APU DUTTA Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. B Chakraborty, learned counsel for the applicant, Sri Apu Dutta, who is the father of the deceased, Arup Dutta.

(2.) This application has been filed for awarding of victim compensation to the applicant under Section 357A of the Code of Criminal Procedure, 1973 (CrPC). It is submitted that the aspect relating to award of victim compensation was somehow overlooked by the trial court while convicting the accused persons as well as by the High Court while dismissing the appeal of the convicts.

(3.) On 18.12.2017, notice was issued to respondent No.1/State.