September 13,2018:
Punjab and Haryana HC has awarded a compensation of Rs. 90 lakh to a minor rape victim and her parents in Punjab's Faridkot.
High Court Bench comprising of Justice A.B. Chaudhari and Justice Inderjit Singh in its order on August 31 directed Faridkot Collector to attach the agricultural as well as urban properties of both Nishan Singh, who is serving life imprisonment for rape, and his mother Navjot Kaur, and proceed to recover from sale proceeds thereof the amount of compensation.
HC expounded that,“We are aghast to see how a middle class family of the complainant with two daughters was torn into due to rich landholder Nishan Singh and his mother’s rowdy and cruel conduct.”
In September 2012, Nishan Singh along with his companions had barged into the house of the 15-year-old victim armed with pistol and iron rods. They dragged the victim’s father and assaulted him with rods causing several injuries. Victim was abducted and her sister and mother were also beaten. Victim was rescued from Goa a month later.
High Court in its order further added that Nishan Singh and Navjot Kaur shall pay the total compensation of ₹90 lakh, of which ₹50 lakh should be paid to the victim and ₹20 lakh each to her parents.
Source Hindu
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Punjab and Haryana HC Judgment in Minors Rape Case (Download PDF)
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