Page 1 REPORTABLE

IN THE SUPREME COURT OF INDIA

CRIMINAL APPELLATE JURISDICTION

CRIMINAL APPEAL NO. 695 OF 2014

(Arising Out of SLP (Crl.) No.1953 of 2013)

DR. SUBRAMANIAN SWAMY & ORS. ... APPELLANT (S)

VERSUS

RAJU THR. MEMBER JUVENILE ... RESPONDENT (S)

JUSTICE BOARD & ANR.

With

W.P. (Crl.) No.204 of 2013

J U D G M E N T

RANJAN GOGOI, J.

SLP (Crl.) No.1953 of 2013

1.On 16

th

December, 2012 a young lady (23 years in age)

and her friend were returning home after watching a movie

in a multiplex located in one of the glittering malls of Delhi.

They boarded a bus to undertake a part of the journey back

home. While the bus was moving, 5 persons brutally

assaulted the young lady, sexually and physically, and also

1

Page 2 her friend. Both of them were thrown out of the bus. The

young lady succumbed to her injuries on 29.12.2012.

2.Five persons were apprehended in connection with the

crime. One of them, identified for the purpose of the present

case as Raju, was below 18 years of age on the date of

commission of the crime. Accordingly, in compliance with

the provisions of the Juvenile Justice Act, 2000 ( as amended

and hereinafter referred to as ‘the Act’) his case was

referred for inquiry to the Juvenile Justice Board. The other

accused were tried in a regular sessions court and have

been found guilty, inter alia, of the offences under Section

376 (2)(g) and Section 302 of the Indian Penal Code, 1860

(for short “the Penal Code”). They have been sentenced to

death by the learned trial court. Their appeal against the

aforesaid conviction and the sentence imposed has since

been dismissed and the death penalty has been confirmed

by the High Court of Delhi.

3.Before the Juvenile Justice Board to whom the case of

Raju was referred for inquiry, the petitioners had filed

applications for their impleadment to enable them to

‘prosecute’ the juvenile alongside the public prosecutor. The

2

Page 3 petitioners also claimed that, on a proper interpretation of

the Act, the juvenile was not entitled to the benefits under

the Act but was liable to be tried under the penal law of the

land in a regular criminal court alongwith the other accused.

4.According to the petitioners, after an elaborate hearing,

the Board had fixed the case on 25.01.2013 for

pronouncement of order on the question of maintainability of

the application filed by the petitioners and also on their

prayer for impleadment. However, insofar as the

interpretation of the provisions of the Act for determination

of the question whether the offence(s) allegedly committed

by the juvenile is to be inquired into by the Board or the

juvenile is required to be tried in a regular criminal court is

concerned, the Board had expressed its inability to decide

the same and had directed the petitioners to seek a

authoritative pronouncement on the said issue(s) from the

High Court.

5.Accordingly, the petitioners had instituted a writ

proceeding before the High Court of Delhi, which was

registered as Writ Petition (Crl.) No. 124 of 2013, seeking the

following reliefs :-

3

Page 4 “i. Laying down an authoritative interpretation

of Sections 2(I) and 2(k) of the Act that the

criterion of 18 years set out therein does not

comprehend cases grave offences in general

and of heinous crimes against women in

particular that shakes the root of humanity in

general.

ii.That the definition of offences under Section

2(p) of the Act be categorized as per

grievousness of the crime committed and

the threat of public safety and order.

iii.That Section 28 of the Act be interpreted in

terms of its definition, i.e., alternative

punishment and serious offences having

minimum punishment of seven years

imprisonment and above be brought outside

its purview and the same should be tried by

an ordinary criminal court.

iv.Incorporating in the Act, the International

concept of age of criminal responsibility and

diluting the blanket immunity provided to

the juvenile offender on the basis of age.

v.That the instant Act be read down in

consonance with the rights of victim as

protected by various fundamental rights

including Article 14 and 21 of the

Constitution of India.” (sic)

“

6. The High Court by its order dated 23.01.2013 dismissed

the writ petition holding that against the order of the Juvenile

Justice Board the alternative remedies available under the

Act should be exhausted in the first instance and in the

4

Page 5 course thereof the question of interpretation of the

provisions of the Act can well be considered.

7. On the very next day, the Board by an elaborate order

dated 24.01.2013 rejected the prayer of the petitioners for

impleadment in the proceeding against the delinquent and

seeking participation therein. In the aforesaid

circumstances, on 19.02.2013, Special Leave Petition (Crl.)

No.1953 of 2013 was lodged before this Court challenging

the aforesaid order of the High Court of Delhi.

8. The maintainability of the Special Leave Petition was

seriously disputed by the respondent No.1 i.e. juvenile Raju

as well as the Union of India. In support, it was, inter alia,

contended that the administration of criminal justice in India

does not envisage the role of a third party/stranger.

Primarily, it is the State which is entrusted with the duty of

prosecution in the discharge of which a limited role so far as

the complainant/first informant of an offence is concerned

and that too in specified situations, is contemplated by the

provisions of the Code of Criminal Procedure. The

preliminary objection of the respondents to the

5

Page 6 maintainability of the Special Leave Petition was heard at

length by this Court and by order dated 22.08.2013 it was

held as follows:

“All that the petitioners seek is an authoritative

pronouncement of the true purport and effect of

the different provisions of the JJ Act so as to take a

juvenile out of the purview of the said Act in case

he had committed an offence, which, according to

the petitioners, on a true interpretation of Section

2(p) of the Act, is required to be identified and

distinguished to justify a separate course of

action, namely, trial in a regular Court of law as a

specific offence under the Penal Code and in

accordance with the provisions of the Code of

Criminal Procedure. The adjudication that the

petitioners seek clearly has implications beyond

the case of the first respondent and the

proceedings in which he is or may be involved. In

fact, interpretation of the relevant provisions of

the JJ Act in any manner by this Court, if made, will

not be confined to the first respondent alone but

will have an effect on all juveniles who may come

into conflict with law both in the immediate and

distant future. If we are to view the issue of

maintainability of the present proceeding from the

aforesaid perspective reference to the case of the

first respondent in the pleadings must be

understood to be illustrative. If this Court is to

interpret the provisions of the Act in the manner

sought by the petitioners, the possible effect

thereof in so far as the first Respondent is

concerned will pale into insignificance in the

backdrop of the far reaching consequences that

such an interpretation may have on an

indeterminate number of persons not presently

before the Court. We are, therefore, of the view

that it would be appropriate for us) hold that the

6

Page 7 special leave petition does not suffer from the vice

of absence of locus on the part of the petitioners

so as to render the same not maintainable in law.

We, therefore, will proceed to hear the special

leave petition on merits and attempt to provide an

answer to the several questions raised by the

petitioners before us.” (sic)

9. Notice in the special leave petition was accordingly

issued in response to which detailed counter affidavit has

been filed on behalf of the Union as well as the respondent-

juvenile Raju. In addition, Crl. Misc. Petition No.22586/2013

(by Smt. June Chaudhari, Senior Advocate), Crl. Misc. Petition

No.25075/2013 (on behalf of Centre for Child and the Law,

National Law School of India University and Ors.), Crl. Misc.

Petition No.15792/2013 (on behalf of Prayas Juvenile Aid

Centre, Tughlakabad, Institutional Area, New Delhi) and Crl.

Misc. Petition No.23226/2013 (by Dr. Madhuker Sharma) for

interventions have been filed, all of which have been

allowed. The matter was elaborately heard on different

dates by this Court in the course of which written notes and

arguments as well as documents relevant to the issues have

been placed before the Court by the contesting parties. In

7

Page 8 view of the elaborate consideration on the basis of the

arguments advanced and the materials placed we deem it

proper to grant leave to appeal and to decide the case on

merits upon full consideration of the rival contentions.

Writ Petition (Crl.) No.204 of 2013

10. This writ petition has been filed by the parents of the

victim of the incident that had occurred on 16.12.2012

seeking the following reliefs :

“(i) a Direction striking down as unconstitutional

and void the Juvenile Justice (Care and Protection

of Children) Act 2000 (Act No.56 of 2000) to the

extent it puts a blanket ban on the power of the

criminal courts to try a juvenile offender for

offences committed under the Indian Penal Code,

1860; and

(ii) a Direction that the Respondent No.2 be

tried forthwith by the competent criminal court for

the offences against the daughter of the

petitioners in F.I.R. No.413/12, P.S. Vasant Vihar,

New Delhi under sections

302/365/376(2)G/377/307/

394/395/397/396/412/201/ 120B/34 IPC.”

