Nimi Chamar @ Nemi Chamar vs The State Of Jharkhand
2021 Latest Caselaw 3742 Jhar

                  IN THE HIGH COURT OF JHARKHAND AT RANCHI
                        Criminal Appeal (D.B.) No.880 of 2010

         Nimi Chamar @ Nemi Chamar                     .......       Appellant(s).
                                   Versus
         The State of Jharkhand.                       .......         Respondent.
                               ------

     CORAM     : HON'BLE MR. JUSTICE ANANDA SEN
               : HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI
               Through: Video Conferencing.
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         For the Appellant(s)            : Mr. Manoj Prasad, Advocate.
         For the State                   : Mr. Vineet Kr. Vashistha, A.P.P.
                                         ------

11/30.09.2021      Perused the letter bearing No. 939/2021 dated 09.07.2021, addressed to

the Member Secretary, Jharkhand State Legal Services Authority (JHALSA), Ranchi, by the Principal District and Sessions Judge-cum-Chairman, District Legal Services Authority, Palamau.

By the aforesaid letter, it has been informed that the victim (P.W.-10) died ten years back. It has further been mentioned in the aforesaid letter that the victim has two sons.

By the final Judgment dated 15.4.2019, this Court directed the authority to pay victim compensation in terms of Section 357-A of the Code of Criminal Procedure to the victim i.e. P.W. 10.

Considering the letter dated 9.7.2021, we find that the victim has already died leaving behind his two sons. Thus, we direct the Principal District and Sessions Judge-cum-Chairman, District Legal Services Authority, Palamau to disburse the victim compensation in terms of Section 357 -A of the Code of Criminal Procedure to the legal heirs of the victim (P.W.-10).

Let a copy of this order be communicated to the Member Secretary, JHALSA, Ranchi as well as the Principal District and Sessions Judge-cum- Chairman, District Legal Services Authority, Palamau, for doing the needful.

(ANANDA SEN, J.)

Anu-CP3. (SANJAY KUMAR DWIVEDI, J.)