NARAYAN CHETANRAM CHAUDHARY vs. THE STATE OF MAHARASHTRA

1 REPORTABLE IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION CRIMINAL MISCELLANEOUS PETITION NO. 157334 OF 2018  IN REVIEW PETITION (CRIMINAL) NOS. 1139­1140 OF 2000 IN CRIMINAL APPEAL NOS. 25­26 OF 2000 NARAYAN CHETANRAM CHAUDHARY           …APPLICANT(S) VERSUS THE STATE OF MAHARASHTRA                 …RESPONDENT(S) J U D G M E N T ANIRUDDHA BOSE, J. This is an application under Section 9(2) of the Juvenile Justice (Care and Protection of Children) Act, 2015 (“2015 Act”) requesting this Court to hold that the applicant, who is a convict for committing Signature Not Verified Digitally signed by NIRMALA NEGI Date: 2023.03.27 17:17:40 IST Reason: offences under Sections 302, 342, 397, 449 read with 120B and 34 of the Indian Penal Code, 1860 (“1860 Code”) was a juvenile on the date 2 of commission of the offence. Simultaneous prayer of the applicant is for his release from custody on the ground of having served more than the maximum punishment permissible under the Act. The applicant has been sentenced to death by the Additional Sessions Judge, Pune th rd by a judgment and order dated 19  February 1998 and 23  February 1998 respectively. This application has been taken out in connection with a petition for review of the order by which his conviction and sentence was sustained by this Court after confirmation by the High th Court. The review petition of the applicant was also dismissed on 24 November 2000. The applicant, along with two other offenders (Jitu and Raju) were tried for commission of offences under the aforesaid provisions of the 1860 Code. The applicant had not raised the plea of juvenility at the trial or the appellate stage. In the Trial Court, said Raju   had   turned   approver   and   was   tendered   pardon.   Both   the judgment of conviction and order of sentence were confirmed by the nd High Court on 22  July 1999 in the appeal of the applicant as also in the   confirmation   proceeding.   The   appeal   against   the   judgment   of conviction and order of death sentence made by the applicant was th dismissed by this Court on 5   September 2000. The offence of the th applicant is no doubt, gruesome in nature. On 26  August 1994, as per the prosecution case sustained by all the judicial fora including 3 this Court, the applicant alongwith the two other accomplices had committed murder of five women, (one of whom was pregnant) and two children. The offence took place at Pune in the State of Maharashtra. th The applicant was arrested on 5   September 1994 from his home village and is in detention for more than 28 years.  2. Though the offence was committed at Pune, the applicant claims to hail from Jalabsar, in Shri Dungargarh tehsil, at present in Bikaner district, Rajasthan. It is from there he was arrested. He was tried as Narayan Chetanram Chaudhary.  His plea before us is that his actual name is Niranaram.  In the Inquiry Report, which we shall deal with later in this judgment, there is observation to the effect that people in Pune, Maharashtra might find it difficult to pronounce Niranaram and there is possibility of pronunciation mistake to call “Niranaram” as “Narayan” in Pune. The said tehsil was earlier in the district of Churu but in the year 2001, it came within the Bikaner district. Date of th occurrence of the offence is 26   August 1994 and the chargesheet submitted against the applicant showed his age to be about 20 years at the time of commission of the offence. The applicant’s claim of juvenility is primarily based on a “certificate” of date of birth issued on th 30  January 2019, in the name of Niranaram, son of Chetanram. The said certificate has been issued by the Pradhanacharya (Headmaster), 4 Rajakiya   Adarsh   Uccha   Madhyamik   Vidyalaya,   Jalabsar,   Shri Dungargarh. In the said document, it is recorded that Niranaram was st born on 1   February 1982. In a “transfer certificate” by the same th authority issued on 15  August 2001, it is reflected that he had joined st the school in Class First on 1  April 1986 vide admission number 568 th and left from Class Third (Passed) on 15  May 1989. By the date of birth reflected in these certificates, the age of the applicant on the date of commission of offence would have been 12 years and 6 months. The applicant, as we have already indicated, was tried   as   Narayan,   not   Niranaram.   Moreover,   in   certain   other documents   Niranaram’s   age   is   shown   to   be   different   from   that reflected in the said certificates. The variations or discrepancies as regards the name of applicant and his age are the factors we shall be dealing with in this judgment and we shall dwell into these aspects in subsequent paragraphs of this judgment.  3. In the chargesheet, the accused Narayan’s age was shown to be 20 years. We find from the judgment of the High Court that the said age (20­22 years) was given on behalf of the applicant only at the time of hearing. The High Court had tangentially referred to the question of age of the applicant in its judgment in the appeal and death reference. At that time, however, the plea of juvenility was not there. It was 5 observed in the High Court’s judgment that the age of the accused at the time of occurrence ought to be borne in mind while considering the question of awarding the sentence.  4. The applicant for the first time wanted a medical examination for th determination   of   his   age   on   14   August   2005,   when   the   Prison Inspector General, Western Division, Pune went to meet the applicant at Yerawada Central Prison. A request was made thereafter by the prison authorities to the Chief Medical Officer and the applicant was taken   to   Department   of   Forensic   Science,   BJ  Medical   College  and Sassoon General Hospital, Pune. The age determination report by the Department of Forensic Medicine, of the said institution states that on th 24  August 2005, age of the patient was more than 22 years but less than 40 years including margin of error. The said report reads: ­ “ MD/ AGE/ 198/ 2005 Department of Forensic Science B J Medical College and Sassoon General Hospital, Pune Proforma for age examination 24/8/2005 Mr. Narayan Chetram Chaudhary Brought by Yerawada Central Prison, Pune Date: 24/8/2005, time: 3:45 pm, MLC No 25802, date:23/8/2005 Consent: The doctors have given me an idea of the tests involved in determination of age. I am ready for the examination of my own free will. (unclear 3 line) Physical Development: Medium  Teeth: Upper 15  6 Lower 15        Ht 5’9”     Wt 68 kg Secondary Sex Characters Male: Moustache: Present Beard: Shaved Pubic Hair: Present  Voice: normal Genitals: normal Medicolegal exam: X Ray plate no R180( 4)  date: 23/8/05 (unclear medical description) Conclusion: From clinical & radiological examination the age of the patient on date 24/8/05 'more than twenty two years but less than forty years (40 years)' including margin of error. Signed in the presence of: Sd/­ B G More Sd/­ Dr. M.S. Vable Prof. & Head / Assec. Prof. / Asstt. Lect. Department of Forensic Medicine, B. J. Medical College, Pune – 411001” (quoted verbatim from the paperbook)  5. It was in the early part of 2006, we are apprised by Mr. Basant, learned senior counsel representing the applicant, that his cause was taken   up   by   certain   human   rights   groups.   Some   public   spirited individuals espousing the applicant’s cause on the point of juvenility th had written to the President of India on 24  January 2006 requesting cancellation of award of death penalty on the ground that he was a juvenile at the time of commission of the offence. A copy of the said communication, captioned “Mercy Petition”, has been annexed as A­7 to the application. The text of this petition is reproduced below: ­  “President's Secretariat CA II Section 7 Date­ 24/1/2006 Dy. No. 03­/06 M.P. Mercy Petition on behalf of a juvenile to the President Hon. Excellency The Hon. President of India, Rashtrapati Bhavan, New Delhi To his Excellency, the President of the Republic of India  We   are   an   organization   Human   Rights   and   Law   Defenders (HRLD) working on different issues on Human Rights violations. We also work in the Yerawada Central Prison, Pune and provide free legal aid to the prisoners in peril.  It is due to the extremity of the matter before us that we∙take the liberty of corresponding with your Hon. Self to make you aware that one person names Niranaram Chetanram Chaudhary, born on 1/2/1982, who has been awarded the death penalty in a murder case  in languishing in the  Yerawada  Central  Prison, Pune. Therefore, this applicant was around 13 years of age at the time of committing this offence. Your Excellency, your office has   received   a   mercy   petition   from   his   co­accused   Jitendra Nainsingh Gehlot DY no 7/27 on 8/11/2004. You are indeed suitably in receipt of all the relevant case material which has been earlier sent to you office.  The prison authorities have also requested us that we should attract   your   attention   to   the   fact   that   Niranaram   Chetanram Chaudhary was a juvenile at the time of offence so that death penalty awarded is a mistake of the law. It should also be well noted that there are various judgement given by the High Court and   the   Apex   Court   and   numerous   and   substantive  laws  to confirm that if any person had been a juvenile at the time of committing   the   offence,   it   can   be   a   strong   ground   for consideration at any stage of the case. He has already spent more than 11 years languishing inside the four walls of the prison. We would like to bring to light the miscarriage of justice in this case where in a 13 year old juvenile who committed an offence has become a grown up man inside the prison meant for major and hardened criminals. So we want to request you to consider this sensitive matter of a juvenile in conflict with law and ask your august office and Honourable self to cancel the punishment of death penalty awarded to the juvenile in this case.  Yours truly Adv. Asim Sarode   Adv. Smita Lokhande     Jagriti           Sanjay    Jadhav                   Mohat   Human Rights Activist    Legal Aid Lawyer Student Intern Social Worker Enclosures: Transfer certificate of Niranaram Chetanram  Chaudhari and other papers with respect to his proof of age. (All  attested copies)” (quoted verbatim from the paperbook) 8 That letter, as pleaded in this application, was forwarded to the 6. Government   of   Maharashtra   eliciting   the   State   Government’s comments   on   such   claim   of   juvenility.   There   were   subsequent exchange of communications among the officials on the question of his age determination.  In  a  letter  originating   from  the  Superintendent, Yerawada Central Jail, Pune addressed to Additional Secretary, Home Department,   Maharashtra   (which   is   Annexure   A­13   to   the   present application),   the   Jail   authorities   recorded   that   the   Medical Superintendent,   Sassoon   hospital,   Pune   was   intimated   by   the applicant that he had studied in a Government School at Jalabsar and his name in the school was Niranaram. It was in this communication th dated 19   January 2007 a reference was made to his name being Niranaram.   It   does   not   appear,   however,   that   any   further   age determination test was carried out. The said communication reads:­   “With   reference   to   the   above   subject,   orders   were   given   to present   a   medical   report   regarding   the   current   age   of   the condemned   prisoner   C1871   Narayan   Chetanram   Chaudhari. Accordingly,   the   said   prisoner   was   sent   to   the   Hon   Medical Superintendent,   Sassoon   Hospital,   Pune   and   the   he   was requested through letter NV1/ AVT/ 64/ 2007 date 8/1/2000 to give a medical report about the age of the prisoner. In his letter no SSR/ Prisoner/ 26/ 06 date 8/1/2007 about the age of the prisoner, the Hon. Medical Superintendent noted that, "after speaking to the prisoner, it appears that his actual age can be found out through his school records. His name in school was Niranaram Chetanram Chaudhari and he has studied in the Government School in Julabsar until grade 3. The village is in   Dungargadh   Taluka,   earlier   Churu   District,   now   Bikaner 9 District. If you obtain a certificate from that school it could be useful."   We   have   attached   a   photocopy   of   the   said   letter. Similarly,   photocopies   of   the   prisoner's   earlier   mercy   petition submitted by his lawyer Mr. Aseem Sarode along with his school certificate are also attached. Photocopy of the school certificate submitted by the prisoner is being attached. Presented for information and further action.” (quoted verbatim from paperbook) 7. Thereafter, a writ petition was filed in this Court under Article 32 of the Constitution of India by the applicant representing himself as ‘Narayan @ Niranaram’ seeking quashing of the order of punishment imposed upon him on the ground of him being a juvenile on the date of commission   of   offence.   In   this   petition,   apart   from   the   aforesaid certificates,   the   applicant   had   relied   on   a   “Family   Card”   of   the Rajasthan Government issued in 1989, recording the age of Nirana to th be of 12 years as also the aforesaid Transfer Certificate issued on 15 st August 2001 recording Niranaram’s date of birth as 1  February 1982. In  both  these   documents,   Chetanram’s   name   appears   as   father  of Niranaram. This writ petition, registered as W.P. (Criminal) No. 126 of th 2013, was   dismissed   by  a  two­Judge  Bench  of  this   Court  on 12 August 2013 with the following order:­ “UPON hearing counsel the Court made the following O R D E R “We are not inclined to entertain this Writ Petition under Article 32 of the Constitution of India and the same is dismissed.”   th This application was instituted on 30   October 2018. When it 8. 