As reported by ANI, Rajasthan tabled the “Rajasthan Protection from Lynching Bill, 2019” in the State Assembly.
This objective of this bill is to prevent and punish by appointing special judges for speedy trial and rehabilitation of the lynching victims family.
The ‘Wire‘ reported, Regarding the punishment for the offence of lynching, the bill states that where the “lynching” leads to “hurt”, the convict may be punished with imprisonment up to seven years and a fine, which may extend up to Rs 1 lakh. In cases where “lynching” leads to “grievous hurt”, the convict may be punished with imprisonment – which may extend up to ten years and a fine which may extend up to Rs 3 lakh.
No officer below the rank of Insp[ector General will investigate the cases of mob lynching.
The victims will be compensated as per the Rajasthan Victim Compensation Scheme and the fine claimed would be paid to the victim or their legal heir.
[Source: ANI]
