STATE OF MEGHALAYA Vs. SANJAY DAS

JUDGEMENT

(1.) The instant writ appeal has been preferred by the State of Meghalaya against the judgment and order rendered by a learned Single Judge on 26th February, 2019 in WP (C) No.24 of 2018 (Shri Sanjay Das v. State of Meghalaya and Ors).

(2.) Learned Sr. counsel for the petitioner submits that the ex-gratia payment made to the petitioner is inadequate though a separate cheque was given to the victim's wife for medical expenditure to the tune of Rs. 5,38,297/- (Rupees Five lakhs, thirty-eight thousand, two hundred and ninety seven) only, without informing the victim's wife i.e. the mother of the petitioner. He also submits that the income of the petitioner is hardly Rs. 20,000/- (Rupees Twenty thousand) only and it is very difficult to survive with this amount as the petitioner had also lost his shop.

(3.) On the other hand, Mr. H.Abraham, learned State counsel submits that the ex-gratia payment to the victim's family at the tune of Rs. 1,00,000/- (Rupees One lakh) only, was sufficient because in addition to that, medical expenses was also given at the tune of Rs. 5,38,297/- (Rupees Five lakhs, thirty-eight thousand, two hundred and ninety seven) only.