RAJU vs. THE STATE OF HARYANA

REPORTABLE IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION CRIMINAL APPEAL NO. 1175 OF 2014 RAJU ...APPELLANT VERSUS THE STATE OF HARYANA         ...RESPONDENT J U D G M E N T MOHAN M. SHANTANAGOUDAR, J. This appeal is directed against the final judgment and order dated   24.08.2011   passed   by   the   High   Court   of   Punjab   and Haryana at Chandigarh in Criminal Appeal No. 1830­SB of 2003, by   which   the   High   Court   dismissed   the   appeal   filed   by   the Appellant herein challenging the judgment of conviction under Section 376(2)(g) of the Indian Penal Code (IPC) dated 08.11.2002 and   order   of   sentence   dated   11.11.2002   rendered   by   the Additional   Sessions   Judge,   Gurgaon,   in   Sessions   Case   No. Signature Not Verified Digitally signed by VISHAL ANAND Date: 2019.02.25 13:35:28 IST Reason: 5/2001.  1 2.  The brief facts leading to the instant appeal are that an FIR was lodged against the Appellant Raju s/o Rajendar Singh, and two other persons, viz .  Raju s/o Bhim and Raja @ Raj Kumar s/o Makhsi,   alleging   that   the   three   persons   had   intercepted   the prosecutrix when she was passing by some fields along with her one­year­old   brother   and   had   taken   her   to   a   field   nearby, whereupon Raju s/o Bhim and Raja @ Raj Kumar s/o Makhsi engaged in the gang­rape of the prosecutrix, while the Appellant stood outside the field. The prosecutrix was aged fifteen years at the   time   of   the   incident,   which   occurred   on   14.09.2000.   The three accused were convicted for the offence punishable under Section 376(2)(g) of the IPC, and sentenced to 10 years’ rigorous imprisonment and a fine of Rs. 500/­, and further two months’ rigorous imprisonment in default of payment of fine. Aggrieved by the same, the three accused appealed to the High Court. 3.  The Appellant,  inter alia , raised the defence before the High Court   that   he   was   aged   less   than   18   years   at   the   time   of commission   of   the   offence,   i.e.   14.09.2000,   and   hence   was entitled to the benefit of the provisions of the Juvenile Justice (Care and Protection of Children) Act, 2000 (in short, “the 2000 Act”). The High Court, however, rejected such contention and 2 affirmed   the   conviction   of   the   three   accused,   including   the Appellant. 4.   Aggrieved by the above judgment, the Appellant filed the instant appeal,   raising the plea of juvenility again. The inter alia Appellant relied upon a transfer certificate issued in his favour by the Dayanand Middle School, Sohna, Gurgaon which showed his date of birth to be 12.07.1984. He also relied upon a certificate issued   by   the   Government   Senior   Secondary   School   (Boys), Sohna which showed his date of birth to be the same. It was submitted by the Appellant before this Court that the certificates in question prima facie entitled him to claim the conduct of an inquiry in terms of Section 7A of the 2000 Act. The Appellant referred   to   the   decisions   of   this   Court  in   Murari   Thakur   v. State of Bihar , (2009) 16 SCC 256,  Dharambir v. State (NCT of Delhi) , (2010) 5 SCC 344, and   Jitendra Singh @ Babboo , (2010) 13 SCC 523. Singh v. State of U.P. 5.  Keeping in mind such circumstances and the certificates relied upon, this Court vide order dated 09.08.2012 directed the Registrar (Judicial) of this Court to conduct an inquiry in respect of the age of the Appellant in terms of Section 7A of the 2000 Act 3 read with the rules framed thereunder, and to submit a report to this Court within four months from the order. 6. This   Court   received   such   report   on   07.01.2013,   which determined that the age of the Appellant was 16 years, 2 months and 2 days at the time of commission of the offence and that he was thus a juvenile at that time. Thereafter, arguments were heard and judgement reserved. However, subsequently, the State raised   the   argument   that   the   Court   had   not   looked   into   the question   of   whether   the   plea   of   juvenility   as   decided   by   the Registry of this Court should be given precedence over the view of the   High   Court.   By   an   order   dated   25.04.2014,   this   Court directed that the appeal be heard further. Shri Siddhartha Dave was   subsequently   appointed   as   amicus   curiae   to   assist   the Court. 7.     