10 was taken up for hearing, a Coordinate Bench by an order passed on th 29  January 2019 had referred the matter to the Principal District and Sessions Judge, Pune to decide the juvenility of the applicant keeping in view the  provisions   of   Section  9(2)  of   the  2015  Act.  This  order reads:­ “UPON hearing the counsel the Court made the following O R D E R Heard learned counsel for the parties.  The applicant ­ Narayan Chetanram Chaudhary has filed an application   (Crl.M.P.No.5242   of   2016   in   R.P.(Crl.)Nos.1139­ 1140/2000 in Crl.A.Nos.25­26/2000) seeking review of the final judgment of this Court  dated 05.09.2000 in Criminal Appeal Nos.25­26 of 2000, upholding his conviction under Sections 342, 397, 449 and 302 of the Indian Penal Code (hereinafter referred to as the `IPC’) and the sentence of death awarded to him under Section 302 IPC by reopening the Review Petition(Crl.)Nos.1139­ 1140   of   2000,   which   were   dismissed   by   this   Court   on 24.11.2000.   The   applicant   has   also   filed   an   application (Crl.M.P.No.157334 of 2018 in R.P. (Crl.)Nos.1139­1140/2000 in Crl.A.Nos.25­26/2000) under Section 9(2) of the Juvenile Justice (Care and Protection of Children) Act, 2015 (hereinafter referred to as ‘the Act’) seeking a declaration that he was a juvenile at the  time  of  commission of  offence. The  applicant  has  placed certain additional documents to prove his juvenility at the time of commission of offence.  On 31.10.2018, when the matter came up before this Court for   hearing,   the   counsel   for   the   State   was   directed   to   take instructions   on   the   additional   documents   on   the   question   of juvenility of the applicant. However today, the learned counsel for   the   respondent­State   submits   that   he   has   not   got   any instructions in that regard so far. The instant case reflects gross lethargic   and   negligent   attitude   of   the   State.   In   view   of   the pendency   of   the   matter,   we   are   restrained   from   observing anything further. Keeping in view Section 9(2) of the Act, we have no other option   but   to   refer   the   matter   to   the   Principal   District   and Sessions Judge, Pune, to decide the juvenility of the applicant. Accordingly, we direct the Registry of this Court to send the application   (Crl.M.P.No.157334/2018   in   R.P.(Crl.)   Nos.1139­ 11 1140/2000 in Crl.A.Nos.25­26/2000) along with xerox copy of the documents, relied upon by the applicant, to the Principal District and Sessions Judge, Pune to decide the juvenility of the applicant. If notice is given to the applicant, he is directed to produce all the original documents before the concerned Court in support of his claim of juvenility at the time of commission of offence.   The   Principal   District   and   Sessions   Judge,   Pune   is directed to send a report to this Court, preferably within a period of six weeks. We hope and trust that the Principal District and Sessions Judge, Pune shall decide the juvenility of the applicant within the time stipulated hereinabove.  List the matter immediately after receipt of report from the Principal District and Sessions Judge, Pune.” 9. In pursuance of direction of this Court, the Principal District and Sessions Judge (we shall henceforth refer to him as the “Inquiring Judge”) gave his report sustaining the applicant’s claim for juvenility. The de­facto complainant, a family member of the victims has filed an application for intervention.  That application is registered as I.A. No. 58515 of 2019. We allow this application. Mr. Basant, has argued in support of this finding, whereas Mr. Patil and Mr. Chitaley, learned counsel   for   the   State   and   the   intervenor   (de­facto   complainant) respectively have asked for rejection of the report and dismissal of the application.   In   his   report,   the   Inquiring   Judge   had   examined   the following documents:­  “1. A Transfer Certificate dated 15/08/2001, issued by Rajkiya Adarsh Uccha Madhyamik Vidylaya, Jalabsar Shiksha Vibhag, Rajasthan in the name of Niranaram s/o Chetanram, resident of Jalabsar,   District   Churu,   showing   the   date   of   birth   to   be 01/02/1982. ( Annexure­ 'I­1'  in his report). 2. The Certificate of Date of Birth of Niranaram s/o Chetanram, dated 30/01/2019, issued by the Headmaster, Rajkiya Adarsh 12 Uccha   Madhyamik   Vidyalaya,   Jalabsar,   Shridungargarh (Bikaner). ( Annexure' I­2'  in his report). 3. A copy of School Register issued by Headmaster, Rajkiya Adarsh   Uccha   Madhaymik   Vidyalaya,   Jalabsar, Shridungargarh, (Bikaner), dated 07/02/2019. ( Annexure­ 'I­3' in his report . ) 4. A Certificate of Bonafide resident dated 10/08/2009, issued by   the   Tahasildar,   Shridungargarh,   Bikaner   in   the   name   of Niranaram   s/o   Chetanram,   resident   of   Jalabsar,   Tahasil­ Shridungargarh, District­Bikaner.  (Annexure­ 'I­4'  in his report). 5.   A   Certificate   of   Other   Backward   Class,   issued   by   the Tahasildar Shri dungargarh, Bikaner, dated 10/08/2009, in the name   of   Niranaram   s/o   Chetanram,   resident   of   Jalabsar, District­Bikaner. ( in his report). Annexure­ 'I­5'  6. A copy of Notification dated 23/03/2001 issued by the State of Rajasthan, regarding inclusion of Tahasil has Dungargarh in District Bikaner with effect from 01/04/2001, by removing the same from District Churu. ( Annexure­ 'I­6'  in his report). 7.   A   certificate   issued   by   the   Sarpanch,   Grampanchayat Udrasar, Shridungargarh, certifying that, Narayan Chaudhary is the   same   person   whose   another   name   is   Niranaram   s/o Chetanram Chaudhary. ( Annexure­ 'I­7'  in his report). 8. The Rajasthan Government Pariwar Card No.21711 issued in the name of Chetanram s/o Ratnaram in the year 1989 showing age of 'Nirana' as son of Chetanram to be of 12 years. Further, showing Anada, Mukhram, Birbal to be the brothers of 'Nirana'. ( Annexure­ 'L­1'  in his report). 9.   A   T.C.   Form   issued   by   Rajkiya   Madhyamik   Vidyalaya Udrasar,   Tahasil­Shridungargarh,   District­Bikaner,   dated 19/09/2003,   in   the   name   of   Anadaram   s/o   Chetanram Sanatan. ( in his report . Annexure­ 'L­2'  ) 10. A Transfer Certificate, dated 15/07 /1994 in the name of Mukhram s/o Chetanram issued by Rajkiya G. R. Mohata Uccha Madhyamik Vidyalaya, Shridungargarh, Bikaner. ( Annexure­ 'L­ 3'  in his report). 11. A photocopy of Proforma for verification of age examination, dated 24/08/2005 regarding Narayan Chetaram Chaudhary. ( Annexure­'J­1'  in his report)” (quoted verbatim from the paperbook) The reasoning and the finding of the Inquiring Judge in his report 10. 13 th of 12  March 2019 were in the following terms:­ “38) So far as the inquiry directed to be conducted by this Court is concerned, at the outset, the relevant provisions of law with regard to the inquiry as to juvenility has to be mentioned for reference. The provisions under the Act have been mentioned above. 39) As per section 2(35) of the Act, Juvenile means a child below the age of 18 years. The authorities referred above, specifically referring to retrospectivity as to consideration of the application of present law to the fact of juvenility is concerned, there cannot be any dispute about  it. Hence, Section 9(2)  of the  Act  is a relevant provision on the basis of which the petitioner has filed a petition before the Hon'ble Supreme Court of India for declaration that   he   was   a   child   under   the   Act.   The   said   provision   is reproduced above. In the case of " Raju ­vs­ State of Haryana [(2019) 14 SCC 401] "  there is a reference to Rule 7 A of the Juvenile Justice (Care and Protection of Children) Rules 2007. The said rule deals with making of inquiry by the Court in the claim of juvenility. Sub­Rule 3 of Rule 12 of the said Rules has stated about the procedure to be followed for age determination. After the Juvenile Justice (Care and Protection of Children) Act, 2015   came   into   force,   the   relevant   provision   relating   to   the procedure to be followed is U/sec.9 of the Act. Similarly, section 94 of the Act deals with presumption and determination of age. For ready reference, all these provisions have been reproduced above. 40)   The   authorities   of   "Surendra   Kumar   ­vs­   State   of Rajasthan [(2008) SCC OnLine Raj 138]"  and  "Shah Nawaz ­vs­ State of Uttar Pradesh and Another [(2011) 13 SCC 751]"  are relevant with reference to the school record. Similarly, the authority of " Surendra Kumar (supra) " is useful regarding entry   in   electoral   roll.   The   authority   of   " Darga   Ram   alias Gunga ­vs­ State of Rajsthan [(2015) 2 SCC 775] " is useful regarding ossification test. All these cases have to be considered with reference to the case of " Raju (supra) " and the provisions of law noted above. 41) As per the provision in section 94 above, in case of doubt regarding whether a person is child or not the process of age determination shall be undertaken and evidence shall be sought to   obtain   the   date   of   birth   certificate   from   the   school   or matriculation   or   equivalent   certificate   from   concerned examination   board,   if   available.   The   certificate   given   by Corporation,   Municipal   Authority   or   Panchayat   can   also   be obtained and in the absence thereof, age can be determined by 14 ossification test. 42)  Therefore, if  Rule 7 A of  the Juvenile Justice (Care  and Protection of Children) Rules, 2007 is read with it's Rule 12 and the present Section 9 and Section 94 of the Act, it is clear that, the   date   of   birth   from   the   school   certificate   or   matriculation certificate   or   a   certificate   of   Corporation   etc.   is   relevant consideration. Thus, preference has to be given to the School Certificates.   Even   in   the   case   of   "   the   Hon'ble Raju   (supra)" Supreme Court of India made it abundantly clear that the school certificate would be relevant for the name as well as date of birth. 43) In view of the above provisions of law, and the authorities placed on record, I proceed to examine the documents to see whether the documents relied on by the petitioner are genuine and authentic and whether those can be relied on to decide juvenility. The submissions made by learned DGP and learned advocate for the petitioner will be looked into simultaneously. 44)  The  Police Officer had  visited the Rajkiya Adarsh Uccha Madhyamik Vidyalaya, Jalabsar. He has recorded statement of the Incharge Head Master Namrata Prabhusing with reference to the document at serial no.1  (Annexure­ 'I­1') . The said document admittedly, is in the name of "Niranaram s/o Chetanram". She has stated that, the said document was issued by her school on the basis of the register kept in the school. She also certified that,   the   admission   no.   568   is   correct   as   per   the   register maintained. The copy of register, which is the document at serial no. 3   was also found by the Police Officer to be (Annexure­ 'I­3') the correct copy of the register kept by the school. The name of "Niranaram s/o Chetanram" can be seen in such register. As per such register, the date of birth of "Niranaram" is 01/02/1982. Even as per document no.1, the date of birth of "Niranaram" is 01/02/1982. With regard to document at serial no.2 ( Annexure­ ), the Police Officer found that the same was issued by the 'I­2' school whose stamp it bears. Merely because it's second copy was not found in the school or that the relevant register had some   overwriting   of   names,   though   not   of   the   name   of "Niranaram",   these   documents   cannot   be   discarded.   The documents at serial Nos. 1 to 3 appear to have been issued on the basis of the school record. "Niranaram" was admitted in the school   on   01/04/1986.   Thus,   the   transfer   certificate   dated 15/08/2001   i.e.   the   document   at   serial   no.1   is   the   first Certificate. 45)   The   Police   Officer   collected   the   copies   of   letter   given   by "Mukhram" to the Rajkiya Adarsh Uccha Madhyamik Vidyalaya, Jalabsar for obtaining birth certificate of his brother. Such copies are produced with report Exh.16. Similarly, a fresh certificate, 15 addressed  to the Police  Officer was also given by the  Head Mistress dated 23/02/2019 and it is collected and filed with his report by the Police Officer with Exh.16. Hence, the documents at serial nos.1 to 3, has a genuine source and those are authentic documents. It is a fact that, these documents have not disclosed the name "Narayan" thereon. This aspect will be considered later on, since the purpose of sending the Police Officer was to verify the   authenticity   of   documents   only.   He   was   not   expected   to express his own opinion. It is sufficient that, the documents at serial nos.1 to 3 were issued by the school, the stamp of which is appearing thereon. Therefore, the documents at serial nos. 1 to 3 are found to be trustworthy and authentic documents. 46) The documents at serial nos. 4 and 5 ( Annexure­ 'I­4 & 'I­5' ) are   the   documents   of   Bona   fide   Residence   and   OBC   Caste Certificate   issued   by   the   Tahasildar,   Shridungargarh.   The document at serial no.6 ( Annexure­ 'I­6' ) has not been disputed and   it   shows   that,   with   effect   from   01/04/2001   Tahasil­ Shridungargarh,   which   was   earlier   in   District   Churu   was removed therefrom and included in the District Bikaner. Hence, though   the   certificate   dated   15/08/2001   (document   no.1) mentions the District Churu, by virtue of the notification dated 23/03/2001, village Jalabsar from Shridungargarh has been included into Bikaner District. The certificates at document serial nos.   4   and   5   has   a   mention   of   District   Bikaner   for   village Jalabsar   and   Tahasil   Shridungargarh.   These   certificates   are dated 10/08/2009. Therefore, it is obvious that, the name of District Bikaner has been mentioned thereon. 