11. The issues raised being similar to those arising in

Special Leave Petition (Crl.) No.1953 of 2013, both cases

8

Page 9 were heard together and are being disposed of by means of

this common order.

12. We have heard Dr. Subramanian Swamy, the first

appellant appearing in person and also representing the

other appellants as well as Dr. Aman Hingorani, learned

counsel appearing on behalf of the petitioners in W.P. (Crl.)

No.204 of 2013. We have also heard Shri Sidharth Luthra,

learned Additional Solicitor General, appearing for the Union

of India and Shri A.J. Bhambhani, learned counsel appearing

for the juvenile respondent No.1–Raju apart from the

intervenors appearing in person or through their respective

counsels.

13. Dr. Subramanian Swamy has, at the outset, clarified

that he is neither challenging the provisions of Section 2(k)

and 2(l) of the Act nor is he invoking the jurisdiction of the

Court to strike down any other provision of the Act or for

interference of the Court to reduce the minimum age of

juveniles fixed under the Act as 18 years. What Dr. Swamy

has contended is that having regard to the object behind the

enactment, the Act has to be read down to understand that

9

Page 10 the true test of “juvenility” is not in the age but in the level

of mental maturity of the offender. This, it is contended,

would save the Act from unconstitutionality and also further

its purpose. The Act is not intended to apply to serious or

heinous crimes committed by a juvenile. The provisions of

Sections 82 and 83 of the Indian Penal Code have been

placed to contend that while a child below 7 cannot be held

to be criminally liable, the criminality of those between 7 and

12 years has to be judged by the level of their mental

maturity. The same principle would apply to all children

beyond 12 and upto 18 years also, it is contended. This is

how the two statutes i.e. Indian Penal Code and the Act has

to be harmoniously understood. The provisions of Section

1(4) of the Act which makes the provisions of the Act

applicable to all cases of detention, prosecution and

punishment of juveniles in conflict with law, to the exclusion

of all other laws, would be unconstitutional if the Act is not

read down. Specifically, Dr. Swamy contends that in that

event the Act will offend Article 14 of the Constitution as all

offenders below the age of 18 years irrespective of the

degree/level of mental maturity and irrespective of the

1

Page 11 gravity of the crime committed would be treated at par.

Such a blanket treatment of all offenders below the age of

18 committing any offence, regardless of the seriousness

and depravity, is wholly impermissible under our

constitutional scheme. The non-obstante provisions

contained in Section 1(4) of the Act as well as the bar

imposed by Section 7 on the jurisdiction of the criminal court

to try juvenile offenders cannot apply to serious and heinous

crime committed by juveniles who have reached the

requisite degree of mental maturity, if the Act is to maintain

its constitutionality. Reliance is also placed on Essa @

Anjum Abdul Razak Memon vs. State of Maharashtra

1

to contend that the purport and effect of Section 1(4) of the

Act must be understood in a limited manner.

14. By referring to the provisions of the United Nations

Standard Minimum Rules for the Administration of Juvenile

Justice, 1985 (Beijing Rules); the Convention of the Rights of

the Child, 1990 (CRC) and the United Nations Rules for the

Protection of Juveniles Deprived of their Liberty,

1990(Havana Rules), Dr. Swamy has contended that the

1

(2013) 3 SCALE 1

1

Page 12 international commitments entered into by India obliges it to

set up a particular framework to deal with juvenile offenders

and such obligations can be more comprehensively met and

effectuated by understanding the Act in the aforesaid

manner. The practice in vogue in several foreign

jurisdictions, particularly, in the U.K., USA and Canada for

adjudicating criminal liability of young offenders has also

been placed before the Court. Specifically, it is pointed out

that the practice of statutory exclusion which ensures that

perpetrators of certain grave offences are prosecuted as

adults; ‘judicial waiver’, granting discretion to special

juvenile courts to waive jurisdiction and transfer the

juvenile’s case to an ordinary court of law and also the policy

of concurrent jurisdiction of both the ordinary and juvenile

courts giving discretion to the prosecutor to initiate

proceedings in the more suitable court are followed in such

jurisdictions. Shri Swamy has also suggested that Section 28

of the Act be read together with Section 15 to enable the

alternatively higher punishment under other State/Central

enactments, such as the IPC to be awarded to a juvenile

offender. It is argued that this would incorporate the policy

1

Page 13 of concurrent jurisdiction of both ordinary criminal courts

and JJ Boards.

15. Legislative overreach in enacting the Act is the core

argument advanced on behalf of the petitioners in Writ

Petition (Crl.) No.204 of 2013. Dr. Aman Hingorani, learned

counsel urges that the ban on jurisdiction of criminal courts

by Section 7 of the Act is unconstitutional inasmuch as it

virtually ousts the criminal justice system from dealing with

any offence committed by a juvenile. Parliament cannot

make a law to oust the judicial function of the courts or even

judicial discretion in a matter which falls within the

jurisdiction of the courts. Reliance in this regard is placed on

the judgments of this Court in the case of Mithu Vs. State

of Punjab

2

and Dadu Vs. State of Maharashtra

3

. It is

argued that what the Act contemplates in place of a regular

criminal trial is a non-adversarial inquiry against the juvenile

where the prime focus is not on the crime committed but on

the reasons that had led the juvenile to such conduct. The

maximum power of ‘punishment’, on proof of guilt, is to send

2

(1983) 2 SCC 277

3

(2000) 8 SCC 437

1

Page 14 the juvenile to a special home for three years. The entire

scheme under the Act being substantially different from

what is provided by the Code of Criminal Procedure for

investigation of offences and for trial and punishment of

offenders, it is submitted that the Act offends a core

constitutional value namely, the existence of a criminal

justice system. The proceedings against the juvenile Raju

held by the JJ Board are, therefore, null and void and the said

juvenile is liable to be tried by a competent criminal court in

accordance with the procedure prescribed. In this regard, it

is also submitted that the concept of double jeopardy under

Article 20(3) of the Constitution and Section 300 of Penal

Code will have no application inasmuch as the proceedings

before the JJ Board did/does not amount to a trial.

Contentions somewhat similar to what has been advanced

by Dr. Swamy to explain the degree of constitutional

flexibility that the Act would enjoy has also been urged by

Dr. Hingorani who however goes a step forward to contend

that the decision in Salil Bali vs. Union of India

4

will not

be an inhibition for the Court to answer the question(s)

4

(2013) 4 SCC 705

1

Page 15 raised as not only the issues arising in Salil Bali (supra) are

different but the said decision is founded on an entirely

different legal perspective.

16.Shri Anoop G. Chaudhary, learned senior counsel

appearing for the intervenor Smt. June Chaudhari and

Dr. Madhuker Sharma, intervenor, appearing in person have

supported the case projected by Dr. Swamy and Dr. Aman

Hingorani, noticed above.

17. The arguments advanced on behalf of the appellants as

well as the writ petitioners are hotly contested. Shri Sidharth

Luthra, learned Additional Solicitor General submits that

what is contemplated by the Act is in furtherance of the

country’s obligations arising from a series of international

conventions to which India is a signatory. The Act is an

expression of legislative wisdom to treat all persons below

18 as juveniles and to have an alternate system of dealing

with such juveniles who come into conflict with law. Shri

Luthra has submitted that the constitutional validity of the

Act has been upheld by a Coordinate Bench in Salil Bali

(supra). Shri Luthra has also submitted that

1

Page 16 psychological/mental, intellectual and emotional maturity of

a person below 18 years cannot be objectively determined

on an individual or case to case basis and the fixation of the

Minimum Age of Criminal Responsibility (MACR) under the

Act is a policy decision taken to give effect to the country’s

international commitments. In so far as the specific

contentions advanced on behalf of the writ petitioners in

W.P. (Crl.) No.204 of 2013 is concerned, Shri Luthra has

submitted that the Act does not provide a blanket immunity

to juvenile offenders, as contended. What the Act

contemplates is a different procedure to deal with such

offenders. If found guilty, they are subjected to a different

scheme of punishment. The learned counsel appearing on

behalf of the juvenile Raju, while supporting the contentions

advanced by Shri Luthra, has further submitted that the

United Nations Convention on the Rights of the Child, 1990

read with the concluding Resolution of the Committee on

Child Rights (constituted under the UN Convention) of the

year 2000 qua India and the General Resolution of the year

2007 clearly contemplate the MACR as 18 years and

mandates member States to act accordingly. Learned

1

Page 17 counsel on the strength of the elaborate academic and

research work placed on record has tried to persuade the

Court to take the view that :-

(1) Countries like U.K. Canada and USA have

departed from the obligations under the UN

Convention and are in breach of their

international commitments. The incidence of

crime by juveniles in those countries is very

high which is not so in India. It is submitted

that, of late, a re-thinking on the issue is

discernible to demonstrate which reliance is

placed on some recent pronouncements of the

US Supreme Court, details of which will be

noticed hereinafter.

