Section 6 in Telangana Victim Compensation Scheme, 2015
6. Eligibility for compensation under the Scheme, shall be.
(a)on a recommendation made by the Court under sub-section (2) of section 357A of the Code;(b)on a recommendation by the trial Court under sub-section (3) of section 357A of the Act for compensation at the conclusion of the trial, on satisfaction, that the compensation awarded under section 337 is not adequate for such rehabilitation, or where the cases end in acquittal or discharge and the victim has to be rehabilitated;(c)on an application made by the victim or his dependents to the Legal Services Authority for award of compensation under sub-section (4) of section 357A of the Act, where the offender is not traced or identified, and where no trial cakes place;(d)the victim or ills dependents shall co-operate with the police and prosecution during the investigation and trial of the case.