47) The documents at serial nos.4 and 5 i.e. the certificates issued by Tahasildar can be said to be authentic and genuine. The   Police   Officer   had   visited   the   office   of   Tahasildar   and verified the entries made of both the certificates in the register maintained by the Tahasildar. A statement of Tahasildar named Bhawanisingh s/o Prabhudan was also recorded by the Police Officer.   His   statement   is   sufficient   to   show   that,   both   the certificates at serial nos.4 and 5 were issued by the office of Tahasildar,   Shridungargarh,   District   Bikaner.   Copies   of concerned registers have been collected by the Police Officer and submitted with his report. The serial  numbers of the entry made in   the   registers   are   matching   to   the   serial   numbers   on   the certificates in the documents at serial nos.4 and 5. Therefore, there is no reason to consider that, the register was not properly kept. The copies of register produced by the Police Officer have been   certified   by   the   Tahasildar   Shridungargarh,   District Bikaner. As such, the certificates of documents at serial nos.4 and   5   can   be   said   to   have   been   issued   by   the   Tahasildar Shridungargarh, District Bikaner. As such, the source is genuine making those documents genuine and authentic. Admittedly, the 16 name thereon is "Niranaram s/o Chetanram" and not "Narayan". 48) With regard to document at serial no.9 ( Annexure­ 'L­2' ), it is a   certificate   in   the   name   of   "Andaram   s/o   Chetanram".   The Police   Officer   had   visited   the   Rajkiya   Madhyamik   Vidyalaya Udrasar   to   examine   the   T.C.   Form   of   "Andaram".   He   also recorded statement of a Lecturer named Poonam Jairam Singh from the said school. She was Incharge Head Mistress of the school.   According   to   her,   the   certificate   of   T.C.   Form   i.e. document at serial no.9 was issued by her school. As such, merely for the reason that it's copy was not there, the said T.C. Form cannot be discarded. The T.C. Form was given on the basis of school register. Copy of such school register was collected and the   same   has   been   produced   by   the   Police   Officer   with   his report. At Serial No.1269 thereon, there is the entry of the name of "Andaram s/o Chetanram". Thus, the certificate of document at serial no. 9 is also genuine and authentic. 49) With regard to document at serial no.10 ( ), no Annexure­ 'L­3' claim is made by the advocate for petitioner and he expressed that he would not be in a position to comment as to how the original record corresponding thereto was found to be of some other student. As such, the document at serial no.10 cannot be relied on. The document at serial no.8 ( Annexure­ 'L­1' ) is the Pariwar Card. With regard to such document, the Police Officer recorded   statement   of   Gramsevak,   who   has   stated   that,   the record of the year 1989 was not available in the Grampanchayat Office. The inquiry made by the Police Officer was misdirected since he was required to make inquiry with the Development Officer,   Panchayat   Samiti   Shridungargarh   regarding   Pariwar Card i.e. the document at serial no.8. Since, no such inquiry was made, it can be said that, the State did not seriously search for the authenticity of the Pariwar Card. As discussed earlier, the document at serial no.9 is genuine and it is in the name of "Andaram".   The   name   of   his   father   is   "Chetanram".   The documents at serial nos.1 to 5 show the name of father to be "Chetanram". The  school records similarly indicate. Moreover, the name of the village and District besides the name of father of "Niranaram"   and   "Andaram"   is   the   same.   As   such,   there   is ground to believe that "Chetanram" is the father of "Niranaram" and "Andaram". The Pariwar Card i.e. document at serial no.8, is in the name of "Chetanram". The name of Village is Jalabsar and the names "Anada" and "Nirana" can be seen therein to be the sons of "Chetanram". As such, the Pariwar Card i.e. the document at serial no.8 can very well be relied on. 50)   The   document   at   serial   no.7   ( Annexure­   'I­7' )   has   been reported by the Police Officer to be forged document. It has been issued by Gauradevi as a Surpanch of village Udarasar. She 17 had certified in the document at  serial no. 7 that, "Narayan Chaudhary" and "Niranaram" is the name of same person. Her statement, statement of her son Jetharam s/o Todaram and one villager named Udaram was recorded by the Police Officer. All of them disowned the document at serial no.7. The Police Officer however, has collected one more document having the signature of Surpanch Gauradevi and recorded statement of one Kesraram who was Gramsevak, in support thereof. However, the signature of   Sarpanch   on   the   document   collected   by   the   Police   Officer having reference to the statement of Kesraram and her signature on document at serial no. 7 appear to be identically same. As such, in the circumstances when Gauridevi admitted that, she was a Sarpanch, the document at serial no. 7 cannot be doubted as to the signature of the Sarpanch. Gauradevi was not able to see and not able to read. As such, the statements of Jetharam and Udaram would be not be much relevant, when a document for comparison of  signature  has  been collected by the  Police Officer. The signature of Sarpanch thereon and document at' serial no. 7 appear to be identical. Hence, even the document at serial no. 7 can be considered. 51) As per Section 94 of the Act, only when the school certificate or the certificate of Panchayat and Corporation etc. is not found, the   ossification   test   can   be   resorted   to.   Since,   in   this   case authentic school certificates are on record, at this moment, there is no need to consider the document at serial no.11 ( Annexure­ 'J­1' ). 52) In view of the documents mentioned above, it appears that, "Niranram" and "Anadaram" are brothers. It also appears that, "Chetanram" is their father. They are resident of Jalabsar. The school   record,   which   is   discussed   in   foregoing   paragraphs, indicate the date of birth of "Anadram s/o Chetanram" to be 04/04/1980, while the date of birth of "Niranaram" appears to be 01/02/1982. Thus, from these school documents it can be said that, "Anadaram" is elder to "Niranaram". In the Pariwar Card i.e. document at serial no.8, same is the position since "Anadaram" is appearing to be elder to "Niranaram". Here, since the name of father of both these persons is the same, and their village is also the same, help can be taken from the observations made in the case of " Raju (supra)"   by the Hon'ble Supreme Court of India. If the certificates are read with reference to the document at serial no. 7, it can be said that "Niranaram" and "Narayan" is one and  the  same  person. There  is nothing on record to show that, "Chetanram" had another son by name "Narayan". Even the certificate (document at serial no. 7), is not considered, there is sufficient material on record to indicate that, the   school   documents   and   the   documents   issued   by   the Tahasildar and the Pariwar Card are genuine and valid. These 18 documents   make   it   clear   that,   "Niranaram"   is   brother   of "Anadaram". Hence, both are siblings. There is nothing to show that, any other person by name "Niranaram Chetanram" was found   at   village   Jalabsar.   Therefore,   from   the   documents   on record,   the   document   at   serial   no.   7   can   also   be   believed. Though, none of the documents mention the name "Narayan'', the name "Niranaram" has to be said to be another name of "Narayan". 53) Though, not for exclusively basing the decision, but for the general observation in ordinary sense, it can be said that, people in   Rajasthan   may   be   accustomed   to   pronounce   "Niranaram" easily, but the people in the state of Maharashtra, especially in Pune, may find it difficult to pronounce "Niranaram". For such reason, there is possibility of the pronunciation mistake to call "Niranaram" as "Narayan" in Pune. 54) If "Niranaram" is not "Narayan" and "Narayan" is some other person, then the State should have brought clear documentary evidence   of   school   record   of   "Narayan"   showing   him   to   be different person. There is no such record. As such, the police record   of   the   Sessions   Case   may   have   shown   the   name "Narayan" without asking for any identification documents as to his name, in the school record. There is not a single document filed by state to show that the name of "Narayan's" father is not "Chetanram" but its different. 55)   In   view   of   the   documents   of   school   and   the   documents issued   by  the   Tahasildar,   the   date   of   birth   of   the   petitioner appear to be 01/02/1982. As such, on 24/08/1994 his age would be around 12 years and 6 months. If the Pariwar Card, which was issued in the year 1989 is seen, the age mentioned therein is 12 years. If it is the age mentioned for the year 1989, then in the year 1994, more particularly on 24/08/1994, the age of the petitioner would be 16 years and 8 months. Thus, it is still below 18 years. 56) When the school record is available, ossification test cannot be considered. However, even if the document at serial no.11 is taken into account, the range mentioned is 22 years to 40 years in the year 2005. Thus, for the year 1994 the range would come to 11 years to 29 years. This also supports the certificates, more particularly the documents at serial nos.1 to 5, 8 and 9. In view of the above observations, it is abundantly clear that, on the date of incident i.e. on 24/08/1994 the age of the petitioner was around  12 years  and  6 months. Thus, he was a child or a juvenile within the meaning of Section 2(35) of the Act. CONCLUSION: 57) On 24/08/1994, the age of Niranaram Chetanram was 12 19 years and 6 months or around the same. Narayan Chetanram Chaudhary   is   the   same   person,   whose   another   name   is Niranram   Chetanram   Chaudhary.   Hence,   I   hold   that   the petitioner was a juvenile on the date of commission of offence. Hence, the report.” (quoted verbatim from the paperbook) 11. First submission of Mr. Patil is that the question of juvenility cannot be reopened by this application as the applicant had filed writ petition before this Court under Article 32 of the Constitution of India (Writ Petition (Criminal) No.126 of 2013) and this writ petition was dismissed by this Court. He has also submitted that the applicant is relying on records pertaining to another individual as at no point of time earlier he had disclosed that his real name was Niranaram. Even proceeding   on   the   basis   that   the   applicant’s   actual   name   is Niranaram,   Mr.   Patil   wants   us   to   discard   the   entire   set   of documentary evidences alleging that these documents, particularly the   school   records,   are   fabricated.   He   has   highlighted   certain discrepancies   in   the   documents   themselves   as   regards   the   family members   of   the   applicant   and   their   age.   In   particular,   he   has submitted that family members of the applicant had created a forged certificate of the Sarpanch, which was marked as annexure I­7 in the report. He has drawn our attention to the statement of the Sarpanch, Gauradevi, as recorded in the Inquiry Report. She had stated, as disclosed in the report, that she had never issued that certificate.  He 20 has also taken us through the transfer certificate of Andaram (in some documents referred to as Anadaram and Anandaram), which was marked as L­2 in the report and that of Mukhram, marked as L­3 therein. As it appears from the Inquiry Report, these two persons are brothers of the applicant. He has referred to that part of the report, in which the Inquiring Judge records that the principal of the school, Smt. Namrata had stated that admission number 1317 (which was recorded in  the transfer certificate  of Mukhram) did not  bear the name of Mukhram in school records but the admission number 1317 was in the name of one Babulal Shreechandanmal Bhadani, whose th date of birth was 6  June 1966. The principal of the school further stated   that   said   transfer   certificate   was   not   signed   by   the   then principal of the school and it was never issued by the school. It has also been stated by Mr. Patil that the family members of the applicant had obtained the residence certificate of Niranaram by affixing the th photo as also the caste certificate on 10  August 2009 issued by the Tehsildar   officer   Shri   Dungargarh   when   the   applicant   remained imprisoned.  12. Mr. Patil has also questioned the manner in which the inquiry was made. His main submission is that the expression of inquiry as employed in Section 9(2) of the 2015 Act ought to import the same 21 meaning given to it under the Section 2 (g) of the Code of Criminal Procedure, 1973 (“1973 Code”). In this regard he has referred to the cases of   Ram Vijay Singh ­vs­ State of Uttar Pradesh   [2021 SCC OnLine SC 142] and  Ashwani Kumar Saxena ­vs­ State of Madhya  [(2012) 9 SCC 750]. In the case of   (supra), Pradesh Ram Vijay Singh a Coordinate Bench of this Court found that the procedure prescribed in Rule 12 of the Rules made under the Juvenile Justice (Care and Protection   of   Children)   Act,   2000   (“2000   Act”)   is   not   materially different from provisions of Section 94 of the 2015 Act. He wants us to distinguish the finding made by a Bench of two Judges of this Court in the case of  Ashwani Kumar Saxena  (supra), referring to the judgment in the case of   Abuzar Hossain alias Golam Hossain ­vs­ State of West   Bengal   [(2012)   10   SCC   489].   He   has   submitted   that   the Inquiring Judge, to comply with the mandate of Section 9(2) of the 2015 Act, ought to have recorded evidence of the material witnesses on oath for determination of age but he hastily completed the inquiry.  