REPORTABLE

IN THE SUPREME COURT OF INDIA

CRIMINAL APPELLATE JURISDICTION

CRIMINAL APPEAL NO. 1633 OF 2023

State of U.P.       … Appellant

versus

Sonu Kushwaha   … Respondent

J U D G M E N T

ABHAY S. OKA, J.

FACTUAL ASPECTS

1.The only question involved in this appeal is whether the

respondent is guilty of an offence of aggravated penetrative

sexual assault punishable under Section 6 of the Protection of

Children   from   Sexual   Offences   Act,   2012   (for   short,   ‘the

POCSO Act’).

2.The   respondent–accused   was   prosecuted   for   the

offences punishable under Sections 377 and 506 of the Indian

Penal Code, 1860 (for short, ‘IPC’) and Section 5 read with

Section   6   of   the   POCSO   Act.     The   learned   8

th

  Additional

Sessions Judge, Jhansi who was the Special Judge under the

Criminal Appeal No.1633 of 2023

            Page 1 of 9

POCSO Act convicted the respondent for all three offences.

The   respondent   was   sentenced   to   undergo   rigorous

imprisonment for ten years for the offence punishable under

Section 6 of the POCSO Act and was directed to pay a fine of

Rs.5,000/­.   The   respondent   was   sentenced   to   undergo

rigorous   imprisonment   for   seven   years   for   the   offence

punishable   under   Section   377   of   IPC.     For   the   offence

punishable under Section 506 of IPC, he was sentenced to

undergo rigorous imprisonment for one year.  For the last two

offences, a fine was also imposed.

3.The respondent preferred Criminal Appeal No.5415 of

2018 before the High Court of Judicature at Allahabad.  By

the   impugned   judgment,   the   High   Court   held   that   the

respondent was guilty of the  offence of penetrative sexual

assault punishable under Section 4 of the POCSO Act and not

the   offence   of   aggravated   penetrative   sexual   assault

punishable under Section 6 of the POCSO Act.  Therefore, his

substantive sentence for the offence punishable under the

POCSO Act was brought down to  imprisonment for seven

years with a fine of Rs.5,000/­.   Only to this extent, the

appeal was allowed.  

4.It is not disputed that the age of the victim was less

than twelve years at the time of the commission of the offence.

The facts of the case have been summarised by the High

Court in paragraph 3 of the impugned judgment, which reads

thus:

Criminal Appeal No.1633 of 2023

            Page 2 of 9

“3.  Tersely   put,   the   case   of   the

prosecution is that the complainant XYZ

lodged   an   F.I.R.   against   the   appellant

Sonu   Kushwaha   on   26.03.2016   at

Chirgaon, District Jhansi stating therein

that on 22.03.2016, at about 05:00 hours

in the evening, appellant Sonu Kushwaha

came to complainant's house and took his

son aged about 10 years in the temple at

Hardaul.   There   appellant   gave   Rs.20   to

complainant's son i.e. victim and said to

suck his penis. Appellant Sonu Kushwaha

put his penis into the mouth of the victim.

Thereafter,   victim   came   to   the   house

having that Rs.20. At this, complainant's

nephew Santosh asked to victim that from

where he got Rs.20, then victim told the

entire   happening   occurred   with   him.

Appellant also threatened the victim not to

disclose about the incident to anybody.”

In paragraph 16, the High Court has recorded findings based

on the evidence adduced by the prosecution.   The relevant

portion of paragraph 16 reads thus:  

“16. The proved facts of the case are that

the appellant put his penis into mouth of

the   victim   aged   about   10   years   and

discharged semen therein. .. .. .. .. .. .. .. ..

.. .. .. .. .. .. ..”

This finding has not been assailed by the respondent­accused

as he did not challenge the order of the High Court.   After

recording the said finding, the High Court concluded that the

act committed by the respondent was of penetrative sexual

Criminal Appeal No.1633 of 2023

            Page 3 of 9

assault which was punishable under Section 4 of the POCSO

Act.  

