(1.) Heard learned counsel for the petitioner/appellant as well as learned Additional Public Prosecutor.
(2.) During midst of pendency of instant appeal two interlocutory applications, one bearing I.A. No.898 of 2016 and the other I.A. No.2089 of 2016 have been filed on behalf of informant.
(3.) Basing its plea over principle laid down by the Hon'ble Apex Court in Suresh and Anr. Vs. State of Haryana reported in 2015(1) PLJR 104 (SC), a prayer has been made on behalf of informant in accordance with Section 357, 357A of the Cr.P.C. by way of filing I.A. No.898 of 2016 asking for interim compensation for her rehabilitation. I.A. no.2089 of 2016 has been filed in terms of Article 141, 144, 251 of the Constitution of India to direct the subordinate courts to pass appropriate order in terms of Section 357 as well as 357A, invariably so that victim of the crime could get compensation under victim compensation scheme as well as for proper implementation thereof and for that, a general direction should be issued in the background of decision having been laid down by the Kerala High Court in Sabu E.K. and another Vs. State & Ors. reported in 2016 Cr.L.J. 3418.
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