13. Mr.   Chitaley’s   submissions   are   in   the   same   line.   Relying   on decision of this Court in this case of  Pawan Kumar Gupta ­vs­ State   [(2020) 2  SCC 803],  he  has  argued  that  once the (NCT of Delhi) applicant’s plea for juvenility was dismissed, it was not open for him to resurrect the same claim. As regards the name of the applicant, he 22 has  emphasised  the fact that the certificate of Sarpanch was forged and there was no documentary evidence to substantiate the claim. With   regard   to   the   entry   in   the   voters’   list   where   Niranaram Chetanram Chaudhary’s name appears, he has pointed out that the said list of 1993 showed the applicant to be of 18 years. His other submission is that the plea of juvenility ought to be raised in close proximity to institution of the proceedings. On this point the decisions relied upon by him are the cases of   Murari Thakur & Another ­vs­  [(2009) 16 SCC 256],  State of Bihar Pawan ­vs­ State of Uttaranchal [(2009) 15 SCC 259],  Mohd. Anwar ­vs­ State (NCT of Delhi)  [(2020) 7 SCC 391] and   Surajdeo Mahto & Another ­vs­ State of Bihar [(2022)   11   SCC   800].   Having   regard   to   the   gruesomeness   of   the offence, and involvement of the applicant having been proved at all levels of judicial hierarchy, he has drawn our attention to the following passage from the case of  Abuzar Hossain  (supra):­ “39.6 Claim of juvenility lacking in credibility or frivolous claim of juvenility or patently absurd or inherently improbable claim of juvenility   must   be   rejected   by   the   court   at   the   threshold whenever raised.”  As would be evident from the reasoning contained in the said 14. report, substantial stress was laid by the Inquiring Judge on the school admission register, on the basis of which the “certificate” of 23 date of birth was issued. Referring to this document, the original of which we have seen, it has been submitted that the entries therein were   not   in   right   sequence.   To   give   illustration,   Mr.   Patil   has submitted   that   the   entry   number   550   relates   to   the   incumbent th entering class 4 on 16   August 1984 whereas entry number 551 th shows the incumbent’s entry into class 1 on 4   September 1985. Four other entries, 552, 553, 554 and 565 showed sequence of dates of entry of the incumbents thereof in asymmetric order. In fact, his submission has been that this entry register was manufactured and the pages were manipulated. His further submission on this count is st that the date of birth of Niranaram recorded as 1   February 1982 ought not to be accepted, having regard to the provisions of Section 35 of the Indian Evidence Act, 1872 (“1872 Act”). On this count, he has relied on decisions of this Court in the cases of  Ravinder Singh  [(2006) 5 SCC 584] and  Gorkhi ­vs­ State of U.P. Ramdeo Chauhan alias Raj Nath ­vs­ State of Assam  [(2001) 5 SCC 714]. On probative value of the entry in the admission register, he has relied on the judgment of this Court in the case of  Birad Mal Singhvi ­vs­ Anand Purohit  [(1988) Supp SCC 604]. On this point, his submission is that the entry regarding age of a person does not carry much evidentiary value to prove the age in absence of materials on which his age was 24 recorded in the school register. He has also taken us through the st “pariwar card” dated 1  January 1989, in which the years of birth of Andaram, Niranaram, and Mukhram ought to be 1976, 1977 and 1979, on the basis of age of the said individuals reflected therein. As per the school records, these years ought to have been 1980, 1982 st and   1983.   Voter’s   list   dated   1   January   1993   carried   the   age  of Niranaram as 18 years. The cases in which the plea of juvenility was accepted by this Court, Mr. Patil’s argument is that age determination was made in borderline cases, between 16 and 18 years. He has also highlighted   the   fact   that   the   time   at   which   the   petitioner   was produced before the Magistrate after arrest, the Juvenile Justice Act, 1986 (“1986 Act”) was operational.   15. We   shall   first   examine   the   issue   of   the   actual   identity   of Niranaram.   Is   he   the   same   person   who   has   been   convicted   and subsequently sentenced to death as Narayan? Even in the review petition,   the   applicant   described   himself   as   Narayan   Chetanram st Chaudhary. The filing date of the review petition is 31  October 2000. From the materials before us, we find that his identity as Niranaram Chetanram Chaudhary surfaced in early part of January 2006, as it would   appear   from   Annexure   A­7   to   the   application.   This communication has been captioned as “Mercy Petition on behalf a 25 juvenile to the President.” In this Mercy Petition, the applicant has been referred to as Niranaram. Certain public spirited individuals including a lawyer is a signatory to this “Mercy Petition”. Next comes a   letter   addressed   to   the   Home   Department   of   the   Maharashtra th Government by the Superintendent, Yerawada, Central Jail dated 19 January 2007. We have reproduced the text of this letter in earlier part of this judgment. The said communication to which we have referred earlier also describes the applicant as Narayan Chetanram Chaudhary and his date of birth in this communication is shown to st th be 1   February 1982. This communication was dated 24   January 2006. 16. In the writ petition filed before this Court, a copy of which has been annexed at page 40 of the application, it has been stated in grounds C, D and E: ­  “C. For that the present Petitioner was ostracized and disowned by him family immediately after his arrest in connection with the said incident. Hence the present Petitioner had no support or effective means of defending his case. Also the present Petitioner did not possess any material indicating his true age. D. For that recently the father of the present Petitioner after a gap   of   around   18­19   years   re­established   contact   with   the present Petitioner. Form his father the present Petitioner for the first time received documents to indicate his real age at the time of   the   incident.   The   present   Petitioner   seeks   to   rely   on   the following documents in order to substantiate his case­ i.  ‘Family Card’  – issued by the State of Rajasthan to the father of the present Petitioner, dated 17.2.1992 which records the name of the present Petitioner as 26 ‘Nirana’ and his age as 12 years. ii.   Transfer  Certificate   – issued by the Education Department, Rajasthan which records the name of the present Petitioner as ‘Niranaram’ and his date of birth is recorded as 1.2.1982. iii.  ‘Ration Card’  – issued by the State of Rajasthan to the father of the present Petitioner which records the name of the present Petitioner as ‘Niranaram’. E. For that from the abovementioned documents it becomes clear that the present petitioner’s name is ‘Niranaram’ and his date of birth is 1.2.1982. Thus, on the date of the incident the present Petitioner was 12 years old. Hence the present Petitioner ought to be treated as a juvenile delinquent and hence could not have been tried in a regular trial.” ( quoted verbatim from paperbook) nd 17. This writ petition was filed on 2   July 2013, supported by an th affidavit of one Mukhram, on 8   April 2013. In that affidavit, the deponent Mukhram described himself to be the younger brother of the petitioner. Though this writ petition was not entertained by this Court, we are referring to this part of the writ petition to demonstrate how the applicant started representing or re­representing himself as Niranaram. The present applicant in this writ petition has described himself as Narayan @ Niranaram, son of Chetanram Chaudhary and the   same   name   has   been   used   to   describe   the   applicant   in   the present application.  In the judgment of the Sessions Court (Sessions Case   No.462   of   1994),   the   accused   no.1   has   been   described   as Narayan Chetanram Chaudhary.  Thus, we find that he had used the name of Chetanram as his middlename at the time of his trial, which 27 obviously   refers   to   his   father’s   name.   He   has   been   consistent   in describing   his   father’s   name.   Now,   the   question   we   will   have   to address is as to whether the very act of posing himself as Niranaram at such a belated stage is to be accepted or not.  In paragraphs 53 and 54 of the Inquiry Report we find that the Inquiring Judge had accepted the stand of the applicant that Narayan and Niranaram is the same person. 18. The applicant has sought to establish his identity as Niranaram relying on a series of documents where his father’s name has been shown as Chetanram.   These include three documents originating from the school, Rajkiya Adarsh Uccha Madhyamik Vidyala, Jalabsar. The said institution is a government school. It uses the letterhead of the State Government with the national emblem.   Copies of these documents have been marked “I­1”, “I­2” and “I­3” in the Inquiry Report. The Tehsildar of Shri Dungargarh, Bikaner has also issued a th certificate dated 10   August 2009 to the effect that Niranaram is bonafide resident of the Jalabsar and he has been referred to therein as son of Chetanram.  The father’s name of the applicant also appears in the OBC Certificate, which is marked “I­5” to the application. This th certificate   is   also   dated   10   August   2009.   A   certificate   by   one Gauradevi,   the   Sarpanch   of   Udrasar   gram   panchayat,   Shri 28 Dungargarh records that Narayan Chaudhary is the same person as Niranaram.   Subsequently, we find from the report of the Inquiring Judge that both Gauradevi and her son had disowned issuing any such certificate.  But in the same report, it has been recorded by the Inquiring  Judge   that  he   had  matched   the  signature  of   Gauradevi appearing   in   the   said   certificate   with   her   signature   in   another document   and   found   them   to   be   identical.   This   appears   from paragraph   50   of   the   report   which   we   have   quoted   above.   In   the Pariwar Card of Chetanram, which is annexure “L­I” to the report, ‘Anada’, ‘Mukhram’ and ‘Nirana’ have been referred to as his sons. This also has different dates. The year 1989 appears to be the date of nd issue whereas the inspection dates show 22   September 1991 and th 17  February 1992. In the said card, the applicant’s age is shown to be   12   years.     Thus,   there   are   age   variations   of   the   applicant   as appearing in the family card with that of the school records and we shall deal with that aspect later in this judgment.  We are referring to these documents here mainly to examine the applicant’s claim that he is the son of Chetanram.   In the case of   Raju   (supra), it has been observed that the name of the father on certificate can be a factor for identifying   a   person   with   two   names   floating.     The   two   transfer certificates   (Annexures   L­2   and   L­3   of   the   report)   of   Anada   and 29 Mukhram also carry the name of Chetanram as their father.  Again, so far as the transfer certificate of Mukhram is concerned, there is doubt about its originality.   But we find that there is constant and consistent reference to Chetanram as father of Andaram, Mukhram and Niranaram appearing in all these documents. 19. The State has taken a plea that at the time of inquiry, sufficient time was not available to them to verify this fact. There are several documents   where   Niranaram   has   been   shown   to   be   the   son   of Chetanram. After the Inquiry Report was made in 2019, substantial time has lapsed since we heard the matter. No material was produced by the State to demonstrate that there was any other Niranaram in Jalabsar or another Chetanram. It is a fact that the claimant for juvenility has to establish his case. But it has also to be appreciated that a death row convict in prison for over 28 years would be under severe limitations in retracing his school records and other forms of age­proof.   In   such   circumstances,   in   absence   of   any   contrary evidence we accept the finding in the Inquiry Report given by the Principal District and Sessions Judge, Pune that Niranaram has to be said to be another name of “Narayan”. Our opinion on this point would not vary even if we reject the certificate of the Sarpanch. That certificate plays a supportive role in determination of the name of the 30 applicant.   Moreover,   in   all   these   documents,   Jalabsar   has   been shown   as   the   village   of   which   Chetanram   and   his   family   were residents, and this was the place from where he was arrested. In our opinion,   the   applicant’s   original   name   was   Niranaram   and   the applicant has discharged his part of onus to establish that it is he who has been tried and convicted as Narayan. We accept the finding of the Inquiring Judge on this point. As   regards   maintainability   of   the   present   application   under 20. Section 9(2) of the 2015 Act, in the case of  Hari Ram ­vs­ State of Rajasthan and Another   [(2009) 13 SCC 211], which authority was quoted with approval in  Abdul Razzaq ­vs­ State of Uttar Pradesh [(2015) 15 SCC 637], it has been held that claim of juvenility may be raised before any Court which shall be recognised at any stage even after final disposal of the case. In  Vinod Katara ­vs­ State of Uttar Pradesh  [2022 SCC OnLine SC 1204] the rationale for raising belated claim of juvenility has been explained by a two­Judge Bench of this Court.   