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Karnataka HC: Trial Courts Can Only Recommend Compensation Under POCSO Rules - (24 Jan 2020)

CRIMINAL

Karnataka High Court has held that the Trial Court or Special Court has to recommend the District Legal Services Authority to decide and award the compensation under the Protection of Children from Sexual Offences (POCSO) Rules, 2012, or the victim compensation scheme, but should not decide the quantum of compensation, itself, which is against the provisions of Criminal Procedure Code, 1973.

Tags : KARNATAKA HIGH COURT   TRIAL COURT'S POWER TO RECOMMEND COMPENSATION UNDER POCSO RULES  

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