(2)That the level of mental/intellectual maturity in

any given case cannot be determined with any

degree of accuracy and precision and the

results vary from case to case and from

individual to individual. A system which

provides for an option to refer a juvenile to a

regular court, therefore, ought not to be

accepted as no objective basis for such

reference exists.

18. Shri Amod Kanth, representing Prayas Juveniles Aid

Centre and learned counsel for the intervener Centre for

1

Page 18 Child and the Law, National Law School of India University

and others have supported the stand taken by the learned

Additional Solicitor General. Elaborate written submissions

have been filed to substantiate the argument that having

regard to expert/psychological/medical opinion available the

MACR cannot be determined, with any acceptable degree of

precision, on the basis of a case to case study for which

reason the legislative wisdom inherent in the Act must be

accepted and respected. Statistics of the crimes (Crime

rate) committed by juvenile offenders have also been

brought on record to contend that the beneficial nature of

the legislation does not call for any relook, even on the

touchstone of Constitutional permissibility.

19.At the very outset, two initial hurdles to the present

adjudication, set up by the respondents, may be

conveniently dealt with. The first is that the constitutional

validity of the Act has been upheld in Salil Bali (supra) and

it is not necessary to revisit the said decision even if it be by

way of a reference to a larger Bench. The second is with

regard to the recommendations of the Justice J.S. Verma

1

Page 19 Committee following which recommendations, the Criminal

Law Amendment Act, 2013 has been enacted by the

legislature fundamentally altering the jurisprudential norms

so far as offences against women/sexual offences are

concerned.

20.In Salil Bali (supra) the constitutional validity of the

Act, particularly, Section 2(k) and 2(l) thereof was under

challenge, inter alia, on the very same grounds as have now

been advanced before us to contend that the Act had to be

read down. In Salil Bali (supra) a coordinate Bench did not

consider it necessary to answer the specific issues raised

before it and had based its conclusion on the principle of

judicial restraint that must be exercised while examining

conscious decisions that emanate from collective legislative

wisdom like the age of a juvenile. Notwithstanding the

decision of this Court in Kesho Ram and Others Vs. Union

of India and Others

5

holding that, “the binding effect of a

decision of this Court does not depend upon whether a

particular argument was considered or not, provided the

5

(1989) 3 SCC 151

1

Page 20 point with reference to which the argument is advanced

subsequently was actually decided in the earlier decision…”

(para 10) the issue of res judicata was not even remotely

raised before us. In the field of public law and particularly

when constitutional issues or matters of high public interest

are involved, the said principle would operate in a somewhat

limited manner; in any case, the petitioners in the present

proceeding were not parties to the decision rendered in Salil

Bali (supra). Therefore, we deem it proper to proceed, not

to determine the correctness of the decision in Salil Bali

(supra) but to consider the arguments raised on the point of

law arising. While doing so we shall certainly keep in mind

the course of action that judicial discipline would require us

to adopt, if need be. Though expressed in a somewhat

different context we may remind ourselves of the

observations of the Constitution Bench of this Court in

Natural Resources Allocation, In Re, Special

Reference No.1 of 2012

6

extracted below:-

“48.2. The second limitation, a self-imposed rule

of judicial discipline, was that overruling the

opinion of the Court on a legal issue does not

6

(2012) 10 SCC 1

2

Page 21 constitute sitting in appeal, but is done only in

exceptional circumstances, such as when the

earlier decision is per incuriam or is delivered in

the absence of relevant or material facts or if it is

manifestly wrong and capable of causing public

mischief. For this proposition, the Court relied

upon the judgment in Bengal Immunity case (AIR

1955 SC 661) wherein it was held that when

Article 141 lays down that the law declared by

this Court shall be binding on all courts within the

territory of India, it quite obviously refers to

courts other than this Court; and that the Court

would normally follow past precedents save and

except where it was necessary to reconsider the

correctness of law laid down in that judgment. In

fact, the overruling of a principle of law is not an

outcome of appellate jurisdiction but a

consequence of its inherent power. This inherent

power can be exercised as long as a previous

decree vis-à-vis a lis inter partes is not affected.

It is the attempt to overturn the decision of a

previous case that is problematic, which is why

the Court observed that: [Cauvery (2) case (1993

Supp (1) SCC 96 (2), SCC p. 145, para 85]

“85. … Under the Constitution such

appellate jurisdiction does not vest in this

Court, nor can it be vested in it by the

President under Article 143.”

21.The issues arising and the contentions advanced

therefore will have to be examined from the aforesaid

limited perspective which we are inclined to do in view of the

importance of the questions raised.

2

Page 22 22.The next issue that would need a resolution at the

threshold is the effect of the recommendations of the Justice

J.S. Verma Committee constituted by the Government of

India by Notification dated 24

th

December, 2012 following

the very same incident of 16

th

December 2012 so far as the

age of a juvenile is concerned. The terms of reference to the

Justice J.S. Verma Committee were indeed wide and it is

correct that the Committee did not recommend reduction of

the age of juveniles by an amendment of the provisions of

the Act. However, the basis on which the Committee had

come to the above conclusion is vastly different from the

issues before this Court. The recommendations of the

Justice J.S. Verma Committee which included the negative

covenant so far as any amendment to the JJ Act is concerned

was, therefore, in a different context though we must hasten

to add the views expressed would undoubtedly receive our

deepest consideration while dealing with the matter in hand.

2

Page 23 23.The stage is now appropriate to have a look at the

international conventions, holding the field, to which India

has been a signatory.

The UN Standard Minimum Rules for the Administration

of Juvenile Justice (“the Beijing Rules”) were adopted by

the General Assembly of the United Nations in 1985. Rule

2.2(a) defines a juvenile as a child or young person who,

under the respective legal system, may be dealt with for an

offence differently than an adult. Rule 4.1 set out below

mandates Member States to refrain from fixing a minimum

age of criminal responsibility that is too low, bearing in mind

the facts of emotional, mental and intellectual maturity.

“4.1 In those legal systems recognizing the

concept of the age of criminal responsibility for

juveniles, the beginning of that age shall not be

fixed at too low an age level, bearing in mind

the facts of emotional, mental and intellectual

maturity.”

24.The Beijing Rules take into account penological

objectives in addition to rehabilitation of the offender. In

2

Page 24 Rule 17.1, the guiding principles of adjudicating matters

involving juveniles are enlisted:

(a)The reaction shall always be proportional to

not only the circumstances and the gravity of the

offence, but also to the circumstances and needs

of the juvenile as well as to the needs of society;

(b)Restrictions on personal liberty of the juvenile

shall be imposed only after careful consideration

and shall be limited to the possible minimum;

(c)Deprivation of personal liberty shall not be

imposed unless the juvenile is adjudicated of a

serious act involving violence against another

person or of persistence in committing other

serious offences and unless there is no other

appropriate response;

(d)The well-being of the juvenile shall be the

guiding factor while considering his case.

It is clear that the Beijing Rules do not prohibit detention of a

juvenile if he is proved to have committed a violent, serious

offence, or to have repeatedly committed such serious

offences though Rule 17.2 of the Beijing Rules prohibits the

2

Page 25 imposition of capital punishment of juveniles. Thus, the

Rules do not advocate leniency in dealing with such

offenders but only contemplate that detention be limited to

the most serious cases where no other alternative is found

appropriate after careful consideration.