Hari Ram   (supra) and   Abdul Razzaq   (supra) were decisions rendered under the 2000 Act, but so far as 2015 Act is concerned, the same principle ought to apply. Moreover, in proviso to sub­section (2) of Section 9 of the 2015 Act, it has been specifically stipulated that the juvenility claim may be raised before any Court and shall be 31 recognised at any stage even after final disposal of the case. Same line of reasoning has been followed in the cases of  Ram Narain ­vs­ State   [(2015) 17 SCC 699] and   of Uttar Pradesh Upendra Pradhan ­vs­ Stae of Orissa  [(2015) 11 SCC 124]. The State has relied on the case of   Pawan Kumar Gupta   (supra)   on this point, resisting the Court’s intervention at this stage. The accused in that case had accepted the age determination report made by the Investigating Officer and this was recorded in the order of the concerned Magistrate. As per the said report the accused was not a juvenile. The same plea was raised again at the appellate stage before the High Court which was rejected, referring to the order passed by the Magistrate. In connection with review petition before this Court, the plea of juvenility was raised again,   and   this   was   not   entertained   by   this   Court.   In   the   said judgment it has been held that once the plea of juvenility is rejected from the stage of Magistrate, the High Court and subsequently the Supreme Court, the convict cannot be permitted to reagitate that plea. In the applicant’s case, juvenility plea has been raised for the first time before this Court, albeit after dismissal of his review petition against   his   conviction   and   sentence   having   been   upheld   by   this Court.   21. It is a fact that the juvenility plea was raised in Writ Petition 32 (Criminal) No. 126 of 2013 and this writ petition was dismissed in limine. But this dismissal would not operate as res judicata so far as the present application is concerned. Relief under Article 32 of the Constitution is discretionary in nature and the order of this Court dismissing that petition is not supported by reason. A petition under Section 9 (2) of the 2015 Act contemplates statutory remedy, plea for which can be raised at any stage. In our opinion, on juvenility plea, if a writ petition is dismissed in limine, such order would not foreclose the option of an accused (or a convict) to make plea for juvenility under sub­section (2) of Section 9 of the 2015 Act.  22.  We shall, accordingly, proceed to examine his claim of juvenility, which has been sustained by the Inquiring Judge in the aforesaid report. In the case of   Murari Thakur  (supra) a two­Judge Bench of this Court declined to entertain juvenility plea in an appeal in which the appellants had been convicted under Sections 302/34 of the 1860 Code. Such a plea was raised before this Court at the appellate stage. A two­Judge Bench of this Court opined that this point could not be raised at that stage because it was neither taken before the Trial Court nor   before  the  High  Court.   It  was  further  observed  in this judgment that the question of age of the appellant accused was a question   of   fact   on   which   evidence,   cross­examination   etc.   was 33 required and therefore it could not be allowed to be taken up at a late stage. This was a case under the 2000 Act, but under the said Act also, provisions of Section 7A thereof is similar to Section 9(2) of the 2015 Act. In our opinion, this view cannot be held to be good law having regard to the specific provisions contained in the proviso to Section 9(2) of the 2015 Act. Moreover, there is a subsequent decision from   a   Bench   of   same   strength   in   the   case   of   Ashwani   Kumar Saxena   (supra)   in which this Court has examined the manner in which the documents pertaining to establishment of juvenility ought to be examined and we shall deal with this authority later in this judgment. Another two­Judge Bench of this Court, in the case of  Ajay Kumar ­vs­ State of Madhya Pradesh  [(2010) 15 SCC 83], referring to Section 7A of  the  2000 Act has  held that an inquiry  is  to be conducted by the Court before whom such a plea is raised and the Court has to render a finding as to whether or not the claimant was a juvenile. As per this judgment, in case the claimant is found to be juvenile,   Court   has   to   refer   the   matter   to   the   Board   for   passing appropriate order and in such a situation, sentence passed by the Court shall have no effect. In  (supra) a Bench of Coordinate strength opined that in 23. Pawan  a case where plea of juvenility is found unscrupulous or the materials 34 in support of such plea lack credibility and do not inspire confidence and even prima facie satisfaction of the Court is not made out, a further exercise to examine such a claim would be unnecessary. In that judgment, this Court reflected upon the documents based on which   the   juvenility   claim   was   being   raised   and   came   to   such   a th finding. So far as this case is concerned, in the order passed on 29 January 2019, the context in which inquiry was directed has been expressed. The relevant part of this order has been quoted earlier in this judgment. Thus, the observations made in the case of   Pawan (supra) do not apply in the facts of this case, where inquiry has already been directed.  24. In   Mohd. Anwar   (supra) and   Surajdeo   (supra), (in the latter case, author of this judgment was a party), two Coordinate Benches of this Court opined that mitigating circumstances like juvenility of age ordinarily ought to be raised in trial itself and belated raising of such plea may also underline the lack of genuinity of the defence case. In the case of  Surajdeo  (supra), plea of juvenility was raised for the   first   time   before   this   Court   on   the   basis   of   school   leaving certificate   alongwith   admit   card   issued   by   the   Bihar   School Examination Board. The Court found that the name of the juvenile claimant did not appear on the documents. But these were decisions 35 rendered in the facts of the respective cases and neither of these two cases lay down absolute proposition of law that the juvenility plea cannot be  raised at  the  stage the applicant has  filed  his petition under Section 9(2) of the 2015 Act. Moreover, this Court has already directed inquiry and we do not think the applicant’s plea can be rejected on the ground of being belated claim in the present case.   25. Next comes the question as to whether the course adopted by the Inquiring Judge was in terms of the provisions of the 2015 Act or not. Mr. Patil, relying on Section 103 of the 2015 Act submitted that the inquiry had to be in terms of the Code of Criminal Procedure, 1973. Section 103 of the 2015 Act reads:­ “103.   Procedure   in   inquiries,   appeals   and   revision proceedings .—(1) Save as otherwise expressly provided by this Act, a Committee or a Board while holding any inquiry under any of the provisions of this Act, shall follow such procedure as may be prescribed and subject thereto, shall follow, as far as may   be,   the   procedure   laid   down   in   the   Code   of   Criminal Procedure, 1973 (2 of 1974) for trial of summons cases.  (2) Save as otherwise expressly provided by or under this Act, the   procedure   to   be   followed   in   hearing   appeals   or   revision proceedings under this Act shall be, as far as practicable, in accordance   with   the   provisions   of   the   Code   of   Criminal Procedure, 1973 (2 of 1974)”. So far as the question of determination of age through inquiry by the Court, no specific statutory procedure has been brought to our notice. The statutory provision contained in Section 94 of the Act is relevant in this regard and the said Section stipulates:­ 36 “94. Presumption and determination of age .—(1) Where, it is   obvious   to   the   Committee   or   the   Board,   based   on   the appearance of the person brought before it under any of the provisions   of   this   Act   (other   than   for   the   purpose   of   giving evidence) that the said person is a child, the Committee or the Board shall record such observation stating the age of the child as nearly as may be and proceed with the inquiry under section 14 or section 36, as the case may be, without waiting for further confirmation of the age.  (2) In case, the Committee or the Board has reasonable grounds for doubt regarding whether the person brought before it is a child or not, the Committee or the Board, as the case may be, shall undertake the process of age determination, by seeking evidence by obtaining—  (i) the date of birth certificate from the school, or the matriculation   or   equivalent   certificate   from   the concerned examination Board, if available; and in the absence thereof;  (ii)   the   birth   certificate   given   by   a   corporation   or   a municipal authority or a panchayat;  (iii) and only in the absence of (i) and (ii) above, age shall be determined by an ossification test or any other latest medical age determination test conducted on the orders of the Committee or the Board:  Provided such age determination test conducted on the order of the Committee or the Board shall be completed within fifteen days from the date of such order.  (3) The age recorded by the Committee or the Board to be the age of person so brought before it shall, for the purpose of this Act, be deemed to be the true age of that person.” 26. One of the arguments on behalf of the State has been that the Inquiry Report was prepared in a flawed manner, not conforming to the provisions of the 1973 Code. In this regard, Mr. Patil drew our attention to Section 2(61) of the 2015 Act, which stipulates that “all words and expressions used but not defined in this Act and defined in other acts shall have the same meaning respectively assigned to them 37 in those Acts”. On this count, his main argument has been that the Inquiring Judge ought to have taken evidence in the manner provided in   1973   Code   while   returning   his   finding   on   juvenility   of   the applicant.        27. It is apparent that the Inquiring Judge has conducted the inquiry typically as a fact­finding inquiry is conducted and has not followed the procedure of summons trial.  The documents on which he relied on were not formally proved as is the normal procedure in a trial and there was no examination or cross­examination on oath. But as it would be evident from sub­section (1) of Section 103 of the 2015 Act, the prescription for following the procedure in summons cases is for the Juvenile Justice Board (“Board”) or the Child Welfare Committee (“Committee”) while holding any inquiry under the 2015 Act.   Under Section 9(2) of the 2015 Act the Court also has been empowered to make an inquiry if the Court itself is of opinion that the person was the child on the date of the commission of offence.  The mandate of following   summons   procedure   has   not   been   prescribed   so   far   as inquiry which ought to be conducted by the Court.   The manner in which evidence could be taken has not been mandated.  The manner in which the Court shall conduct such inquiry has  also not been specifically prescribed.  The procedure which has been followed by this 38 Court in the present case has been to direct a Principal District and Sessions Judge, a Senior Judicial Officer at the State Level, to conduct inquiry within a given timeframe.  As we find from the Inquiry Report, the   Inquiring   Judge   had   directed   a   police   officer   to   make authentication of the documents relied upon by the applicant and after   the   police   officer   gave   his   views   on   the   authenticity   of   the documents, finding discrepancy in some of them. Thereafter, hearing was conducted before the Inquiring Judge, in which prosecution was represented by an officer holding the rank of Director General of Police (“DGP”).   Both   the   prosecution   and   police   had   filed   report   and statement before the Inquiring Judge.   The Inquiring Judge himself applied his mind considering the submissions of the prosecution as also the learned advocate of the applicant and the applicant himself was produced before the Inquiring Judge. The Inquiring Judge had marked the  documents   filed  before  him  as  exhibits.  The  Inquiring Judge examined each of the documents upon ascertaining the stand of the   DGP   and   also   the   advocate   representing   the   applicant.     In application   filed   before   us,   extract   from   the   school   register   was st annexed which showed applicant’s date of birth as 1  February 1982. Before the Inquiring Judge, we find that in addition to the documents annexed to the application, a certificate of date of birth issued by the 39 school authority was also furnished by the applicant. The latter was issued on the basis of school register but this certificate was dated th 30  January 2019. 28.  We find no flaw in the procedure which has been adopted by the Inquiring Judge. So far as the procedure for making an inquiry by the Court, in our opinion Section 9(2) of the 2015 Act does not prescribe scrupulously following trial procedure, as stipulated in the 1973 Code and the Indian Evidence Act, 1872. Section 9 of the 2015 Act reads:­ “9. Procedure to be followed by a Magistrate who has not been empowered under this Act.— (1) When a Magistrate, not empowered to exercise the powers of the Board under this Act is of the opinion that the person alleged to have committed the offence and brought before him is a child, he shall, without any delay, record such opinion and forward the child immediately along with the record of such proceedings to the Board having jurisdiction.  (2) In case a person alleged to have committed an offence claims before a court other than a Board, that the person is a child or was a child on the date of commission of the offence, or if the court itself is of the opinion that the person was a child on the date of commission of the offence, the said court shall make an inquiry, take such evidence as may be necessary (but not an affidavit) to determine the age of such person, and shall record a finding on the matter, stating the age of the person as nearly as may be:  Provided that such a claim may be raised before any court and it shall be recognised at any stage, even after final disposal of the case, and such a claim shall be determined in accordance with the provisions contained in this Act and the rules made thereunder even if the person has ceased to be a child on or before the date of commencement of this Act.  (3) If the court finds that a person has committed an offence and was a child on the date of commission of such offence, it shall forward the child to the Board for passing appropriate orders and the sentence, if any, passed by the court shall be deemed to have no effect.  40 (4) In case a person under this section is required to be kept in protective custody, while the person’s claim of being a child is being   inquired   into,   such   person   may   be   placed,   in   the intervening period in a place of safety.”  The requirement to follow the Code is “as far as practicable,” as per   Section   103   (2)   of   the   2015   Act.   The   legislature,   thus,   while prescribing   the   summons   trial   procedure   for   inquiry   by   Board   or Committee   on   age   determination   of   a   juvenile   claimant   has   not mandated any specific procedure for inquiry by the Court. It follows, by implication, that the Court can formulate its own procedure for conducting   inquiry   on   this   count.   So   far   as   the   present   case   is concerned, this Court had directed inquiry to be conducted by the Inquiring Judge at the first level, before whom the applicant and the prosecution had sufficient opportunity to present their version. The report of the Inquiring Judge was subsequently examined by us, again giving adequate opportunity to both sides. We have ourselves called for the original admission register from the school. The principal­in­ charge of the school, Namrata Prabhusingh had given a statement in writing   at   the   inquiry   stage,   and   the   translated   version   of   which appears at page 311 of the Inquiry Report. She has stated:­ “With   reference   to   aforesaid,   the   name   of   Niranaram   s/o Chetanram,   Jalabsar   has   been   recorded   in   the   Student Admission   Register  of   our  Rajkiya   Adarsh   Higher   Secondary School,   Jalabsar,   Shreedungargad   at   Student   Admission   No. 568. In accordance with the said record, his date of birth is 41 written as 01.02.1982. No student by name Narayan was in our school.” (quoted verbatim from paperbook) In     (supra)  two­Judge   Bench  of  this 29. Ashwani Kumar  Saxena Court, dealing with the provisions of the 2000 Act observed and held:­ “25. Section 7­A, obliges the court only to make an inquiry, not an investigation or a trial, an inquiry not under the Code of Criminal Procedure, but under the JJ Act. The criminal courts, Juvenile   Justice   Board,   committees,   etc.   we   have   noticed, proceed as if they are conducting a trial, inquiry, enquiry or investigation as per the Code. The statute requires the court or the Board only to make an “inquiry” and in what manner that inquiry has to be conducted is provided in the JJ Rules. Few of the   expressions   used   in   Section   7­A   and   Rule   12   are   of considerable importance and a reference to them is necessary to understand   the   true   scope   and   content   of   those   provisions. Section   7­A   has   used   the   expressions   “court   shall   make   an inquiry”, “take such evidence as may be necessary” and “but not an affidavit”. The Court or the Board can accept as evidence something more than an affidavit i.e. the Court or the Board can accept documents, certificates, etc. as evidence, need not be oral evidence.  26.  Rule 12 which has to be read along with Section 7­A has also used certain expressions which are  also to be borne in mind. Rule 12(2) uses the expression “prima facie” and “on the basis of physical appearance” or “documents, if available”. Rule 12(3) uses the expression “by seeking evidence by obtaining”. These expressions in our view re­emphasise the fact that what is contemplated in Section 7­A and Rule 12 is only an inquiry. Further, the age determination inquiry has to be completed and age be determined within thirty days from the date of making the application; which is also an indication of the manner in which the inquiry has to be conducted and completed. The word “inquiry” has not been defined under the JJ Act, but Section 2(y) of the JJ Act says that all words and expressions used and not defined   in   the   JJ   Act   but   defined   in   the   Code   of   Criminal Procedure,   1973   (2   of   1974),   shall   have   the   meanings respectively assigned to them in that Code.  27 . Let us now examine the meaning of the words “inquiry”, “enquiry”, “investigation” and “trial” as we see in the Code of Criminal   Procedure   and   their   several   meanings   attributed   to 42 those   expressions.   “Inquiry”   as   defined   in   Section   2(g)   CrPC reads as follows: “2. (g) ‘inquiry’ means every inquiry, other than a trial, conducted under this Code by a Magistrate or court;” The word “enquiry” is not defined under the Code of Criminal   Procedure   which   is   an   act   of   asking   for information and also consideration of some evidence, may be documentary. “Investigation” as defined in Section 2(h) CrPC reads as follows: “2.   (h) ‘investigation’   includes   all   the   proceedings under   this   Code   for   the   collection   of   evidence conducted by a police officer or by any person (other than a Magistrate) who is authorised by a Magistrate in this behalf;” The expression “trial” has not been defined in the Code of Criminal Procedure but must be understood in the light of the expressions “inquiry” or “investigation” as contained   in   Sections   2(g)   and   2(h)   of   the   Code   of Criminal Procedure.

43

44

30.  The case of  Ashwani Kumar Saxena  (supra)  has been  referred to in several judgments of this Court and the ratio thereof still holds good. Though that was a judgment delivered under the 2000 Act, the procedure for determining juvenility in the 2015 Act remains broadly the same and hence this authority shall remain valid for an inquiry under the 2015 Act. There is a decision of a Single Judge of the Allahabad High Court (Lucknow Bench) in the case of  Sheo Mangal Singh and Others ­vs­ State of U.P.  [(1989) SCC OnLine All 605] in which, dealing with the 1986 Act, view has been taken that the word “inquiry” in Section 3 therein means an inquiry under the said Act and not an inquiry under the 1973 Code. In Section 2(t) of the 1986 Act,   provisions   similar   to   Section   103   of   the   2015   Act   had   been engrafted. The expression “inquiry”, in the manner in which it has been used in the 1973 Code cannot be transplanted in toto so far as the 2015 Act is concerned, to fit the meaning of inquiry therein. It has 45 an element of search or investigation under the 2015 Act, not in the sense these words are used, inter­alia, in Chapters XXIII and XXIV of the  1973   Code,   which   the   Court  may   require   to   undertake   while determining   a   juvenility   claim.   The   1973   Code   also   contemplates preliminary inquiry under Sections 148 and 174 of the Code and the said expression has not been employed in the 1973 Code to convey a uniform meaning or procedure. We are of the view that the meaning and   scope   attributed   to   the   expression   “inquiry”   in   the   case   of Ashwani Kumar Saxena  (supra) to be the proper construction of this word   and   may   be   followed   in   dealing   with   the   question   of determination of juvenility claim under the 2015 Act. Mr. Patil has argued that the ratio in the case of  Ashwani Kumar Saxena  (supra) may have gotten diluted in view of the judgment of this Court in the case of   Abuzar Hossain   (supra), delivered by a three­Judge Bench. But   (supra) deals with the context in which inquiry Abuzar Hossain shall be directed under the 2000 Act and Rules made thereunder. This authority does not come into conflict with ratio of the decision in the case of   (supra), to the extent the latter Ashwani Kumar Saxena judgment  explains   the  meaning   and  implication  of   the  expression “inquiry” under the 2000 Act and Rules made thereunder.  The aim of such inquiry obviously is to determine the juvenility of the claimant. 46 So far as Section 94 of the 2015 Act is concerned, though the said provision deals with determination of age of a juvenile­claimant by the Committee   or   the   Board,   in   our   opinion   the   documents   or   tests referred to therein would guide the Court as well in making inquiry of such   nature.     In   absence   of   any   specific   legislative   mandate   as regards the course a Court ought to undertake in an inquiry under Section  9(2)  of   the   said   Act,   the   prescription  of   the   provisions of Section  94(2)  provides   a  safe   guidance   which  the   Court  ought to follow.  The result of such inquiry pronounced by the Court would be in the nature of a declaration on juvenility of a claimant­accused.  31. In   the   case   of   Rishipal   Singh   Solanki   ­vs­   State   of   Uttar Pradesh and Others  [(2022) 8 SCC 602], a two­Judge Bench of this Court took this view, considering a large body of cases on this subject and observed: ­  What   emerges   on   a   cumulative   consideration   of   the “33. aforesaid catena of judgments is as follows: 33.1.  A claim of juvenility may be raised at any stage of a criminal proceeding, even after a final disposal of the   case.   A   delay   in   raising   the   claim   of   juvenility cannot be a ground for rejection of such claim. It can also be raised for the first time before this Court. 33.2.  An application claiming juvenility could be made either before the court or the JJ Board. 33.2.1.  When the issue of juvenility arises before   a   court,   it   would   be   under   sub­ sections (2) and (3) of Section 9 of the JJ Act, 2015 but when a person is brought before a committee or JJ Board, Section 94 of the JJ 47

48 33.5.  That the procedure of an inquiry by a court is not the same thing as declaring the age of the person as a juvenile sought before the JJ Board when the case   is   pending   for   trial   before   the   criminal   court concerned. In case of an inquiry, the court records a prima   facie   conclusion   but   when   there   is   a determination of age as per sub­section (2) of Section 94 of the 2015 Act, a declaration is made on the basis of evidence. Also the age recorded by the JJ Board shall   be   deemed   to   be   the   true   age   of   the   person brought before it. Thus, the standard of proof in an inquiry is different from that required in a proceeding where the determination and declaration of the age of a person has to be made on the basis of evidence scrutinised   and   accepted   only   if   worthy   of   such acceptance.  That it is neither feasible nor desirable to lay 33.6. down an abstract formula to determine the age of a person. It has to be on the basis of the material on record and on appreciation of evidence adduced by the parties in each case. 33.7.  This Court has observed that a hypertechnical approach   should   not   be   adopted   when   evidence   is adduced on behalf of the accused in support of the plea that he was a juvenile.  If two views are possible on the same evidence, 33.8. the court should lean in favour of holding the accused to be a juvenile in borderline cases. This is in order to ensure that the benefit of the JJ Act, 2015 is made applicable to the juvenile in conflict with law. At the same time, the court should ensure that the JJ Act, 2015 is not misused by persons to escape punishment after having committed serious offences. 33.9.  That when the determination of age is on the basis   of   evidence   such   as   school   records,   it   is necessary that the same would have to be considered as per Section 35 of the Evidence Act, inasmuch as any   public   or   official   document   maintained   in   the discharge of official duty would have greater credibility than private documents. 33.10.  Any   document   which   is   in   consonance   with public   documents,   such   as   matriculation   certificate, could   be   accepted   by   the   court   or   the   JJ   Board provided   such   public   document   is   credible   and authentic as per the provisions of the Evidence Act viz. 49 Section 35 and other provisions. 33.11.  Ossification test cannot be the sole criterion for age determination and a mechanical view regarding the age of a person cannot be adopted solely on the basis of medical opinion by radiological examination. Such evidence is not conclusive evidence but only a very   useful   guiding   factor   to   be   considered   in   the absence of documents mentioned in Section 94(2) of the JJ Act, 2015.” 32. Was   the   Inquiring   Judge   wrong   in  giving   his  findings?    The documents on which he has primarily relied upon are the school register, certificate of date of birth of Niranaram issued by the school th th authorities on 30   January 2019 and transfer certificate dated 15 August 2001.   The latter, however, is not a certificate of transfer showing Niranaram’s shifting to another school but this certificate th records that he had left from Class III on 15  May 1989.  Then there th is transfer certificate of Andaram dated 19   September 2003 which th shows the date of birth of Andaram as 4   April 1980. There was another transfer certificate before the Inquiring Judge of Mukhram, but this was discarded by the Inquiring Judge as the same did not correspond  with  the  school  records.   All  the aforesaid documents appear to have their origin in the admission register of the school, the original   of   which   we   have   secured   and   seen.     Apart   from   the documents of the school, there is a family card, to which we have referred to earlier.  