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The number and instances of public killings in India due to the petty discrimination of caste and religion is nothing new. More consistent is the stretching out of the legal proceedings of such matters to such an extent that the case is practically history. The Delhi High Court, on Friday, declared 8ts judgement on the case of the killing of 60 year old Tara Chand and his physically disabled daughter, Suman on 2010 in Hisar, Haryana.
In a case almost a decade old, the HC held 20 more persons guilty in the horrific act that scarred the nation. The repercussions were huge. Hundreds of families fled the village after the Dalit man was burnt alive by agitating Jats. Houses of the protected castes were torched till no end. The initial Waters of justice did not quench the fire until a year later, when 15 men were convicted. Such was the distrust in the judicial system that the families that had stayed behind wanted no part in the trial, even if it meant punishment for the accused. The consequences, they feared, would be severe. The families of the scheduled castes did not support the intensification of the guilty as proposed by the victims who had been displaced.
Although the court provided relief to the victims in as much extent as it could, it is the conviction of the accused in which lies the throes of injustice caused by delay. Only yesterday the court convicted 20 more men in the incident which occurred in 2010. Perhaps this is the reason that the Halls of the courtroom are viewed as unreachable by the general public. Perhaps this is why the ones who stayed behind in Mirchpur refused to testify against the clearly guilty Jats.
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