Ranjit Singh Vs.
State of Haryana [2008] INSC 1540 (11 September 2008)
Judgment
IN THE SUPREME COURT
OF INDIA CRIMINAL APPELLATE JURISDICTION CRIMINAL APPEAL NO. 1458 OF 2008
(Arising out of SLP (Crl.) No.349 of 2008) Ranjit Singh ...Appellant Versus
State of Haryana ...Respondent
Dr. ARIJIT PASAYAT,
J.
1.
Leave
granted.
2.
The
only point urged in support of the appeal was that the appellant was a juvenile
at the time of commission of the offence and, therefore, the provisions of the
Juvenile Justice (Care and Protection of Children) Act, 2000 (in short
"the Act") had application to the facts of this case.
3.
It
is not necessary to go into the factual aspects in detail in view of the
limited controversy raised. The appellant along with three co-accused persons
faced trial for alleged commission of offences punishable under Sections
452/302 and 323 read with Section 34 of the Indian Penal Code, 1860 (in short
`IPC') for the murder of one Wazir Singh (hereinafter referred to as `deceased')
on 1.8.1993. Learned Additional Sessions Judge, Rohtak, Haryana, convicted
accused Ranjit Singh and Jai Singh for the commission of offences punishable
under Sections 302 and 452 of IPC and each accused was sentenced to undergo
life imprisonment and to pay a fine of Rs.5,000/- and in default of payment of
fine to undergo further rigorous imprisonment of one year under Section 302
IPC, and also to undergo rigorous imprisonment for three years and to pay a
fine of Rs.1,000/- and in default of payment of fine to undergo further
rigorous imprisonment for three months under Section 452 IPC. Accused Sher
Singh was also convicted under Sections 323 and 452 IPC. He was sentenced to
undergo rigorous imprisonment for three years and to pay a fine of Rs.1,000/- and
in default of payment of fine to undergo further rigorous imprisonment for
three months under Section 452 IPC and also to undergo rigorous imprisonment
for six months and to pay a fine of Rs.500/- and in default of payment of fine
to undergo further rigorous imprisonment for one month under Section 323 IPC.
All the sentences were directed to run concurrently. Accused Banto alias
Satyawati was acquitted of all the charges by giving her the benefit of doubt.
4.
All
the accused persons, namely, Ranjit Singh, Jai Singh and Sher Singh filed
appeal before the High Court being Criminal Appeal No.682-DB of 1997. During
the pendency of the appeal before the High Court, accused Jai Singh died. For
that reason, the appeal so far as he is concerned stood abated.
The High Court
reduced the sentence of Sher Singh to the period already undergone by him.
5.
Before
the Trial Court and the High Court the present appellant took the stand that he
being a juvenile in terms of the Act, the trial should be held as provided
under the Act and in any event, the Juvenile Justice Act, 1986 (in short
"1986 Act") had application. The Trial Court and the High Court noted
the submissions made by the appellant as regards his contention that he is a
juvenile. Further, evidence adduced was also referred to but no definite
conclusion as regards the applicability of the 1986 Act or the Act so far as
the accused is concerned was recorded.
6.
Learned
counsel for the appellant submitted that though material was placed before the
Trial Court and the High Court to show that the accused appellant was a
juvenile, that aspect was not substantially dealt with by the Trial Court and
the High Court.
7.
In
response to the submissions made by learned counsel for the appellant, learned
counsel for the respondent-State submits that even, according to the case of
the accused- appellant, he was about 17 years of age at the time of occurrence
and, therefore, 1986 Act had no application to him. For bringing the
applicability of 1986 Act, the accused should have been 16 years or less in age
at the time of occurrence. Admittedly, the age of the accused-appellant was
more than 16 years at the time of occurrence. By the Act, age has been
increased to 18 years. It is submitted that Section 20 of the Act has
relevance. The same reads as under:
"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.
5 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 (1)
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."
8.
Section
20 of the Act does not in any way help the appellant. It deals with cases where
proceedings related to a period when 1986 Act was in force. What Section 20
provides is that the proceedings shall continue as if the Act (i.e. Act of
2000) is not in existence. To put it differently, even if under the definition
of "juvenile" has undergone a change by fixing the age to be 18 years
the proceedings shall continue on the footing that accused was a juvenile under
the 1986 Act. What appellant contends is to reverse the situation i.e. take the
applicable age to be 18 years. That is not legally permissible.
9.
In
Jameel v. State of Maharashtra (2007 (2) SCALE 32) it was held as follows:
"9. It was
furthermore submitted that although the age of the appellant on the date of the
occurrence was more than sixteen years but below eighteen yeas, having regard
to the provision of the Juvenile Justice (Care and Protection of Children) Act,
2000 (for short "the 2000 Act"), it was imperative on the part of the
Court to follow the procedures laid down therein.
13. So far as the
submission of the learned counsel in regard to the applicability of the 2000
Act is concerned, it is not in dispute that the appellant on the date of
occurrence had completed sixteen years of age. The offence having been
committed on 16.12.1989, the 2000 Act has no application. In terms of the
Juvenile Justice Act, 1986, "juvenile" was defined to mean "a
boy who had not attained the age of sixteen years or a girl who had not
attained the age of eighteen years."
10.
Above
being the position, appeal is without merit and is dismissed.
....................................J.
(Dr. ARIJIT PASAYAT)
....................................J.
(HARJIT SINGH BEDI)
New
Delhi:
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