It   was   submitted   by   the   learned   amicus   curiae   that   the learned Registrar (Judicial) of this Court had, after duly calling for records and appreciating the material adduced, reached the conclusion   that   the   Appellant   was   a   juvenile   at   the   time   of commission of the offence, and there was no reason to deny the Appellant the benefit of such finding. Moreover, he submitted that seeing that it was upon the direction of this Court that the 4 learned Registrar had conducted the inquiry under Section 7A of the   2000   Act   and   the   rules   framed   thereunder,   and   had submitted his report to this Court after conducting such inquiry in accordance with law, the report may be treated as having been made by this Court itself. 8.   Heard   the   learned   amicus   curiae   and   advocate   for   the State, and perused the material on record. 9.  It is by now well­settled, as was held in  Hari Ram v. State , (2009) 13 SCC 211, that in light of Sections 2(k), of Rajasthan 2(l), 7A read with Section 20 of the 2000 Act as amended in 2006, a juvenile who had not completed eighteen years on the date of commission of the offence is entitled to the benefit of the 2000 Act (also see   , Mohan Mali v. State of Madhya Pradesh (2010) 6 SCC 669;   Daya Nand v. State of Haryana ,   (2011) 2 SCC 224;  Dharambir v. State (NCT) of Delhi  (supra);  Jitendra , (2013) 11 Singh @ Babboo Singh v. State of Uttar Pradesh SCC 193). It is equally well­settled that the claim of juvenility can be raised at any stage before any Court by an accused, including this Court, even after the final disposal of a case, in terms of Section 7A of the 2000 Act (see   Dharambir v. State (NCT) of 5 Delhi ,   (supra),   Abuzar Hossain v. State of West Bengal , (2012) 10 SCC 489;  , Jitendra Singh @ Babboo Singh v. State of UP (supra);   Abdul Razzaq v. State of Uttar Pradesh ,   (2015) 15 SCC 637). 10.   In light of the above legal position, it is evident that the Appellant would be entitled to the benefit of the 2000 Act if his age is determined to be below 18 years on the date of commission of the offence. Moreover, it would be irrelevant that the plea of juvenility was not raised before the Trial Court, in light of Section 7A. As per the report of the inquiry conducted by the Registrar (Judicial) of this Court, in this case, the Appellant was below 18 years of age on the date of commission of the offence. The only question before us that needs to be determined is whether such report may be given precedence over the contrary view taken by the High Court, so that the benefit of the 2000 Act may be given to the Appellant. 11.   Before proceeding further, it would be useful to refer to Section 7A of the 2000 Act and Rule 12 of the Juvenile Justice (Care and Protection of Children) Rules, 2007 (in short, “the 2007 Rules”), which deal with the making of an inquiry by the Court in 6 case of a claim of juvenility. Section 7A of the 2000 Act is as follows: “ 7A.   Procedure   to   be   followed   when   claim   of juvenility is raised before any court— (1) Whenever a claim of juvenility is raised before any court  or   a  court  is  of   the   opinion  that  an   accused person was a juvenile on the date of commission of the offence, the court shall make an inquiry, take such evidence as may be necessary (but not an affidavit) so as   to   determine   the   age   of   such   person,   and   shall record a finding whether the person is a juvenile or a child or not, stating his age as nearly as may be:  Provided that a claim of juvenility may be raised before any court and it shall be recognised at any stage, even after final disposal of the case, and such claim shall be determined in terms of the provisions contained in this Act and the rules made thereunder, even if the juvenile has   ceased   to   be   so   on   or   before   the   date   of commencement of this Act. (2) If the court finds a person to be a juvenile on the date of commission of the offence under sub­section (1),   it   shall   forward   the   juvenile   to   the   Board   for passing appropriate orders and the sentence, if any, passed by a court shall be deemed to have no effect.” (emphasis supplied) 12.   