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This appeal is filed in the Supreme Court of India against the judgment of the High Court which had affirmed the conviction and sentence passed by the Special Judge for
...CBI cases at Visakhapatnam convicting the appellant under Sections and d read with Section of the Prevention of Corruption Act and sentenced him to undergo rigorous imprisonment for a period of one year and fine of Rs - in default to suffer simple imprisonment for three months for the offence under Section of the Act
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