LALITHA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Appellant/complainant in this appeal is challenging the adequacy of compensation awarded by the trial Court on the file of Additional District and Sessions Judge FTSC-1 UK Karwar (Special Court for trial of cases filed under POCSO) Act in special case No.13/2021 dtd. 18/1/2022.

(2.) The factual matrix necessary for disposal of this appeal can be stated in nutshell to the effect that on the strength of the complainant filed by Smt.Lalitha W/o Narasimha Siddi criminal law was set into motion by registering the case in Yellapur P.S. crime No. 219/2010 for the offences punishable under Sec. 376 of IPC and Sec. 4 and 6 of POCSO Act. The accused was tried for the said offences in special case No.13/2021. The trial Court after appreciation of evidence on record convicted the accused for the aforesaid offences vide judgment dtd. 17/1/2022 and imposed sentence as per order of sentence dtd. 18/1/2022.

(3.) The trial court apart from fine of Rs.1,00,000.00 in exercise of its power under Sec. 357 (1) of Cr.P.C awarded compensation of Rs.1,00,000.00 by exercising the power under Sec. 357(A) of Cr.P.C. for the rehabilitation of victim girl. The trial Court has directed the District Legal Service Authority (for short 'DLSA') to deposit the said amount in the name of victim girl in any of the nationalized bank and interest accrued on the said deposited amount shall be used for maintenance and rehabilitation of the victim girl.