Indian Penal Code, 1860:

Ss.364, 302, 201-Abduction and murder of an advocate, his wife and a child-Petition before High Court seeking direction for independent inquiry High Court declining to interfere-Appeal-Directions by this Court to CBI to take up the investigation-Report of C.B.I. indicating that person accused in the case was falsely implicated and naming certain Police Officers prima facie responsible for the false implication and suggesting their prosecution as also action against D.I.G. Punjab Police for his lack of super- vision-Held, as regards prosecution of the Police Officers, matter to be argued before trial court-It would be in the interest of justice to suspend the police officers during the course of the trial-The person falsely implicated would be released forthwith and the Government would pay Rs. 2,00,000 to him as compensation for sufferings caused to him because of false implication in the case in particular his remaining in jail for a long period Government would pay Rs. 10,00,000 as compensation to the parents of the deceased Advocate.

Constitution of India, 1950:

Article 136-Compensation for murder and false implication of innocent person in the murder case-Abduction and murder of an advocate and his family members On directions by this Court C.B.I. submitting its report indicating that person accused in the case was falsely implicated and naming some police officers prima facie responsible for false implication-This Court directing to pay Rs. 10,00,000 as compensation to parents of deceased advocate and Rs. 2,00,000 to the person falsely implicated in the case Action to be taken against erring police officers.