NEETIBEN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Present Appeal is filed by the convict challenging the judgment and order dtd. 11/5/2022 in Special POCSO Case No. 17 of 2018 passed by learned Special Judge, Surendranagar, whereby the learned trial Judge has not awarded any compensation to the victim, as provided under Sec. 357A of the Criminal Procedure Code.

(2.) It appears that, thereafter, the victim has made application before the learned trial Judge, as the learned trial Judge has not awarded the amount of compensation, which ought to have been awarded by the learned trial judge, while deciding the criminal case against the accused. The said application came to be rejected by the learned trial Judge on the ground that at the time of deciding the criminal case against the accused person, the Court has not thought it fit to award any compensation to the victim and rejected the said application vide order dtd. 11/5/2022.

(3.) Feeling aggrieved and dissatisfied by the said order, the present appellant - victim has preferred present Appeal for issuance of appropriate direction and to direct the Legal Service Authority to award compensation to the victim under the Scheme framed by the State of Gujarat vide its notification dtd. 6/5/2019.