January,11,2018:
Since the implementation of Haryana Victim Compensation Scheme,2013, HALSA has disbursed about Rs 9 Crores to victims of crimes.
District Legal Services Authority, Palwal, acting swiftly under the guidance and instructions of Haryana State Legal Services Authority (HALSA), has awarded interim compensation of Rs One Lac each to five families who became victims due to gruesome act of serial murders on the intervening night of 1st-2nd January,2018.
Six murders took place in one night at Palwal. District Legal Services Authority reached out to five families. Sixth family seems to have migrated to some other place as their whereabouts are not traceable.
Apart from providing free legal services by deputing counsel to assist the aggrieved families, interim compensation has been paid under Haryana Victim Compensation Scheme, 2013 (HVCS,2013).
Under this scheme, victims of crime requiring rehabilitation are granted compensation. This scheme has been framed in pursuance of the mandate of section 357 A of the Code of Criminal Procedure.
Following schedule depicts the offences and the minimum amount of compensation which can be awarded under HVCS,2013:
| Sr.No | Description of Injuries /Loss | Minimum Amount of Compensation (Rs) |
| 1. | Acid Attack | 3 Lakhs |
| 2. | Rape | 3 Lakhs |
| 3. | Physical abuse of minor | 2 Lakhs |
| 4. | Rehabilitation of Victim of Human Trafficking | 1 Lakh |
| 5. | Sexual assault ( Excluding rape) | 50,000 |
| 6. | Death | 2 Lakhs |
| 7. | Permanent Disability( 80% or more) | 2 Lakhs |
| 8. | Partial Disability (40% to 80%) | 1 Lakh |
| 9. | Burns affecting greater than 25% of the body( excluding Acid Attack cases) | 2 Lakhs |
| 10. | Loss of foetus | 50,000 |
| 11. | Loss of fertility | 1.5 Lakhs |
| 12. | Women Victims of cross border firing :
(a) Death or Permanent Disability(80% or more) (b) (b) Partial Disability( 40%to 80%) |
2 Lakhs
1 Lakhs |
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