SUBMISSIONS

5.The learned counsel appearing for the appellant–State of

Uttar Pradesh has invited our attention to the definition of

‘penetrative sexual assault’ under clause (a) of Section 3 of

the POCSO Act.   The learned counsel also pointed out that

under clause (m) of Section 5, whoever commits penetrative

sexual  assault  on a  child   below  twelve  years,  is  guilty  of

committing aggravated penetrative sexual assault.  He would,

therefore, submit that the High Court has committed an error

by   holding   that   Section   6,   which   applies   to   aggravated

penetrative sexual assault, was not applicable.

6.The   learned   counsel   appearing   for   the   respondent–

accused   submitted   that   the   respondent   has   already

undergone the sentence of seven years as modified by the

High   Court.     He   submitted   that   now   the   respondent   is

completely reformed.  He also stated that the respondent has

moved ahead in life and in fact, recently he got married.  He

would, therefore, submit that it would be unjust at this stage

to apply Section 6 of the POCSO Act and send the respondent

to jail to undergo further sentence.

OUR VIEW

7.There is no dispute about the correctness of the finding

recorded in paragraph 16 of the impugned judgment of the

Criminal Appeal No.1633 of 2023

            Page 4 of 9

High Court, which we have quoted above.  In this context, it is

necessary to note the definition of ‘penetrative sexual assault’

incorporated in Section 3 of the POCSO Act.   Clause (a) of

Section 3 reads thus:

“3.   Penetrative   Sexual   Assault.­  A

person   is   said   to   commit   “penetrative

sexual assault” if – 

(a)he penetrates his penis, to any extent,

into   the   vagina,   mouth,   urethra   or

anus of a child or makes the child to

do so with him or any other person; or

(b).. .. .. .. .. .. .. .. .. .. .. ..

(c).. .. .. .. .. .. .. .. .. .. .. ..

(d).. .. .. .. .. .. .. .. .. .. .. ..”

8.Section 2(a) of the POCSO Act provides that ‘aggravated

penetrative sexual assault’ has the same meaning as assigned

to it in Section 5.   Therefore, we come to Section 5, which

defines ‘aggravated penetrative sexual assault’.  Clause (m) of

Section 5 reads thus:

“5.Aggravated   Penetrative   Sexual

Assault. –

(a).. .. .. .. .. .. .. .. .. .. .. ..

(b).. .. .. .. .. .. .. .. .. .. .. ..

(c).. .. .. .. .. .. .. .. .. .. .. ..

(d).. .. .. .. .. .. .. .. .. .. .. ..

(e).. .. .. .. .. .. .. .. .. .. .. ..

(f).. .. .. .. .. .. .. .. .. .. .. ..

(g).. .. .. .. .. .. .. .. .. .. .. ..

(h).. .. .. .. .. .. .. .. .. .. .. ..

(i).. .. .. .. .. .. .. .. .. .. .. ..

(j).. .. .. .. .. .. .. .. .. .. .. ..

(k).. .. .. .. .. .. .. .. .. .. .. ..

(l).. .. .. .. .. .. .. .. .. .. .. ..

Criminal Appeal No.1633 of 2023

            Page 5 of 9

(m)whoever commits penetrative sexual

assault  on   a   child   below

twelve years; or

(n).. .. .. .. .. .. .. .. .. .. .. ..

(o).. .. .. .. .. .. .. .. .. .. .. ..

(p).. .. .. .. .. .. .. .. .. .. .. ..

(q).. .. .. .. .. .. .. .. .. .. .. ..

(r).. .. .. .. .. .. .. .. .. .. .. ..

(s).. .. .. .. .. .. .. .. .. .. .. ..

(t).. .. .. .. .. .. .. .. .. .. .. ..

(u).. .. .. .. .. .. .. .. .. .. .. .., is said to

commit   aggravated   penetrative   sexual

assault”

9.Considering the finding recorded in paragraph 16 of the

impugned judgment, obviously in this case, the respondent

has committed an offence of aggravated penetrative sexual

assault as he has committed penetrative sexual assault on a

child below twelve years.  Clause (m) of Section 5 is attracted

in this case.  

10.  Section 6, as applicable before its substitution on 16th

August 2019, read thus:

“6. Punishment   for   aggravated

penetrative   sexual   assault.—Whoever,

commits   aggravated   penetrative   sexual

assault, shall be punished with rigorous

imprisonment for a term which shall not

be less than ten years but which may

extend to imprisonment for life and shall

also be liable to fine.”