25.The Convention on the Rights of the Child, 1990

(“CRC”), in Article 1, adopts a chronological definition of a

“child”, viz. less than 18 years old, unless majority under

national legislation is attained earlier:

“For the purposes of the present Convention, a

child means every human being below the age

of eighteen years unless under the law

applicable to the child, majority is attained

earlier.”

Article 37(a) of the CRC prohibits the imposition of

capital punishment and life imprisonment without possibility

of release on offenders below 18 years of age. The CRC

further obliges State Parties to establish a minimum age

below which children shall be presumed not to have the

capacity to infringe the penal law (Article 40(3)(a)).

2

Page 26 26.Rule 1.2 of the Havana Rules provide that a juvenile

should be deprived of his/her liberty only as a measure of

the last resort limited to exceptional cases and for the

minimum necessary period. Even then, detention should be

in such a manner and in conditions that respect the human

rights of juveniles (Rule 12).

Rule 11(a) of the Havana Rules, 1990 define a juvenile

as every person under the age of 18, and allow national laws

to determine a minimum age below which such person will

not be detained.

27.Under Article 43 of the CRC, constitution of a

Committee for the purpose of examining the progress made

by the State parties on the rights of the child is

contemplated. The first meeting of the Committee under

Article 44 was to be within 2 years of the coming into force

of the convention so far as a particular State party, in

respect of whom review of the progress is made, is

concerned. Thereafter, the Committee is required to meet

every 5 years. In January, 2000, the Committee considered

the initial report of India submitted on 19.03.1997 and

2

Page 27 adopted certain “concluding observations” the relevant part

of which are extracted hereinbelow:

“79.The Committee is concerned over the

administration of juvenile justice in India and its

incompatibility with articles 37, 40 and 39 of the

Convention and other relevant international

standards. The Committee is also concerned at

the very young age of criminal responsibility – 7

years – and the possibility of trying boys between

16 and 18 years of age as adults. Noting that the

death penalty is de facto not applied to persons

under 18, the Committee is very concerned that

de jure, this possibility exists. The Committee is

further concerned at the overcrowded and

unsanitary conditions of detention of children,

including detention with adults; lack of application

and enforcement of existing juvenile justice

legislation; lack of training for professionals,

including the judiciary, lawyers and law

enforcement officers, in relation to the

Convention, other existing international standards

and the 1986 Juvenile Justice Act; and the lack of

measures and enforcement thereof to prosecute

officials who violate these provisions.

80.The Committee recommends that the State

party review its laws in the administration of

juvenile justice to ensure that they are in

accordance with the Convention, especially

Articles 37, 40 and 39, and other relevant

international standards such as the United Nations

Standard Minimum Rules for the Administration of

Juvenile Justice (the Beijing Rules), the United

Nations Guidelines for the Prevention of Juvenile

Delinquency (the Riyadh Guidelines), the United

Nations Rules for the Protection of Juveniles

Deprived of their Liberty and the Vienna

Guidelines for Action on Children in the Criminal

Justice System.

2

Page 28 81.The Committee recommends that the State

party abolish by law the imposition of the death

penalty on persons under 18. The Committee also

recommends that the State party consider raising

the age of criminal responsibility and ensure that

persons under 18 years are not tried as adults. In

accordance with the principle of non-

discrimination contained in article 2 of the

Convention, the Committee recommends article

29(h) of the 1986 Juvenile Justice Act be amended

to ensure that boys under 18 years are covered by

the definition of juvenile, as girls already are. The

Committee recommends that the 1986 Juvenile

Justice Act be fully enforced and that the judiciary

and lawyers be trained and made aware of it. The

Committee further recommends that measures be

taken to reduce overcrowding, to release those

who cannot be given a speedy trial and to improve

prison facilities as quickly as possible. The

Committee recommends that the State party

ensure regular, frequent and independent

monitoring of institutions for juvenile offenders.”

It is pursuant to the aforesaid concluding observations of the

Committee made in the year 2000 that the JJ Act was

amended in the later part of that year by having a uniform

age of 18 for both male and female juveniles.

28.It needs to be clarified that the concluding observations

of the Committee under Article 45 of the UN Convention

(CRC) are qua a particular State party whereas general

comments of the Committee under the same Article are

2

Page 29 authoritative interpretations addressed to all State parties.

The above distinction between “concluding observations”

and “general comments” is highlighted to draw attention to

the fact that in the meeting of the Committee held in Geneva

in the year 2007 certain general observations with regard to

MCAR of 18 years were made which would be applicable to

State parties other than India as the law had already been

amended in our country pursuant to the concluding

observations made by the Committee in the year 2000

specifically qua India. The views of the Committee in

respect of other member States may be usefully taken note

at this stage by extracting the recommendations in the

nature of general comments in paras 36, 37 and 38 of the

Report:

“36. The Committee also wishes to draw the

attention of States parties to the upper age-limit

for the application of the rules of juvenile justice.

These special rules - in terms both of special

procedural rules and of rules for diversion and

special measures - should apply, starting at the

MACR set in the country, for all children who, at

the time of their alleged commission of an offence

2

Page 30 (or act punishable under the criminal law), have

not yet reached the age of 18 years.

“37. The Committee wishes to remind States

parties that they have recognized the right of

every child alleged as, accused of, or recognized as

having infringed the penal law to be treated in

accordance with the provisions of article 40 of CRC.

This means that every person under the age of 18

years at the time of the alleged commission of an

offence must be treated in accordance with the

rules of juvenile justice.

“38. The Committee, therefore, recommends that

those States parties which limit the applicability of

their juvenile justice rules to children under the

age of 16 (or lower) years, or which allow by way

of exception that 16 or 17-year-old children are

treated as adult criminals, change their laws with

a view to achieving a non-discriminatory full

application of their juvenile justice rules to all

persons under the age of 18 years. The

Committee notes with appreciation that some

States parties allow for the application of the rules

and regulations of juvenile justice to persons aged

18 and older, usually till the age of 21, either as a

general rule or by way of exception.”

3

Page 31 (emphasis

added)

29.Both sides have laboured to assist the Court with

elaborate and detailed scientific and medical literature in

support of their respective stands. The scientific and

medical opinion on the issue is not at variance and it cannot

be. The difference lies in the respective perceptions as we

will presently see. The works and opinions placed goes to

show that studies of adolescent brain anatomy clearly

indicate that regions of the brain that regulate such things

as foresight, impulse control and résistance to peer pressure

are in a developing stage upto the age of 18. These are

normative phenomenon that a teenager cannot control and

not a pathological illness or defect. An article by Laurence

Steinberg & Laura H. Carnell titled “Should the Science of

Adolescent Brain Development inform Public Policy” is relied

upon. On the basis of the above it is contended that there is

no answer to the question when an adolescent brain

becomes an adult brain because the structural and

conventional changes do not take place on a uniform time

3

Page 32 scale. It is further argued that intellectual maturity of an

adolescent is different from emotional or social maturity

which makes an adolescent mature for some decisions but

not for others, a position also highlighted by the Act which

pre-supposes the capacity of a child under 18 to consent for

his adoption under Section 41(5) of the Act. On the said

materials while the petitioners argue that the lack of

uniformity of mental growth upto the relevant age i.e. 18

years would justify individualized decisions rather than

treating adolescent as a class the opposite view advanced is

that between the lower and the upper age, the age of 18

provides a good mid point of focus which may result in some

amount of over-classification but that would be inevitable in

any situation and a mid point reduces the chances of over-

classification to the minimum. These are the varying

perceptions alluded to earlier.

30. It may be advantageous to now take note of the

Juvenile Justice System working in other jurisdictions.

3

Page 33 A - CANADA

In Canada, the Youth Criminal Justice Act, 2002

provides for criminal justice to young persons aged between

12 to 18 years. The Preamble expressly states that the Act

was enacted pursuant to Canada’s obligations under the

CRC. The Preamble also declares that “Canadian society

should have a youth criminal justice system that commands

respect, takes into account the interests of victims, fosters

responsibility and ensures accountability through meaningful

consequences and effective rehabilitation and reintegration,

and that reserves its most serious intervention for the most

serious crimes and reduces the over-reliance on

incarceration for non-violent young persons.” (emphasis

added)

While a ‘child’ is a person aged less than 12 years, a

‘young person’ is one aged between 12 and 18 years.