Sub­rule   (3)   of   Rule   12   of   the   2007   Rules   states   the following   regarding   the   procedure   to   be   followed   for   age determination: “In every case concerning a child or juvenile in conflict with   law,  the   age   determination   inquiry   shall   be conducted by the court or the Board or, as the case 7 may   be,   the   Committee  by   seeking   evidence   by obtaining –  (a)        (i)  the matriculation or equivalent certificates, if available; and in the absence whereof;  (ii)   the date of birth certificate from the school (other than a play school) first attended; and  in  the absence whereof;  (iii)  the birth certificate given by a corporation or a municipal authority or a panchayat;  (b)   and only in the absence of either   (i) ,   (ii)   or   (iii)   of clause  (a)  above, the medical opinion will be sought from a duly constituted Medical Board, which will declare the age of the juvenile or child. In case exact assessment of the age cannot be done, the Court or the Board or, as the case may be, the Committee, for   the   reasons   to   be   recorded   by   them,   may,   if considered necessary, give  benefit to the  child or juvenile by considering his/her age on lower side within the margin of one year,  and   while   passing   orders   in   such   case   shall,   after taking   into   consideration   such   evidence   as   may   be available, or the medical opinion, as the case may be, record a finding in respect of his age and either of the evidence specified in any of the clauses  (a)(i) ,  (ii) ,  (iii)  or in   the   absence   whereof,   clause   (b)   shall   be   the conclusive proof of the age as regards such child or the juvenile in conflict with law.”  (emphasis supplied) 13.  It is evident from a perusal of the above that if any Court, including this Court, is of the opinion that an accused person was a juvenile on the date of commission of the offence, or if a claim of juvenility is raised before it, the Court must conduct an 8 inquiry regarding the determination of the age of the accused. The evidence collected by way of such inquiry, as is specified in clauses  (a)(i), (ii),  and  (iii)  of Rule 12(3), or in the absence whereof, clause (b) of the same, is treated as conclusive proof of the age of the accused. In such a situation, it would be clear that such an inquiry conducted by this Court would be given precedence over a view of the age of the accused taken by the High Court. It is relevant  to  note   here   itself   that   in  this   case,   the   High   Court decided the issue merely upon an assessment of the material on record without resorting to the procedure governing inquiries for the determination of age as laid out in Section 7A of the 2000 Act and Rule 12 of the 2007 Rules.  14.  At this point, it is necessary to briefly discuss the findings of the High Court in the impugned judgment regarding the age of the accused to underscore that it has not conducted the inquiry stipulated as per Section 7A and Rule 12. Before the High Court, the Appellant submitted a report of the Assistant Commissioner of Police, Bhondsi, Gurgaon to the effect that his date of birth was 12.07.1984, thereby claiming the benefit of the 2000 Act. This plea was rejected on the grounds of failure to raise the plea of   juvenility   before   the   Trial   court;   non­production   of   birth 9 certificate   in   spite   of   an   opportunity   being   granted   to   do   so; absence   of   the   Appellant’s   name   in   the   birth   register   dated 12.07.1984 and for the years                1983­84 and 1984­85; non­corroboration   of   the   date   of   birth   certificates   issued   by schools attended by the Appellant through other documentary evidence;  non­matching   of  the   name  on such  certificates  (Raj Kumar) with the name of the Appellant as brought on record (Raju); and  non­corroboration of  the   address of  the  Appellant through such certificates, which simply stated that the date of birth of the student named Raj Kumar was 12.07.1984.  15.  The High Court evidently did not even frame its discussion in terms of whether the evidence brought on record was sufficient to conduct an inquiry under the 2000 Act and the 2007 Rules, let alone order and conduct such an inquiry. On the contrary, it simply recorded that the evidence did not go to show that the Appellant was a juvenile at the time of the commission of the offence, and proceeded to affirm the conviction of the Appellant on merits. 16.  Therefore, it is evident that the only inquiry as stipulated under the 2000 Act and the 2007 Rules was conducted by the Registrar (Judicial) upon the directions of this Court, after the 10 Court was satisfied upon going through the school certificates adduced by the Appellant that the certificates in question prima facie entitled him to claim the conduct of such an inquiry. In such a situation, the question regarding whether precedence may be given to the inquiry of a Registrar (Judicial) of this Court over the opinion of the High Court regarding the age of an accused can   be   restated   as   whether   such   inquiry   conducted   by   the Registrar (Judicial) upon the direction of this Court, if thereafter affirmed by this Court, would amount to an inquiry conducted by this Court itself. If this be the case, the findings of such inquiry would prevail over the view taken by the High Court, as is evident from the preceding discussion. 