Introduction Victimology is the scientific study of victimization. There is no law in India specifically supporting victimology theory. Whereas in many countries victimology has been approved  and  codified. Though no law in India has approved victimology, it has been developed by Higher Judiciary in India. In this article the author intended to analyze the development of victimology by law of Precedent by Hon’ble Apex Court of India as well by Hon’ble Madras High Court. This article speaks about crime victims and their rights have been compared with the rights of an accused. Victim In the criminology a victim of a crime is an identifiable person but not in all cases. In white color offences victims may not be able to be identified. Section 2(wa) has been inserted in the Code of Criminal Procedure as per the Amendment Act, 5 of 2009. Section 2(wa) of Code of Criminal Procedure defines victi ....