Report No. 277

(ii) Law on Compensation for Criminal Prosecution Proceedings 1971

3.17 In addition to the above, specifically dealing with wrongful conviction, there is also An Act of Parliament- the Law on Compensation for Criminal Prosecution Proceedings 1971, which specifies that whoever has suffered damage as a result of a criminal conviction which is later quashed or lessened (the "applicant") shall be compensated by the State (Article 1). The State also compensates a person who has suffered damage as a result of a remand order or certain other types of detention, provided he or she is acquitted, or the prosecution is suspended or abandoned (Article 2).