17.   We are of the opinion that the above question must be answered in the affirmative.  This Court, on previous occasions as   well,   has   adopted   the   practice   of   directing   the   Registrar (Judicial) to conduct the inquiry in terms of Rule 12 of the 2007 Rules on behalf of this Court, and accepted the findings made therein (see  , (supra). Seeing Dharambir v. State (NCT) of Delhi that   the   Registrar   (Judicial)   is   a   District   Judge   serving   on deputation   at   the   Supreme   Court,   recourse   to   his   or   her assistance in the form of collecting evidence and arriving at a 11 finding regarding the claim of juvenility of the person concerned may be undertaken by this Court in order to save its judicial time. However, it must be stressed that the findings in an inquiry conducted by the Registrar (Judicial) would not per se prevail upon a contrary view taken by the High Court. Only after this Court applies its judicial mind to such report with due regard to the confines of the procedure stipulated in Section 7A of the 2000 Act and   Rule  12  of  the  2007  Rules,  and  only  if  it  thereafter confirms the findings in such report would the same prevail upon a contrary view taken by the High Court which is not based upon any such inquiry. 18.   We may now undertake to consider the findings in the report submitted by the Registrar (Judicial). As already noted, as per the report, the age of the Appellant was 16 years, 2 months and 2 days at the time of commission of the offence and he was thus   a   juvenile   at   that   time.   In   the   said   report,   the   learned Registrar   referred   to   the   original   Transfer   Certificate   in   Hindi issued by the Headmaster, Dayanand Arya Middle School, Sohna dated   24.03.2012   and   the   Transfer   Certificate   issued   by   the Principal, Government  Senior  Secondary School  (Boys), Sohna dated 12.12.2000. These certificates contain the official seal of 12 the   respective   schools   and   the   signatures   of   the   respective authorities, and state the name of the student as Raj Kumar, son of Rajendar Singh, and record his date of birth as 12.07.1984.  A certificate dated 07.12.2010 was also issued by the Principal of the Government Senior Secondary School (Boys), Sohna, verifying that the student named Raj Kumar, son of Rajendar Singh, used to study at the school, and that the school records reflected his date of birth as 12.07.1984 and the name of his mother as Smt. Sarla Devi.  19.  The learned Registrar also duly corroborated the contents of these certificates by referring to other school records and also examined witnesses. With respect to the Dayanand Arya Middle School,   Sohna,   the   learned   Registrar   examined   Mr.   Suresh Chand, Teacher, appearing under the directions of the School Headmaster, who confirmed that the Transfer Certificate dated 24.03.2012 was bona fide and issued under the signature of the then   Principal.   The   Registrar   also   verified   the   certificate   by comparing   it   with   the   office   copy   of   the   same   in   the   School Leaving  Certificate   Register   produced  before  him.  The   original Admission   and   Withdrawal   Register   of   the   school   was   also examined, which also recorded the Appellant’s date of birth as 13 12.07.1984, and stated that he was admitted in the school on 23.07.1992 and withdrew on 310.3.1996 after passing Class V. 20.   With respect to the Government Senior Secondary School (Boys), Sohna, the learned Registrar also called for the school records,   which   were   produced   through   Mrs.   Nirmal   Kalra, Teacher, under the instructions of the Principal of the school. She too affirmed that the Transfer Certificate dated 12.12.2000 was   bona   fide,   and   issued   under   the   signature   of   the   then Principal.   She   affirmed   having   compared   the   entries   in   the certificate with the corresponding entries in the relevant register of the school, copies of which had been submitted to the learned Registrar. The following details with respect to the Appellant’s period of study in the school were also affirmed by Mrs. Kalra on affidavit:

