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SC: Sessions Court to Order Compensation to Victims of Cases Concerning Bodily Injuries - (07 Nov 2024)

CRIMINAL

Supreme Court has directed that a Sessions Court, which adjudicates a case concerning the bodily injuries such as sexual assault etc. particularly on minor children and women shall order for victim compensation to be paid having regard to the facts and circumstances of the case.

Tags : SUPREME COURT   SESSIONS COURT   BODILY INJURIES  

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