Section 13 establishes “youth justice courts” which have

exclusive jurisdiction to try offences committed by a young

person. The Act makes special provisions where a young

person commits a “serious offence” (indictable offence

3

Page 34 punishable with more than 5 years’ imprisonment) and

“serious violent offence” (first and second degree murder,

manslaughter, aggravated sexual assault, attempted

murder). Custody sentences are reserved for violent and

serious crimes, but cannot exceed the maximum punishment

that can be awarded to adults for the same offence (Section

38(2)(a)). One sentencing option is the “Intensive

Rehabilitative Custody and Supervision Order”, which is

reserved for serious violent offenders including for

aggravated sexual assault. When the offender attains 18

years, the Court may place him in an adult correctional

centre if this is in his best interest or in public interest.

Section 34 permits the Youth Justice Court to order for

the mental and psychological assessment of the young

person for the following reasons only:

a.Considering an application for release from or

detention in custody;

b.Deciding on an application for hearing the

offender on adult sentence;

c.Making or reviewing a youth sentence;

3

Page 35 d.Considering an application relating to

continuation of custody;

e.Making an order for conditional supervision;

f.Authorizing disclosure of information about a

young person.

Further, assessment may be ordered only where (i) the

offender has committed a serious violent crime, or (ii) the

Court suspects he is suffering from a mental illness or

disorder, or (iii) the offender has a criminal history with

repeated findings of guilt. Thus, an assessment under

Section 34 cannot be ordered for determining whether the

offender lacks sufficient “maturity” to be classified as a

“juvenile/young person” (and thus qualify for the benefits of

the Act). This Act, like the JJ Act uses the chronological test

for determining its beneficiaries. However, in cases of

serious and serious violent crimes, the offender may be

punished by the Youth Justice Court with equivalent years of

imprisonment as in the case of an adult (Sections 38 & 39).

In its concluding remarks on Canada (dt. 05.10.2012),

the Committee on Rights of the Child expressed concern that

3

Page 36 the State had taken no steps to raise the MACR and

continued to try children under 18 as adults (in relation to

the circumstances or gravity of the offence). Besides

recommending the increase in MACR, the Committee also

recommended that the State i.e. Canada to ensure that no

person under 18 is tried as an adult irrespective of the

circumstances or the gravity of the offence.

7

B – UNITED KINGDOM

31.Children less than 10 years of age are irrefutably

considered as incapable of committing an offence. Children

between 10-18 years are capable of committing offences,

but are usually tried in the Youth Court, unless they have

committed serious offences (such as rape or homicide) or

have been charged with adults (co-defendants), in which

case they are tried in the Crown Court. When jointly charged

with adult co-defendants, though the charges must be

framed in the Magistrate’s court with the other defendants,

the juvenile should be sent to the Crown Court for trial if

7

Committee on the Rights of the Child, 61

st

Session, 05 October 2012,

CRC/C/CAN/CO/3-4, paras 85-86, p.20.

3

Page 37 there is a “real prospect” of him being sentenced to over 2

years’ custody period.

The general policy of law in the UK is (i) juveniles under

18 years, especially under 15 years, should be tried as far as

possible by the Youth Court, reserving trial in the Crown

Court for serious cases, and (ii) first time offenders aged 12-

14 years and all offenders under 12 years should not be

detained in custody.

Sentencing: “Detention and Training Orders” may be

given to an offender aged 12-17 years, the first half of which

is served in custody and the second half is served in the

community. These usually last between 4 months and 2

years.

“Extended” custodial sentences are given to young

persons if their crime is so serious that no other alternative

is suitable, or if the young person is a habitual offender, or if

the Judge thinks the person is a risk to public safety. Under

S.91 of the Powers of Criminal Courts (Sentencing) Act,

2000, a person below 18 years who is convicted of a serious

offence, may be sentenced to a period not exceeding the

3

Page 38 maximum term of imprisonment for adults, including life.

The place of detention is a young offender institution. The

Sentencing Guidelines provide that a sentence exceeding 2

years in respect of youth aged 12-17 years and accused of a

grave offence should be made only when such a sentence is

a “realistic possibility”. Instances of such offences include

sexual assault. Where a person is convicted of murder, he

must be sentenced to detention at Her Majesty’s pleasure.

C – UNITED STATES OF AMERICA

32.The US has a relatively high rate of juvenile

delinquency. In 2011, the number of juvenile delinquents

was 129,456 out of a population of 250 million. Although the

traditional age of majority is 18 years, nearly all States

permit persons less than 18 years to be tried as

adults.

For example, in California, the majority age is 18 years,

but persons older than 14 years may be tried as adults if

they commit serious crimes (rape, robbery, murder etc.). The

state of New York pegs the age of juvenility at 16 years, and

3

Page 39 permits the prosecution of persons aged between 13-16

years as adults in case of serious crimes. In Florida, the

prosecutor has discretion to decide whether to try the

juvenile as such or as an adult, owing to concurrent

jurisdiction of the juvenile and ordinary criminal courts.

There are three legal mechanisms that permit the

juvenile to be tried as an adult in the States:

i.Judicial Waiver: The juvenile judge has the

discretion to waive jurisdiction and transfer

the case to the adult criminal courts.

Presently, all states except Nebraska, New

York, and New Mexico, provide for judicial

waiver. This discretion is entirely left to the

Judge in some States, whereas others provide

some criteria for its exercise. In Breed v.

Jones (1975), the Court held that adjudicating

a juvenile first in a juvenile court, which

subsequently waived jurisdiction, followed by

adjudication by an adult court, violated the

Fifth Amendment protection against double

jeopardy.;

ii.Prosecutorial Discretion : Where the prosecutor

has the discretion to decide whether to try

3

Page 40 the offender in a juvenile or adult criminal

court. This is most common in cases of repeat

offenders;

iii.Statutory exclusion: Where State legislation

provides that the youth be tried as an adult,

based on factors such as the gravity of the

offence, prior criminal record, age of the

youth etc.

iv.Blended Sentencing: A juvenile court may

sentence a convicted juvenile offender to

both a juvenile sentence and an adult

sentence. The adult sentence is suspended

on the condition that the juvenile offender

successfully completes the term of the

juvenile disposition and refrains from

committing any new offence. For example,

juvenile courts in the State of Texas may

award up to 40 years’ sentence to offenders.

The trial procedure and sentencing principles applicable to

adults are equally applicable in case a person under 18

years is transferred to an adult criminal court. Juveniles

cannot, however, be sentenced to death ( Roper v.

4

Page 41 Simmons

8

) or imprisoned for life without possibility of

parole (Graham v. Florida

9

).

D - BRAZIL

33.The Statute of the Child and the Adolescent, 1990,

enacted in compliance with the CRC, treats persons below

18 years (but above 12 years) as adolescents. ‘Councils of

Guardianship’, municipal tribunals comprising five locally

elected members, deal with cases involving preadolescents

(younger children). Juvenile Courts deal with cases involving

older children. Confinement and incarceration are reserved

for older youths up to the age of 21 years.

E - BANGLADESH

34.The minimum age of criminal responsibility in

Bangladesh is 9 years (raised from 7 years in 2004). The

Children Act, 1974 defines a child and youthful offender as

one below 16 years of age. The Act provides for the

establishment of Juvenile Courts with exclusive jurisdiction to

try youthful offenders (Section 13, Children Act). Ordinary

8

543 US 551 (2005)

9

560 US 48 (2010)

4

Page 42 criminal courts may act as Juvenile Courts if the latter are

not established. Procedure under the Criminal Procedure

Code, 1898 is followed. Section 51 prohibits the award of

death sentence, imprisonment and transportation to a

youthful offender. The proviso to this section provides for

situations (serious crimes or where the juvenile is so unruly

or depraved) permitting the Court to sentence him to

imprisonment. However, the period of imprisonment cannot

exceed the period of maximum punishment for adults. It

appears that life imprisonment may be awarded in these

exceptional cases to juveniles.

F - AFGHANISTAN

35.The Juvenile Code sets the minimum age of criminal

responsibility at 12 years. A child is defined as a person

below 18 years of age. Trial of children in conflict with the

law is conducted by dedicated Juvenile Courts. Juvenile

offenders are prosecuted by special ‘Juvenile Prosecutors’.

