Manhattan Criminal Court, New York: In a significant development before the upcoming Presidential elections in the United States of America, a Manhattan jury on 30-05-2024 found former President, Donald Trump to be guilty of 34 counts of falsifying business records to influence the outcome of the 2016 Presidential Elections. What makes this verdict significant is that for the first time in the history of USA, a former or sitting President has been convicted of criminal charges.
The Jury’s decision was unanimous wherein they found the former President to have falsified business records to conceal a $130,000 hush money payment to an adult-film star to influence the 2016 elections.
The Jury heard from 22 witnesses during about four weeks of testimony in Manhattan’s criminal court and considered other documentary evidence like phone records, invoices, cheques, etc.
The Court has set the date for sentencing on 11-07-2024.
Source: Press