On   the   date   of   the   commission   of   the   offence,   rigorous

imprisonment   for   ten   years   was   the   minimum   sentence

prescribed for the offence of aggravated penetrative sexual

Criminal Appeal No.1633 of 2023

            Page 6 of 9

assault.  From 16

th

 August 2019, the minimum sentence has

been   enhanced   to   twenty   years.     However,   the   amended

provision will not apply to this case as the incident has taken

place prior to 16

th

 August 2019.

11. Surprisingly, the High Court has observed that Section

5   was   not   applicable,   and   the   offence   committed   by   the

respondent   falls   under   the   category  of   a  lesser   offence   of

penetrative sexual assault, which is punishable under Section

4 of the POCSO Act.   Thus, the High Court committed an

obvious   error   by   holding   that   the   act   committed   by   the

respondent was not an aggravated penetrative sexual assault.

In   fact,   the   Special   Court   was   right   in   punishing   the

respondent under Section 6 and sentencing him to undergo

rigorous imprisonment for ten years with a fine of Rs.5,000/­.

12.The POCSO Act was enacted to provide more stringent

punishments for the offences of child abuse of various kinds

and that is why minimum punishments have been prescribed

in Sections 4, 6, 8 and 10 of the POCSO Act for various

categories of sexual assaults on children.  Hence, Section 6,

on its plain language, leaves no discretion to the Court and

there is no option but to impose the minimum sentence as

done by the Trial Court.   When a penal provision uses the

phraseology “shall not be less than….”, the Courts cannot do

offence to the Section and impose a lesser sentence.   The

Courts are powerless to do that unless there is a specific

statutory   provision  enabling   the   Court   to   impose   a   lesser

Criminal Appeal No.1633 of 2023

            Page 7 of 9

sentence.  However, we find no such provision in the POCSO

Act.  Therefore, notwithstanding the fact that the respondent

may have moved ahead in life after undergoing the sentence

as   modified   by   the   High   Court,   there   is   no   question   of

showing any leniency to him. Apart from the fact that the law

provides for a minimum sentence, the crime committed by the

respondent is very gruesome which calls for very stringent

punishment.  The impact of the obnoxious act on the mind of

the victim­child will be life­long.   The impact is bound to

adversely affect the healthy growth of the victim.  There is no

dispute that the age of the victim was less than twelve years

at the time of the incident.  Therefore, we have no option but

to set aside the impugned judgment of the High Court and

restore the judgment of the Trial Court.  

13.Accordingly,   the   appeal   is   allowed.     The   impugned

judgment and order dated 18

th

 November 2021 passed by the

High Court of Judicature at Allahabad in Criminal Appeal

No.5415 of 2018 is quashed and set aside and the judgment

and order dated 24

th

 August 2018 passed by the learned 8

th

Additional Sessions Judge, Special Judge POCSO Act, Jhansi

in   Special   Session   Trial   No.134   of   2016   is   restored.

Accordingly, Criminal Appeal No.5415 of 2018 filed before the

High Court stands dismissed.  The respondent shall undergo

rigorous   imprisonment   for   ten   years   for   the   offence

punishable under Section 6 of the POCSO Act and shall pay a

fine of Rs.5,000/­.   We direct the respondent to surrender

before   the   learned   Special   Judge   under   the   POCSO   Act,

Criminal Appeal No.1633 of 2023

            Page 8 of 9

Jhansi   within   a   maximum   period   of  one   month. On   his

surrender, the Special Court shall send the respondent to

prison for undergoing the remaining sentence for the offence

punishable under Section 6 of the POCSO Act.  On failure of

the respondent to surrender within one month from today,

the Special Court shall forthwith issue a non­bailable warrant

against the respondent and ensure that the respondent is

committed to prison for undergoing the remaining sentence

for the offence punishable under Section 6 of the POCSO Act.

A copy of this judgment shall be immediately forwarded to the

Special Court. 

…………………….J.

      (Abhay S. Oka)

…………………….J.

            (Rajesh Bindal)

New Delhi;

July 5, 2023.

Criminal Appeal No.1633 of 2023

            Page 9 of 9