Sentences of death and life imprisonment cannot be

awarded to juveniles. For juveniles aged between 12-16

years, 1/3

rd

of the maximum punishment to adults can be

4

Page 43 awarded. For juveniles aged between 16-18 years, ½ of the

maximum punishment to adults can be awarded.

G - BHUTAN

36.The minimum age of criminal responsibility is 10 years.

Although not expressly defined, a juvenile is understood as a

person below 18 years of age. Bhutan does not possess a

special legislation dealing with juvenile offenders; there are

no specialized Juvenile courts either. Section 213 of the Civil

and Criminal Procedure Code has certain provisions

regulating the trial of a juvenile offender. Persons below 18

years can be awarded half of the adult sentence.

H - NEPAL

37.The minimum age of criminal responsibility is 10 years.

A child is a person below 16 years. Youth between 16-18

years are charged and tried as adults.

38.The next significant aspect of the case that would

require to be highlighted is the differences in the juvenile

justice system and the criminal justice system working in

India. This would have relevance to the arguments made in

4

Page 44 W.P. No.204 of 2013. It may be convenient to notice the

differences by means of the narration set out hereinunder:

Pre-trial Processes

Filing of FIR:

Criminal Justice System: The system swings into action

upon receipt of information (oral or written) by the officer in

charge of a police station with regard to the commission of a

cognizable offence.

JJ System: Rule 11(11) of the JJ Rules, 2007 states that

the Police are not required to file an FIR or a charge-sheet

while dealing with cases of juveniles in conflict with the law.

Instead, they must only record the information of the offence

in the general daily diary, followed by a report containing the

social background of the juvenile, circumstances of the

apprehension and the alleged offence.

An FIR is necessary only if the juvenile has (i) allegedly

committed a serious offence like rape or murder, or (ii) has

allegedly committed the offence with an adult.

Investigation and Inquiry:

4

Page 45 Criminal Justice System: Ss. 156 and 157, CrPC deals

with the power and procedure of police to investigate

cognizable offences. The police may examine witnesses and

record their statements. On completion of the investigation,

the police officer is required to submit a Final Report to the

Magistrate u/s 173(2).

JJ System: The system contemplates the immediate

production of the apprehended juvenile before the JJ Board,

with little scope for police investigation. Before the first

hearing, the police is only required to submit a report of the

juvenile’s social background, the circumstances of

apprehension and the alleged offence to the Board (Rule

11(11)). In cases of a non-serious nature, or where

apprehension of the juvenile is not in the interests of the

child, the police are required to intimate his

parents/guardian that the details of his alleged offence and

his social background have been submitted to the Board

(Rule 11(9)).

Arrest

4

Page 46 Criminal Justice System: Arrest of accused persons is

regulated under Chapter V of the CrPC. The police are

empowered to arrest a person who has been accused of a

cognizable offence if the crime was committed in an officer’s

presence or the police officer possesses a reasonable

suspicion that the crime was committed by the accused.

Further, arrest may be necessary to prevent such person

from committing a further crime; from causing

disappearance or tampering with evidence and for proper

investigation (S.41). Persons accused of a non-cognizable

offence may be arrested only with a warrant from a

Magistrate (S.41(2)).

JJ System: The JJ Rules provide that a juvenile in conflict

with the law need not be apprehended except in serious

offences entailing adult punishment of over 7 years (Rule

11(7)). As soon as a juvenile in conflict with the law is

apprehended, the police must inform the designated

Child/Juvenile Welfare Officer, the parents/guardian of the

juvenile, and the concerned Probation Officer (for the

purpose of the social background report) (S.13 & R.11(1)).

4

Page 47 The juvenile so apprehended is placed in the charge of the

Welfare Officer. It is the Welfare Officer’s duty to produce

the juvenile before the Board within 24 hours (S. 10 & Rule

11(2)). In no case can the police send the juvenile to

lock up or jail, or delay the transfer of his charge to the

Welfare Officer (proviso to S.10 & R.11(3)).

Bail

Criminal Justice System: Chapter XXXIII of the CrPC

provides for bails and bonds. Bail may be granted in cases of

bailable and non-bailable offences in accordance with Ss.

436 and 437 of the CrPC. Bail in non-bailable offences may

be refused if there are reasonable grounds for believing that

the person is guilty of an offence punishable with death or

imprisonment for life, or if he has a criminal history

(S.437(1)).

JJ System: A juvenile who is accused of a bailable or non-

bailable offence “shall” be released on bail or placed under

the care of a suitable person/institution. This is subject to

three exceptions: (i) where his release would bring him into

association with a known criminal, (ii) where his release

would expose him to moral, physical or psychological

4

Page 48 danger, or (iii) where his release would defeat the ends of

justice. Even where bail is refused, the juvenile is to be kept

in an observation home or a place of safety (and not jail).

Trial and Adjudication

The trial of an accused under the criminal justice

system is governed by a well laid down procedure the

essence of which is clarity of the charge brought against the

accused; the duty of the prosecution to prove the charge by

reliable and legal evidence and the presumption of

innocence of the accused. Culpability is to be determined on

the touchstone of proof beyond reasonable doubt but if

convicted, punishment as provided for is required to be

inflicted with little or no exception. The accused is entitled

to seek an exoneration from the charge(s) levelled i.e.

discharge (amounting to an acquittal) mid course.

JJ System: Under S.14, whenever a juvenile charged

with an offence is brought before the JJ Board, the latter

must conduct an ‘inquiry’ under the JJ Act. A juvenile cannot

be tried with an adult (S.18).

4

Page 49 Determination of the age of the juvenile is required to

be made on the basis of documentary evidence (such as

birth certificate, matriculation certificate, or Medical Board

examination).

The Board is expected to conclude the inquiry as soon

as possible under R.13. Further, the Board is required to

satisfy itself that the juvenile has not been tortured by the

police or any other person and to take steps if ill-treatment

has occurred. Proceedings must be conducted in the

simplest manner and a child-friendly atmosphere must be

maintained (R.13(2)(b)), and the juvenile must be given a

right to be heard (clause (c)). The inquiry is not to be

conducted in the spirit of adversarial proceedings, a fact that

the Board is expected to keep in mind even in the

examination of witnesses (R.13(3)). R.13(4) provides that the

Board must try to put the juvenile at ease while examining

him and recording his statement; the Board must encourage

him to speak without fear not only of the circumstances of

the alleged offence but also his home and social

surroundings. Since the ultimate object of the Act is the

4

Page 50 rehabilitation of the juvenile, the Board is not merely

concerned with the allegations of the crime but also the

underlying social causes for the same in order to effectively

deal with such causes.

The Board may dispense with the attendance of the

juvenile during the inquiry, if thought fit (S. 47). Before the

Board concludes on the juvenile’s involvement, it must

consider the social investigation report prepared by the

Welfare Officer (R.15(2)).

The inquiry must not prolong beyond four months

unless the Board extends the period for special reasons due

to the circumstances of the case. In all non-serious crimes,

delay of more than 6 months will terminate the trial

(R.13(7)).

Sentencing : The Board is empowered to pass one of the

seven dispositional orders u/s 15 of the JJ Act:

advice/admonition, group counseling, community service,

payment of fine, release on probation of good conduct and

placing the juvenile under the care of parent or guardian or a

5

Page 51 suitable institution, or sent to a Special home for 3 years or

less. Where a juvenile commits a serious offence, the Board

must report the matter to the State Govt. who may keep the

juvenile in a place of Safety for not more than 3 years. A

juvenile cannot be sentenced to death or life imprisonment.

Post-trial Processes

JJ System: No disqualification attaches to a juvenile who

is found to have committed an offence. The records of his

case are removed after the expiry of period of appeal or a

reasonable period.

S. 40 of the JJ Act provides that the rehabilitation and

social reintegration of the juvenile begins during his stay in a

children’s home or special home. “After-care organizations”

recognized by the State Govt. conduct programmes for

taking care of juveniles who have left special homes to

enable them to lead honest, industrious and useful lives.

Differences between JJ System and Criminal Justice

System

5

Page 52 1.FIR and charge-sheet in respect of juvenile

offenders is filed only in ‘serious cases’, where

adult punishment exceeds 7 years.

2.A juvenile in conflict with the law is not

“arrested”, but “apprehended”, and only in

case of allegations of a serious crime.