The date of issue of Family Card is 1989 and, in 50 this card, issued by the State Government, Nirana’s age is shown to be 12 years. But there are two other signatures of authorities on this card, of 1991 and 1992.   For this reason, we choose to ignore this document for our inquiry. Apart from these materials, there is extract from the electoral roll which shows age of Niranaram to be 18 years st on 1  January 1993.  So far as per this recordal, his age at the time of commission of offence would be 19 years.  The school documents point   to   Niranaram’s   age   to   be   below   16   years   in   the   year   of commission of offence.   The case of   Abuzar Hossain   (supra) was relied upon by  the   learned   counsel  for  the   State   to  contend  that production of documents of the threshold stage of juvenility­claim is sufficient to call for an inquiry but further inquiry is necessary to examine the authenticity or the genuineness of documents involved. In   Parag   Bhati   (Juvenile)  through   Legal   Guardian­Mother­Rajni Bhati ­vs­ State of Uttar Pradesh and Another  [(2016) 12 SCC 744], in relation to the similar provision under the 2000 Act it has been highlighted that the credibility of documents should be prima facie to direct   inquiry.   In   the   cases   of Manoj   alias   Monu   alias   Vishal Chaudhary ­vs­ State of Haryana and Another  [(2022) 6 SCC 187], Ravinder Singh Gorkhi  (supra) and  Birad Mal Singhvi  (supra) the necessity   of   the   documents   being   reliable   has   been   stressed   for 51 determining the juvenility claim.    As we have already stated, the school in question is a government 33. school. The “date of birth certificate” of Niranaram has been issued by the office of the headmaster of the said school. This certificate has been issued on the letterhead of the State Government carrying the national emblem. The principal of the school has in writing disclosed that the content of the admission register is maintained in ordinary course of business. Hence, in normal course the said register would satisfy the test specified in Section 35 of the 1872 Act, of being a relevant fact. The case of   Birad Mal Singhvi   (supra) dealt with age disclosure in relation to election and not under 2015 Act. The latter gives   a   guideline   under   Section   94   thereof   about   the   documents which shall be accepted as evidence. The certificate of date of birth has not been accepted by us straightway. In the present application, extract from the admission register has been annexed, supported by an   affidavit   of   the   applicant   himself.   Moreover,   we   had   ourselves called for the original school admission record by our order passed on th 8   September   2022,   requesting   Dr.   Manish   Singhvi   learned Additional Advocate General, State of Rajasthan to ensure production of the same and the said register was produced before us. 34. As regards authenticity or genuineness of the admission register, 52 which forms the basis of certificate of the applicant’s date of birth, argument of Mr. Patil is that the whole register was fabricated. His submission is that at the time the extract therefrom was produced before the Inquiring Judge, the same was not paginated. He also argues that the register was not stitched. Further, he has submitted that serial entry no. 566 of the register shows the date of entry of the nd student to be 2  February 1980, which is not in order in relation to the other entries. He has also referred certain other entries in the register prior in order to serial no. 568, in which dates of admission of the respective students are earlier than that of the applicant. But these entries, at best, would show some defect in maintaining the records and cannot lead to the conclusion that the entire admission register is fabricated. Reference has also been made to an entry of one Lekhram, that stood against serial no. 423, which reappeared in entry 562. The endorsement of the school in serial no. 423 is that “his name was deleted” whereas against entry no. 562, recordal is “as per previous records”. This clearly appears to be the case of re­admission or   re­entry   in   the   school.   His   further   stand   is   that   there   was interpolation of pages. He has again pointed out that one of the pages (page no. 33) of the register has been stitched in reverse. But these are nitpicking submissions and cannot lead to the conclusion that 53 admission   register   itself   is   fake.   So   far   as   Niranaram’s   name   is concerned, in  the  admission register  there  is no discrepancy. His serial number is 568 which falls in order in which the register is maintained and is in sequence with the admission entries of other students barring few minor discrepancies as regards names in other entries. Even if the register has been freshly stitched and paginated to be sent to this Court, that would not lead to a conclusion that the whole thing has been fabricated. Moreover, there is no clear evidence to demonstrate that at the time of initial inquiry, the register was unstitched or without pagination. We have ourselves seen the register and it is of sufficient vintage. Thus, we agree with the Inquiring Judge that the date of birth recorded therein was not a fabricated entry. 35. Now there are four other dates reflecting different ages of the applicant. The first is the age in the chargesheet on the strength of which he has been tried, convicted and sentenced, that is 20 years in the year 1994.  But the source of disclosure of this age has not been brought to our notice by learned counsel for the parties, except that the applicant’s age was given by his counsel before the High Court at the stage of appeal hearing. Next is the age reflected in the electoral roll and if one goes by that, then his age at the time of commission of offence would be 19 years. The electoral roll was referred to in the 54 nd police report dated 2  March 2019 but does not appear to have been considered by the Inquiring Judge. The third source of his age is the family card, in which it is mentioned that he was 12 years in 1989 or 1991/1992.  That would have taken his year of birth to 1977­79, and that would make him 15 to 17 years of age at the time of commission of   offence.   For   the   reasons   we   have   already   explained,   we   have discarded the latter document. Now which document or source is to be accepted by us? In the case of  Pawan  (supra), a Coordinate Bench of this Court has rejected the juvenility plea when documents to raise the plea of juvenility were collected after conviction. In that judgment, this   Court   cited   the   case   of   Murari   Thakur   (supra)   and   the Coordinate Bench observed:­  “41. The question is: should an enquiry be made or report be called   for   from   the   trial   court   invariably   where   juvenility   is claimed for the first time before this Court. Where the materials placed before this Court by the accused, prima facie, suggest that the accused was “juvenile” as defined in the 2000 Act on the date of incident, it may be necessary to call for the report or an enquiry be ordered to be made. However, in a case where plea of juvenility is found unscrupulous or the materials lack credibility or do not inspire confidence and even, prima facie, satisfaction of the court is not made out, we do not think any further   exercise   in   this   regard   is   necessary.   If   the   plea   of juvenility was not raised before the trial court or the High Court and is raised for the first time before this Court, the judicial conscience of the Court must be satisfied by placing adequate and satisfactory material that the accused had not attained the age of eighteen years on the date of commission of offence; sans such   material   any   further   enquiry   into   juvenility   would   be unnecessary. 42. As regards A­2, two documents are relied upon to show that he had not attained the age of eighteen years on 25­9­2003/26­ 55 9­2003. His age (17 years) mentioned by the trial court at the time of recording his statement under Section 313 CrPC is a tentative observation based on physical appearance which is hardly determinative of age. The other document is the school leaving   certificate   issued   by   the   Headmaster,   Prem   Shiksha Niketan,   Bilaspur,   Rampur   which   does   not   inspire   any confidence as it seems to have been issued on 16­10­2006 after A­2 had  already been convicted. Primary evidence like entry from the birth register has not been produced. We find it difficult to accept Annexure P­3 (school leaving certificate) relied upon by the counsel. For A­1, the only document placed on record is a school   leaving   certificate   which   has   been   procured   after   his conviction. In his case also, entry from the birth register has not been produced. We are not impressed or satisfied with such material. There  being no  satisfactory and  adequate material, prima facie, we are not persuaded to call for report about the age of A­1 and A­2 on the date of commission of offence.” 36. So far as the case of the applicant is concerned, on the basis of materials disclosed in the present application, an inquiry was directed th in the order passed on 29   January 2019.   In the case of   Pawan (supra) school leaving certificate issued by the headmaster of a school did not inspire the confidence of the Court. Here however, we have called for the original admission register itself, on the basis of which certificate of birth was issued. The latter is a document specified under Section 94 (2)(a)(i) of the 2015 Act. In the order of sequence the age proof is required to be proved as per the aforesaid provision, the date  of  birth   certificate   is   the   first  document   to   be   examined  for determination of age. Thus, factually the ratio of the said judgment can be distinguished. In the case of  Pawan Kumar Gupta  (supra), the juvenility claim was raised for the second time and for this reason it 56 was held that the same plea was not maintainable. A Coordinate Bench in the case of  Mohd. Anwar  (supra) has observed that belated claims  not   only   prevent   proper   production   and   application   of  the evidence but also undermine the genuineness of the defence. But this authority does not lay down, as an absolute proposition of law, that belated production of age proof cannot be examined to determine juvenility of an accused. Furthermore, Section 9 (2) of the 2015 Act specifically stipulates that such plea can be raised “at any stage”. The ratio of the case of  (supra) would also not apply in Surajdeo Mahto  the facts of this case as in this proceeding the Inquiring Judge has gone into the question as to whether the certificates relied upon by the applicant belonged to him or not and has returned a finding that Niranaram was indeed Narayan. We have also tested this finding and sustain the view of the Inquiring Judge.  37.  In the cases of  Ramdeo Chauhan  (supra),  Sanjeev Kumar Gupta ­vs­ State of Uttar Pradesh and Another  [(2019) 12 SCC 370],  Parag Bhati  (supra),  Manoj  (supra),  Babloo Pasi ­vs­ State of Jharkhand and Another   [(2008) 13 SCC 133] and   Birad Mal Singhvi   (supra), different Benches of this Court came to findings as regards reliability of the documents upon applying mind and none of these authorities lay down that the certificate of date of birth by the school authorities 57 based on admission register of the school will not be acceptable for an inquiry under Section 9(2) of the 2015 Act. On the other hand, in the order of priority in the aforesaid provision, the date of birth certificate by the school authority has been given the pre­eminence. Though the heading of the said section reads “presumption and determination of age”,   the   section   itself   does   not   specify   that   the   date   of   birth certificate by the school would only lead to presumption. The way the provision thereof has been framed, the documents referred to in the first two sub­clauses of sub­section (2) of Section 94 of the 2015 Act, if established in the order of priority, then the dates reflected therein has to be accepted to determine the age of the accused or convict claiming to be a juvenile on the date of commission of the offence. In the event the document referred to in Section 94 (2)(i) is there, the inquiring body need not go to the documents referred to in sub­clause (ii) thereof. The only caveat, implicit thereto, which has been sounded by several decisions of this Court, is that the document must inspire confidence. But lack of inspiration of the age­determining authority must come for some cogent reason and ought not to be sourced from such body’s own perception of age of the juvenile­claimant.  38. A Constitution Bench in the case of  Pratap Singh ­vs­ State of Jharkhand   and   Another   [(2005)   3   SCC   551]   dealing   with   the 58 meaning of juvenile under the 1986 Act and the 2000 Act, held:­ “12. Clause (l) of Section 2 of the 2000 Act defines “juvenile in conflict with law” as meaning a juvenile who is alleged to have committed   an   offence.   The   notable   distinction   between   the definitions of the 1986 Act and the 2000 Act is that in the 1986 Act “juvenile in conflict with law” is absent. The definition of delinquent juvenile in the 1986 Act as noticed above is referable to an offence said to have been committed by him. It is the date of offence that he was in conflict with law. When a juvenile is produced before the competent authority and/or court he has not committed an offence on that date, but he was brought before the authority for the alleged offence which he has been found to have committed. In our view, therefore, what was implicit in the 1986 Act has been made explicit in the 2000 Act.” 39.  