Court Of India
(From: Gujarat)
Hon'ble Judge(s):
S. Murtaza Fazal Ali,
Anand Dev Koshal
, JJ
Constitution of India , Art.136— Appeal against conviction under S.5(1)(d) read with S.5(2) of the Prevention of Corruption Act - Appellant sentenced to one year R. I. and a fine of Rs.500/- - Absence of any error of law - Courts below accepting prosecution case - Recovery of money from person of appellant - Conviction and sentence, not interfered with. (Para 1)
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