Supreme Court: The 3-judge bench of Dipak Misra, AM Khanwilkar and Dr. DY Chandrachud, JJ granted six weeks time to the Gujarat government for apprising it on whether any disciplinary action has been initiated against policemen convicted in the 2002 Bilkis Bano gangrape case after Additional Solicitor General Tushar Mehta, representing the state government, requested the Court that some more time be given to get instruction on the authorities concerned in the case.
Listing the matter in the first week of January, 2018, the bench made it clear that the separate plea, seeking enhancement of compensation to be awarded to Bilkis Bano, will be taken up next week for hearing.
Bilkis Bano, who was gang-raped in March, 2002, while she was pregnant, lost seven of her family members in the aftermath of the Godhra train burning incident. Bombay High Court had, on May 4 2017, upheld the conviction and life imprisonment of 12 people in the gangrape case, while setting aside the acquittal of seven people including policemen and doctors.
Source: PTI