Supreme Court: A 3-judge bench of Ranjan Gogoi, CJ and Deepak Gupta and Sanjiv Khanna, JJ directed the Gujarat government to give Rs 50 lakh compensation, a job and accommodation to Bilkis Bano who was gang raped during the 2002 riots in the State.

The bench was informed by the Gujarat government that action has been taken against the erring police officials in the case and that pension benefits of the erring officials have been stopped and the IPS officer who was convicted by the Bombay High Court in the case has been demoted by two ranks.

Bano had earlier refused to accept the offer of Rs 5 lakh and had sought exemplary compensation from the state government in a plea before the top court.

The Court had earlier asked the Gujarat government to take disciplinary action in two weeks against the erring police officials, including an IPS officer, convicted by the Bombay High Court in the case.

A special court had on 21 January, 2008 convicted and sentenced to life imprisonment 11 men for raping Bano and murdering seven of her family members in the aftermath of the Godhra riots, while acquitting seven persons including the policemen and doctors.

(Source: PTI)

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