14 21.   The learned Registrar concluded that the school transfer certificates dated 24.03.2012 and 12.12.2000, read along with the relevant entries of school registers of the respective schools, were admissible as evidence under Rule 12(3)(a)(ii) of the 2007 Rules, i.e., they were found to be in the nature of  the “ date of birth certificate from the school (other than a play school) first attended ” as specified in the said clause, and thus accepted the Appellant’s   claim   of   juvenility.   It   was   also   found   that   the certificates contained the name of the Appellant as Raj Kumar, son   of   Rajendar   Singh,   born   on   12.07.1984.   This   name   was found to be the full name of the Appellant and the name Raju appearing on the SLP record taken to be an alias, as affirmed by both his parents by way of separate affidavits. 22.  In our opinion, the learned Registrar has duly affirmed the veracity and bona fide nature of the certificates adduced by the schools attended by the Appellant. At the same time, since Rule 12(3)(a)(ii) specifically mentions that the certificate showing the date of birth of the person shall be from the school first attended (other than a play school), we find that the certificate issued and school records maintained by the Dayanand Arya Middle School, Sohna, where the Appellant studied for four years till class V, as 15 duly affirmed through the examination of a witness from such school, is sufficient to satisfy the requirement of clause  (a)(ii)  of Rule 12(3). Of course, it goes without saying that the certificate issued   by   the   Government   Senior   Secondary   School   (Boys), Sohna and the accompanying school records serve to corroborate the veracity of the records furnished by the former school. It would not be out of place to highlight here that the findings in the inquiry report have also not been controverted by the State.  23.   We are also conscious of the limitation envisaged under Section   7A   of   the   2000   Act   that   the   evidence   adduced   with respect to the age of the accused cannot be in the form of mere affidavits.   Due   to   this   reason,   the   reliance   of   the   learned Registrar upon affidavits to conclude that the name used in the certificates placed on record (i.e. Raj Kumar) is the full name of the Appellant and the name Raju is merely an alias is not tenable in our view.  However, we find that there is sufficient evidence on record in the form of the appearance of the name of the father of the Appellant on the certificate dated 24.03.2012 issued by the Dayanand Arya Middle School, Sohna, to indicate that the name Raj Kumar appearing on such certificate was the full name of the Appellant. 16 24.  In light of the above discussion, we are of the opinion that it has been conclusively established that the date of birth of the Appellant was 12.07.1984 and as such he was aged 16 years, 2 months and 2 days at the time of commission of the offence dated 14.09.2000. In such circumstances, we do not have any doubt that the inquiry conducted by the Registrar (Judicial) upon the direction of this Court in the instant matter amounts to an inquiry conducted by this Court itself, and is conclusive proof of the age of the Appellant as provided in Rule 12(3) of the 2007 Rules. As the Appellant satisfies the requirement of Sections 2(k) and 2(l) of the 2000 Act, the said Act is applicable to him in full force in light of Section 7A and Section 20.  25.  Criminal Appeal hereby stands allowed and the order of the High Court affirming the conviction and sentence of the Appellant under Section 376(2)(g) of the IPC is set aside. Seeing that the Appellant has already spent 6 years in imprisonment, whereas the maximum period for which a juvenile may be sent to a special home is only 3 years as per Section 15(1)(g) of the 2000 Act, and since the Appellant has already been enlarged on bail by virtue of the order of the Court dated 09.05.2014, he need not be taken into   custody.   His   bail   bonds   stand   discharged   and   all 17 proceedings against him, so far as they relate to the present case, stand terminated. 26. Before we part with this matter, we would like to place on record our appreciation for the valuable assistance rendered to this Court by Shri Siddhartha Dave, the learned amicus curiae in this matter.       ..…………………………..……..J.                                               [N.V. Ramana]       ..…………………………..……..J.                                                [Mohan M. Shantanagoudar]                                                 ..…..……………………..……..J.        [Indira Banerjee]    New Delhi; February 22, 2019. 18