On Friday, the District Legal Service Authority (DLSA) awarded compensation of ₹10 lakh to a minor rape survivor under the victim compensation scheme.
The seventeen-year-old was impregnated and had to undergo an abortion at the Post Graduate Institute of Medical Education and Research.
The Additional District and Sessions Judge Poonam R Joshi had awarded rigorous imprisonment of ten years to the convict in this case on Sept 5, 2019. However, according to the officials of DLSA, the case file reached their office—which is in the same premises—on February 5, that is, five months after the judgment was passed.
Within 9 days of receiving the file, the Chief Judicial Magistrate-cum-secretary, DLSA, Ashok Kumar Mann awarded the compensation. Mann said: “The offence of rape is an offence not only against the victim but against the society.” The victim compensation scheme was especially framed to help rape survivors restart their life with dignity.
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