3.Once apprehended, the police must

immediately place such juvenile under the care

of a Welfare Officer, whose duty is to produce

the juvenile before the Board. Thus, the police

do not retain pre-trial custody over the juvenile.

4.Under no circumstances is the juvenile to be

detained in a jail or police lock-up, whether

before, during or after the Board inquiry.

5.Grant of Bail to juveniles in conflict with the law

is the Rule.

6.The JJ board conducts a child-friendly “inquiry”

and not an adversarial trial. This is not to say

that the nature of the inquiry is non-

adversarial, since both prosecution and

defence submit their cases. Instead, the nature

of the proceedings acquires a child-friendly

colour.

5

Page 53 7.The emphasis of criminal trials is to record a

finding on the guilt or innocence of the

accused. In case of established guilt, the prime

object of sentencing is to punish a guilty

offender. The emphasis of juvenile ‘inquiry’ is

to find the guilt/innocence of the juvenile and

to investigate the underlying social or familial

causes of the alleged crime. Thus, the aim of

juvenile sentencing is to reform and

rehabilitate the errant juvenile.

8.The adult criminal system does not regulate

the activities of the offender once s/he has

served the sentence. Since the JJ system seeks

to reform and rehabilitate the juvenile, it

establishes post-trial avenues for the juvenile

to make an honest living.

39.Having laid bare all that is necessary for a purposive

adjudication of the issues that have been raised by the rival

camps we may now proceed to examine the same.

The Act, as manifestly clear from the Statement of

Objects and Reasons, has been enacted to give full and

complete effect to the country’s international obligations

arising from India being a signatory to the three separate

conventions delineated hereinbefore, namely, the Beijing

Rules, the UN Convention and the Havana Rules.

5

Page 54 Notwithstanding the avowed object of the Act and other such

enactments to further the country’s international

commitments, all of such laws must necessarily have to

conform to the requirements of a valid legislation judged in

the context of the relevant constitutional provisions and the

judicial verdicts rendered from time to time. Also, that the

Act is a beneficial piece of legislation and must therefore

receive its due interpretation as a legislation belonging to

the said category has been laid down by a Constitution

Bench of this Court in Pratap Singh vs. State of

Jharkhand and Another

10

. In other words, the Act must be

interpreted and understood to advance the cause of the

legislation and to confer the benefits of the provisions

thereof to the category of persons for whom the legislation

has been made.

40.Dr. Swamy at the outset has urged that there is no

attempt on his part to challenge the constitutional validity of

the Act, particularly, the provisions contained in Sections

2(k) and 2(l) of the Act and what he seeks is a mere reading

down of the Act. It is not very difficult to understand the

10

(2005) 3 SCC 551

5

Page 55 reason for the argument; Dr. Swamy seeks to overcome

what he perceives to be a bar to a direct challenge on

account of the decision of this Court in Salil Bali (supra).

But if the argument advanced if is to be carried to the fullest

extent the implication is obvious. If the Act is not to be read

down, as urged, it will stand invalidated on grounds of

unconstitutionality. The argument, therefore, is really the

other side of the same coin which has been cast by Dr.

Hingorani who is more forthright in his challenge to the

validity of the Act on the twin grounds already noticed,

namely, that the Act would result in over-classification if all

juveniles, irrespective of the level of mental maturity, are to

be grouped in one class and on the further ground that the

Act replaces the criminal justice system in the country and

therefore derogates a basic feature of the Constitution. If

the arguments are to be understood and examined from the

aforesaid perspective, the conclusion is obvious – what the

Court is required to consider, apart from the incidental and

side issues which would not be of much significance, is

whether the Act would survive the test of constitutionality if

the same is not to be read and understood in the manner

5

Page 56 urged. Of course, if the constitutionality of the Act is to

become suspect, the further question, as we have already

indicated, is what should be the course of action that would

be open to this Coordinate Bench in view of the decision in

Salil Bali (supra).

41.Dr. Swamy would urge that the relevant provisions of

the Act i.e. Sections 1(4), 2(k), 2(l) and 7 must be read to

mean that juveniles (children below the age of 18) who are

intellectually, emotionally and mentally mature enough to

understand the implications of their acts and who have

committed serious crimes do not come under the purview of

the Act. Such juveniles are liable to be dealt with under the

penal law of the country and by the regular hierarchy of

courts under the criminal justice system administered in

India. This is what was intended by the legislature; a plain

reading, though, shows an unintended omission which must

be made up or furnished by the Court. It is further urged

that if the Act is not read in the above manner the fall out

would render the same in breach of Article 14 as inasmuch

as in that event there would be a blanket/flat categorisation

5

Page 57 of all juveniles, regardless of their mental and intellectual

maturity, committing any offence, regardless of its

seriousness, in one homogenous block in spite of their

striking dissimilarities. This, Dr. Swamy contends, is a

classification beyond what would be permissible under

Article 14 in as much as the result of such classification does

not further the targeted object i.e. to confer the benefits of

the Act to persons below 18 who are not criminally

responsible in view of the low level of mental maturity

reached or achieved. This, in substance, is also the

argument of Dr. Hingorani, who, in addition, has contended

that the Act replaces the criminal justice system of the

country by a scheme which is not even a poor substitute.

The substituted scheme does not even remotely fit with

constitutional tapestry woven by certain basic features

namely the existence of a criminal justice system.

42.Reading down the provisions of a statute cannot be

resorted to when the meaning thereof is plain and

unambiguous and the legislative intent is clear. The

fundamental principle of the “reading down” doctrine can be

5

Page 58 summarized as follows. Courts must read the legislation

literally in the first instance. If on such reading and

understanding the vice of unconstitutionality is attracted,

the courts must explore whether there has been an

unintended legislative omission. If such an intendment can

be reasonably implied without undertaking what,

unmistakably, would be a legislative exercise, the Act may

be read down to save it from unconstitutionality. The above

is a fairly well established and well accepted principle of

interpretation which having been reiterated by this Court

time and again would obviate the necessity of any recall of

the huge number of precedents available except, perhaps,

the view of Sawant, J. (majority view) in Delhi Transport

Corporation vs. D.T.C. Mazdoor Congress and Others

11

which succinctly sums up the position is, therefore,

extracted below.

“255. It is thus clear that the doctrine of

reading down or of recasting the statute can be

applied in limited situations. It is essentially

used, firstly, for saving a statute from being

struck down on account of its

unconstitutionality. It is an extension of the

principle that when two interpretations are

11

1991 Supp. (1) SCC 600

5

Page 59 possible — one rendering it constitutional and

the other making it unconstitutional, the former

should be preferred. The unconstitutionality

may spring from either the incompetence of the

legislature to enact the statute or from its

violation of any of the provisions of the

Constitution. The second situation which

summons its aid is where the provisions of the

statute are vague and ambiguous and it is

possible to gather the intentions of the

legislature from the object of the statute, the

context in which the provision occurs and the

purpose for which it is made. However, when

the provision is cast in a definite and

unambiguous language and its intention is

clear, it is not permissible either to mend or

bend it even if such recasting is in accord with

good reason and conscience. In such

circumstances, it is not possible for the court to

remake the statute. Its only duty is to strike it

down and leave it to the legislature if it so

desires, to amend it. What is further, if the

remaking of the statute by the courts is to lead

to its distortion that course is to be scrupulously

avoided. One of the situations further where the

doctrine can never be called into play is where

the statute requires extensive additions and

deletions. Not only it is no part of the court’s

duty to undertake such exercise, but it is

beyond its jurisdiction to do so.”

43.In the present case there is no difficulty in

understanding the clear and unambiguous meaning of the

different provisions of the Act. There is no ambiguity,

muchless any uncertainty, in the language used to convey

what the legislature had intended. All persons below the age

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Page 60 of 18 are put in one class/group by the Act to provide a

separate scheme of investigation, trial and punishment for

offences committed by them. A class of persons is sought to

be created who are treated differently. This is being done to

further/effectuate the views of the international community

which India has shared by being a signatory to the several

conventions and treaties already referred to.

44.Classification or categorization need not be the

outcome of a mathematical or arithmetical precision in the

similarities of the persons included in a class and there may

be differences amongst the members included within a

particular class. So long as the broad features of the

categorization are identifiable and distinguishable and the

categorization made is reasonably connected with the object

targeted, Article 14 will not forbid such a course of action. If

the inclusion of all under 18 into a class called ‘juveniles’ is

understood in the above manner, differences inter se and

within the under 18 category may exist. Article 14 will,

however, tolerate the said position. Precision and

arithmetical accuracy will not exist in any categorization.

