What led to SC’s judgment on legislators & bribes? What had SC said earlier? What are the implications?
Supreme Court has overturned its 1998 judgment on the PV Narasimha Rao bribery case. The earlier judgment protected MPs and MLAs for accepting bribes to vote in the legislature. Its CJI-led 7-judge bench stated the 1998 judgment presented “grave danger and thus was overruled”.
What’s the Narasimha Rao case about?