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Karnataka High Court Issues Guidelines on Victim Compensation - (06 Sep 2019)

CIVIL

Karnataka High Court while observing that trial courts are delivering justice more oriented towards the rights of accused persons and the same is not in letter and spirit of the law that provides compensation to victims of crime has issued guidelines to trial courts and public prosecutors in the State to ensure appropriate assessment and payment of compensation to victims.

Tags : KARNATAKA HIGH COURT   VICTIM COMPENSATION  

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