6

Page 61 But such precision and accuracy is not what Article 14

contemplates. The above principles have been laid down by

this Court in a plethora of judgments and an illustrative

reference to some may be made by recalling the decisions in

Murthy Match Works and Others vs. The Asstt.

Collector of Central Excise and Another

12

, Roop Chand

Adlakha and Others vs. Delhi Development Authority

and Others

13

, Kartar Singh vs. State of Punjab

14

,

Basheer alias N.P. Basheer vs.State of Kerala

15

, B.

Manmad Reddy and Others vs. Chandra Prakash

Reddy and Others

16

, Transport and Dock Workers

Union and Others vs. Mumbai Port Trust and Another

17

.

45.If the provisions of the Act clearly indicate the

legislative intent in the light of the country’s international

commitments and the same is in conformity with the

constitutional requirements, it is not necessary for the Court

to understand the legislation in any other manner. In fact, if

12

(1974) 4 SCC 428

13

1989 Supp (1) SCC 116

14

(1994) 3 SCC 569

15

(2004) 3 SCC 609

16

(2010) 3 SCC 314

17

(2011) 2 SCC 575

6

Page 62 the Act is plainly read and understood, which we must do,

the resultant effect thereof is wholly consistent with Article

14. The Act, therefore, need not be read down, as

suggested, to save it from the vice of unconstitutionality for

such unconstitutionality does not exist.

46.That in certain foreign jurisdictions, details of which

have been mentioned earlier to bring about clarity and

completeness to the issues arising, the position is otherwise

would hardly be of any consequence so far as our country is

concerned. Contrary international opinion, thinking or

practice, even if assumed, does not dictate the legislation of

a sovereign nation. If the legislature has adopted the age of

18 as the dividing line between juveniles and adults and

such a decision is constitutionally permissible the enquiry by

the Courts must come to an end. Even otherwise there is a

considerable body of world opinion that all under 18 persons

ought to be treated as juveniles and separate treatment

ought to be meted out to them so far as offences committed

by such persons are concerned. The avowed object is to

ensure their rehabilitation in society and to enable the young

6

Page 63 offenders to become useful members of the society in later

years. India has accepted the above position and legislative

wisdom has led to the enactment of the JJ Act in its present

form. If the Act has treated all under 18 as a separate

category for the purposes of differential treatment so far as

the commission of offences are concerned, we do not see

how the contentions advanced by the petitioners to the

contrary on the strength of the thinking and practices in

other jurisdictions can have any relevance.

47.In the earlier paragraphs of this report we have

analyzed in detail the difference between the criminal justice

system and the system for dealing with offenders under the

JJ Act. The Act does not do away or obliterate the

enforcement of the law insofar as juvenile offenders are

concerned. The same penal law i.e. Indian Penal Code apply

to all juveniles. The only difference is that a different

scheme for trial and punishment is introduced by the Act in

place of the regular provisions under the Code of Criminal

Procedure for trial of offenders and the punishments under

the Indian Penal Code. The above situation is vastly

6

Page 64 different from what was before the Court in Mithu (supra)

and also in Dadu (supra). In Mithu (supra) a separate

treatment of the accused found guilty of a second incident of

murder during the currency of the sentence for an earlier

offence of murder was held to be impermissible under Article

14. Besides the absence of any judicial discretion,

whatsoever, in the matter of imposition of sentence for a

second Act of murder was held to be “out of tune” with the

constitutional philosophy of a fair, just and reasonable law.

On the other hand in Dadu (supra), Section 32A of the NDPS

Act which had ousted the jurisdiction of the Court to suspend

a sentence awarded under the Act was read down to mean

that the power of suspension, notwithstanding Section 32A

of the NDPS Act, can still be exercised by the appellate court

but subject to the conditions stipulated in Section 37 namely

(i) there are reasonable grounds for believing that the

accused is not guilty of such offence; and (ii) that he is not

likely to commit any offence while on bail are satisfied.

Nothing as sweeping and as drastic in Mithu (supra) and

Dadu (supra) has been introduced by the provisions of the

Act so as to enable us to share the view expressed by Dr.

6

Page 65 Hingorani that the Act sets at naught all the essential

features of the criminal justice system and introduces a

scheme which is abhorrent to our constitutional values.

Having taken the above view, we do not consider it

necessary to enter in the consequential arena, namely, the

applicability of the provisions of Article 20(3) of the

Constitution and Section 300 of the Code of Criminal

Procedure to the facts of the present case as on the view

that we have taken no question of sending the juvenile –

Raju to face a regular trial can and does arise.

48.Before parting, we would like to observe that elaborate

statistics have been laid before us to show the extent of

serious crimes committed by juveniles and the increase in

the rate of such crimes, of late. We refuse to be tempted to

enter into the said arena which is primarily for the legislature

to consider. Courts must take care not to express opinions

on the sufficiency or adequacy of such figures and should

confine its scrutiny to the legality and not the necessity of

the law to be made or continued. We would be justified to

recall the observations of Justice Krishna Iyer in Murthy

6

Page 66 March Works (supra) as the present issues seem to be

adequately taken care of by the same:

“13. Right at the threshold we must warn

ourselves of the limitations of judicial power in this

jurisdiction. Mr Justice Stone of the Supreme Court

of the United States has delineated these

limitations in United States v. Butler (1936) 297

US 1 thus:

“The power of Courts to declare a statute

unconstitutional is subject to two guiding

principles of decision which ought never to

be absent from judicial consciousness. One

is that Courts are concerned only with the

power to enact statutes, not with their

wisdom. The other is that while

unconstitutional exercise of power by the

executive and legislative branches of the

government is subject to judicial restraint,

the only check upon our exercise of power

is our own sense of self-restraint For the

removal of unwise laws from the statute

books appeal lies not to the Courts but to

the ballot and to the processes of

democratic Government.”

14. In short, unconstitutionality and not unwisdom

of a legislation is the narrow area of judicial

review. In the present case unconstitutionality is

alleged as springing from lugging together two

dissimilar categories of match manufacturers into

one compartment for like treatment.

15. Certain principles which bear upon

classification may be mentioned here. It is true

that a State may classify persons and objects for

the purpose of legislation and pass laws for the

purpose of obtaining revenue or other objects.

6

Page 67 Every differentiation is not a discrimination. But

classification can be sustained only if it is founded

on pertinent and real differences as distinguished

from irrelevant and artificial ones. The

constitutional standard by which the sufficiency of

the differentia which form a valid basis for

classification may be measured, has been

repeatedly stated by the Courts. If it rests on a

difference which bears a fair and just relation to

the object for which it is proposed, it is

constitutional. To put it differently, the means

must have nexus with the ends. Even so, a large

latitude is allowed to the State for classification

upon a reasonable basis and what is reasonable is

a question of practical details and a variety of

factors which the Court will be reluctant and

perhaps ill-equipped to investigate. In this

imperfect world perfection even in grouping is an

ambition hardly ever accomplished. In this

context, we have to remember the relationship

between the legislative and judicial departments

of Government in the determination of the validity

of classification. Of course, in the last analysis

Courts possess the power to pronounce on the

constitutionality of the acts of the other branches

whether a classification is based upon substantial

differences or is arbitrary, fanciful and

consequently illegal. At the same time, the

question of classification is primarily for legislative

judgment and ordinarily does not become a

judicial question. A power to classify being

extremely broad and based on diverse

considerations of executive pragmatism, the

Judicature cannot rush in where even the

Legislature warily treads. All these operational

restraints on judicial power must weigh more

emphatically where the subject is taxation.”

(Emphasis is ours)

6

Page 68 49.On the above note we deem it appropriate to part with

the cases by dismissing the appeal filed by Dr. Subramanian

Swamy and Others as well as the writ petition filed by the

parents of the unfortunate victim of the crime.

...…………………………CJI.

[P. SATHASIVAM]

.........………………………J.

[RANJAN GOGOI]

…..........……………………J.

[SHIVA KIRTI SINGH]

NEW DELHI,

MARCH 28, 2014.

6