R. SHANTHI Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) The case of the petitioner is that her elder son, Vigneswaran, was murdered on 22.07.2020 and in this regard, a case in Cr.No.792 of 2020 was registered for the offences punishable under Section 302 of IPC and Section 3 (2) (Va) of SC/ST (POA) Act, 1989 by the 3rd respondent police. The petitioner belongs to Hindu Pallan Community, which is recognized as Scheduled Caste community.

(2.) According to the petitioner, in terms of the provisions of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989, the 1st respondent has to pay compensation of Rs.8,25,000/- to the victim in two installments ie., 50% after postmortem report and 50% when the charge sheet is sent to the Court. Apart from the compensation, the petitioner and her family are entitled to seek benefits, namely, monthly pension to the dependents of the deceased and further an employment to one member of the deceased's family and also the land, measuring about 2 acres to the dependents of the deceased. Further, the children of the deceased should be educated upto graduation level with free of cost. The dependents shall be given utensils and grocery items for a period of 3 months.

(3.) The present grievance of the petitioner is that only first half compensation was paid to her and other reliefs have not been provided for and therefore, seeking a direction to the authority concerned, the present writ petition has been filed.