In a later decision, in the case of  Jitendra Singh alias Babboo Singh and Another ­vs­ State of Uttar Pradesh  [(2013) 11 SCC 193], this Court’s view was reflected in the following passage:­ “ 72 . The   upshot   of   the   above   discussion   is   that   while   the appellant   was   above   16   years   of   age   on   the   date   of   the commission of the offence, he was certainly below 18 years and hence entitled to the benefit of the 2000 Act, no matter the later enactment   was   not   on   the   statute   book   on   the   date   of   the occurrence. The difficulty arises when we examine whether the trial and the resultant order of conviction of the appellant would also deserve to be set aside as illegal and without jurisdiction. The conviction cannot however be set aside for more than one reason:  Firstly, because there was and is no challenge 72.1. to the order of conviction recorded by the courts below in this case either before the High Court or before us. As a matter of fact the plea of juvenility before this Court by way of an additional ground stopped short of challenging   the   conviction   of   the   appellant   on   the ground that the court concerned had no jurisdiction to try the appellant. 72.2.  Secondly, because the fact situation in the case at hand is that on the date of the occurrence i.e. on 24­ 5­1988 the appellant was above 16 years of age. He was, therefore, not a juvenile under the 1986 Act that 59 covered the field at that point of time, nor did the 1986 Act deprive the trial court of its jurisdiction to try the appellant for the offence he was charged with. The repeal of the 1986 Act by the 2000 Act raised the age of juvenility to 18 years. Parliament provided for cases which   were   either   pending   trial   or   were,   after conclusion of the trial, pending before an appellate or a revisional court by enacting Section 20 of the Juvenile Justice   (Care   and   Protection   of   Children)   Act,   2000 which is to the following effect: “ 20.Special provision in respect of pending cases .—Notwithstanding   anything   contained   in this Act, all proceedings in respect of a juvenile pending in any court in any area on the date on which this Act comes into force in that area, shall be continued in that court as if this Act had not been   passed   and   if   the   court   finds   that   the juvenile has committed an offence, it shall record such finding and instead of passing any sentence in respect of the juvenile, forward the juvenile to the Board which shall pass orders in respect of that juvenile in accordance with the provisions of this   Act   as   if   it   had   been   satisfied   on   inquiry under this Act that a juvenile has committed the offence: Provided that the Board may, for any adequate and special reason to be mentioned in the order, review the case and pass appropriate order in the interest of such juvenile. Explanation.—In all pending cases including trial, revision, appeal or any other criminal proceedings in respect of a juvenile in conflict with law, in any court, the  determination of  juvenility of  such a juvenile shall be in terms of clause (l) of Section 2, even if the juvenile ceases to be so on or before the date of commencement of this Act and the provisions of this Act shall apply as if the said provisions had been in force, for all purposes and at   all   material   times   when   the   alleged   offence was committed.” In   [(2010) 5 Dharambir ­vs­ State (NCT of Delhi) and Another SCC 344] and  Mahesh Jogi ­vs­ State of Rajashthan  [(2014) 15 SCC 60 184], similar view has been taken by this Court. In  Satya Deo alias Bhoorey ­vs­ State of Uttar Pradesh   [(2020) 10 SCC 555], it was observed by a two­Judge Bench of this Court that in light of Section 6 of the General Clauses Act, 1897 read with Section 25 of the 2015 Act, an accused cannot be denied his right to be treated as a juvenile when he was less than 18 years of age at the time of commission of offence.   The   reasoning   of   the   Court   was   that   such   right   stood acquired and fructified under the 2000 Act, even if the offence was st committed prior to enforcement of the 2000 Act on 1  April 2001.  40.  So far as the applicant is concerned, his claim of juvenility based on his date of birth in the school certificate would not vary based on definitions   of   juvenile,   “juvenile   in   conflict   with   law”   or   “child   in conflict with law” under the 1986 Act, 2000 Act or the 2015 Act. For applying the procedure for determining his claim, of juvenility or of being   a   child,   in   our   opinion,   the   law   applicable   at   the   time   of undertaking   that  exercise   by   the   concerned   statutory   body   would prevail. Hence, in his case, we have tested his claim on the basis of the provisions of Section 9 read with Section 94 of the 2015 Act. 41.  Under the 2015 Act the date of birth certificate ought to be the main factor for determination of juvenility. In the case of   Rishipal Singh Solanki   (supra), the two­Judge Bench of this Court has laid 61 down the principle that an inquiry initiated under Section 9 (2) of 2015 Act would be similar to that contained in Section 94 of thereof. We accept this view. We have called for the source of the date of birth certificate, which recorded the applicant’s birth date at the time of his entry into the school which was in the year 1986. So far as the inconsistent dates of birth mentioned in the other documents, none of them is specified to be taken into consideration for undertaking the process of age determination as laid down in Section 94 (2) of the said statute. Once the applicant has discharged his onus, in support of his claim of juvenility by producing the date of birth certificate from the school, the State had to come up with any compelling contradictory evidence   to   show   that   the   recordal   of   his   date   of   birth   in   the admission register was false. The State, in this case, has not come up with   any   such   compelling   evidence   which   would   render   such certificate to be unreliable or false.   The State and the complainant have sought to disprove the applicant’s case on the basis of materials disclosed by him only, apart from the electoral roll.  Here, we cannot indulge in any guesswork to doubt the entry in the school register. No evidence   has   been   led   to   contradict   the   basis   of   the   age   of   the applicant reflected in the aforesaid document. The certificate of date of birth as evidence of age having been provided in the statute itself, 62 we shall go by that.  The other factor which has crossed our mind is as to whether a boy of 12 years could commit such a gruesome crime. But though this factor shocks us, we cannot apply speculation of this nature to cloud our adjudication process. We possess no knowledge of child psychology or criminology to take into account this factor while examining the report of the Inquiring Judge.  Moreover, the age of the applicant   revealed   in   the   ossification   test   keeps   the   age   of   the applicant as claimed by him, within the range specified in the report. The  said   test   was   conducted   in   the   year   2005,   and   his   age   was determined in the range of 22 to 40 years.  If we take 22 years as his age in 2005, then his year of birth would haven been 1983. That would   broadly   correspond   to   the   date   of   birth   contained   in   the admission register.  In the case of  (supra), it has been laid 42. Rishipal Singh Solanki  down that if two views are possible on the same evidence the Court should lean   in  favour   of   holding   the  accused   to  be   a  juvenile in borderline cases.  In the case of  State of Jammu & Kashmir (Now U.T. of Jammu and Kashmir) and Others ­vs­ Shubham Sangra [2022 SCC OnLine SC 1592], the decision of  Parag Bhati  (supra) was followed, which laid down that benefits of the 2000 Act ought to be extended to only such cases wherein the accused is held to be a 63 juvenile on the basis of clear and unambiguous case that the accused was minor on the date of the incident and the documentary evidence at least prima facie inspires confidence regarding his minority. It was opined in this judgment that when an accused commits a grave and heinous offence, his plea of juvenility cannot be allowed to come to his rescue and Court cannot take a casual or cavalier approach in determining   his   minority.     A   somewhat   different   view   has   been expressed in the case of   Rishipal Singh Solanki   (supra), which we have referred to above. A view similar to that taken in  Rishipal Singh Solanki  (supra) was reflected in the decision of a two­Judge Bench of this   Court   in   the   case   of   Rajinder   Chandra   ­vs­   State   of   [(2002)   2   SCC   287].     In   our   opinion Chhattisgarh   and   Another however, in the event the Court, Board or the Committee is satisfied that the claimant on the date of offence was a juvenile, the dimension of gravity of the offence cannot be considered by the Court to reject the benefit granted to an accused or convict under the 2015 Act.  We agree with the observations made in the cases of   Shubham Sangra (supra) and     (supra) that a casual or cavalier approach Parag Bhati should not be taken in determining the age of the accused or convict on   his   plea   of   juvenility,   but   a   decision   against   determination   of juvenility ought not to be taken solely for the reason that offence 64 involved is heinous or grave. The degree or dimension of the offence ought not to direct approach of the Court in its inquiry into juvenility of an accused (in this case a convict). The exception where a different view   can   be   taken   has   been   provided   by   the   legislature   itself   in Section 15 of the 2015 Act and if on the basis of commission of heinous crime, a juvenile is required to be denied the benefit of the 2015 Act, the course specified therein would be required to followed. In the light of our findings and the reasons we have disclosed 43. above   for   arriving   at   such   finding,   we   accept   the   report   of   the Inquiring Judge. We declare that the date of birth of the applicant as reflected   in   the   certificate   issued   by   the   Rajkiya   Adarsh   Uccha Madhaymik Vidyalaya, Jalabsar, tehsil ­ Shri Dungargarh, district – th Bikaner, dated 30  January 2019, a copy of which has been annexed in the Inquiry Report as “I­2”, is to be accepted for determining his age at the time of commission of the offence of which he has been convicted. Going by that certificate, his age at the time of commission of offence was 12 years and 6 months. Thus, he was a child/juvenile on the date of commission of offence for which he has been convicted, in terms of the provisions of the 2015 Act. This shall be deemed to be the true age of Niranaram, who was tried and convicted as Narayan. He has already served more than 3 years of incarceration and under 65 the law as it prevailed at the time of commission of offence as also under the 2015 Act, he cannot be subjected to capital punishment. In view of this finding, the order sentencing him to death passed by the Additional Sessions Judge, Pune in Sessions Case No. 462 of 1994 and subsequently confirmed by the High Court and by this Court would stand invalidated by operation of law. He shall be set free forthwith   from   the   correctional   home   in   which   he   remains imprisoned, as he has suffered imprisonment for more than 28 years, having regard to the provisions of Section 18 of the 2015 Act. Section 21 of the 1986 Act also carried substantially the same provision on the   question   of   maximum   punishment   that   can  be   awarded   to   a delinquent juvenile by the Juvenile Court. The restriction on term of detention that can be awarded by the Board under the 2015 Act to a child below 16 years would also apply to the Court before which the juvenility question is being determined.  44. I.A.   No.   5242   of   2016   as   also   I.A.   No.   5245   of   2016   are applications   taken   out   by   the   applicant   for   reopening   the   review petition.   We   are   of   the   view,   however,   that   an   application   under Section 9(2) of the 2015 Act is an independent proceeding and we have decided the same without revisiting the review order. Crl. M.P. No. 155609 of 2019 has been filed by the intervenor raising objection 66 to the inquiry report.  We dispose of the same as we have considered the   content   of   this   petition.   All   other   applications   shall   stand disposed of.  45. The present application stands allowed in the above terms. …..........................J. (K. M. JOSEPH) …...........................J. (ANIRUDDHA BOSE) …..........................J. (HRISHIKESH ROY) NEW DELHI; th 27 March, 2023. 67 ITEM NO.1501 COURT NO.11 SECTION II-A S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS CRLMP.NO.157334/2018 in R.P.(Crl.) No. 1139-1140/2000 In Crl.A. No. 25-26/2000 NARAYAN CHETANRAM CHAUDHARY Applicant(s) VERSUS THE STATE OF MAHARASHTRA Respondent(s) (with IA Nos.5242 & 5245 OF 2016) Date : 27-03-2023 These matters were called on for pronouncement of judgment today. For Petitioner(s) Mr. R.Basant, Sr.Adv. Mr. Vishnu P., Adv. Ms. Trisha Chandran, Adv. Ms. Shreya Rastogi, Adv. Mr. Shadan Farasat, AOR For Respondent(s) Mr. Sachin Patil, Adv. Mr. Siddharth Dharmadhikari, Adv. Mr. Aaditya Aniruddha Pande, AOR Mr. Bharat Bagla, Adv. Mr. Sourav Singh, Adv. Mr. Geo Joseph, Adv. Mr. Risvi Muhammed, Adv. Mr. Durgesh Gupta, Adv. Mr. Hrishikesh Chitaley, Adv. Mr. Vijay Kari Singh, Adv. Mr. Rajat Joseph, AOR Hon’ble Mr. Justice Aniruddha Bose pronounced the judgment of the Bench comprising Hon’ble Mr.Justice K.M.Joseph, His Lordship and Hon’ble Mr. Justice Hrishikesh Roy. CRLMP.NO.157334/2018 is allowed and the applicant is directed to be released forthwith in terms of the signed reportable judgment, which is placed on the file. Original admission register and the documents to be returned 68 to the learned advocate for the State of Rajasthan. Pending application(s), if any, stand disposed of. (NIRMALA NEGI) (VIDYA NEGI) COURT MASTER (SH) ASSISTANT REGISTRAR