Introduction The compensation to victim of crime is a matter of concern, throughout the world the condition of the victims of crime is no better. For a quite, long time the victim was not the concern for traditional criminology. The function of compensation is straightforward. Compensation serves to right what would otherwise count as wrongful injuries to persons or their property.1  It is true that the victim of any serious crime is not getting his due in whole world. More than four decades back Krishna Iyer, J., speaking, It is weakness of our jurisprudence that victims of crime and the distress of their dependents of the victim do not attract the attention of law. In fact, the victim reparation is still the vanishing point of our criminal law. This is the deficiency in the system, which must be rectified by the legislature2 .In this paper attempt has been made to show compensatory r ....