STATE OF GUJARAT Vs. ARIF @ JUSAB HUSENBHAI SHAIKH

JUDGEMENT

(1.) This Revision Application is filed at the instance of State of Gujarat challenging the order of compensation passed by learned Additional Sessions Judge, Una.

(2.) Having heard learned advocates for the respective parties and having gone through the record & proceedings, more particularly in light of notification dated 07.07.2016, since the victim was aged about 15 years and she was victim of offence of rape, as provided in the aforesaid notification, she is entitled to receive Rs. 3 Lacs as amount of compensation and that has rightly been so ordered by learned Additional Sessions Judge while delivering the judgment. Consequently therefore, there appears no reason to interfere with the order passed by learned Additional Sessions Judge.

(3.) The Revision Application Deserves Dismissal And the same is accordingly dismissed. However, the victim shall approach the competent authority and upon approaching the competent authority, the competent authority shall deal with such an application for making payment of compensation as expeditiously as possible.