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Court fines Samsung leader Lee for unlawful sedative use


Samsung Electronics Co Ltd Vice Chairman Jay Y. Lee.jpg
26 Oct 2021
Categories: International News

On Tuesday, the news agency reported that a Seoul Court fined Samsung Electronics Co Ltd Vice Chairman Jay Y. Lee 70 million won ($59,461.62) plus a fee for unlawful use of a controlled substance.

The news agency said that Seoul Central District Court fined Lee for being administered propofol, a sedative used in anaesthesia, multiple times between 2015-2020.

Under South Korean law, the recipient of a controlled substance deemed to have been administered illegally is liable for prosecution, as well as those who administered the drug.

Jay Y. Lee has kept a low public profile since his parole in Aug from a bribery & embezzlement conviction in January. He remains on trial accused of stock-price manipulation & accounting fraud related to the $8 billion merger of 2 Samsung firms in 2015.

(Only the headline and picture of this report may have been reworked by the LatestLaws staff; the rest of the content is auto-generated from a syndicated feed.

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