CHARANJEET SINGH Vs. STATE OF NCT OF DELHI

JUDGEMENT

(1.) In Sessions Case No.104/02, arising out of FIR No.634/98, the appellant faced trial for offence punishable under Section 302 of the Indian Penal Code, 1860 (for short the Code) for allegedly causing homicidal death of his school mate Abhinav Singhal, a student of 9th class in Army Public School, Dhaula Kuan, New Delhi. By the impugned judgment and order, the learned Additional Sessions Judge, Delhi while holding the appellant guilty for the said offence has convicted and sentenced him to undergo rigorous imprisonment for life and to pay a fine of Rs.25,000/- and in default of payment of fine, to undergo simple imprisonment for a further period of six months.

(2.) Since before us learned counsel for the appellant has not assailed the finding on conviction recorded by the learned trial court and has confined his arguments only on the competency of the trial court to award sentence to the appellant, we deem it unnecessary to state the facts. The sole contention urged by learned counsel for the appellant is that since on the date of incident, the appellant was less than 18 years of age, he was a juvenile within the meaning of Section 2(k) of the Juvenile Justice (Care and Protection of Children) Act, 2000 (for short 'the Juvenile Justice Act'), and, therefore, he could not be sentenced by the learned Additional Sessions Judge. In support of the claim, learned counsel for the appellant has relied upon the original birth certificate issued by the Indore Municipal Corporation and a copy of the certificate issued by the Central Board of Secondary Education, which show that the date of birth of the appellant is 9 August 1981.

(3.) Pursuant to a direction by the Court, an inquiry has been conducted by the SHO, Vasant Kunj Police Station, New Delhi in regard to the genuineness of the birth certificate and a verification report dated 22 May 2004 has been filed in that behalf. As per the report, the birth certificate issued on 15 February 1982 by the office of the Sub-Registrar, Birth-Death, Municipal Corporation of Indore is genuine. There is, therefore, no dispute with regard to the age of the appellant. According to the birth certificate, the age of the appellant was over 16 years but less than 18 years as on 23 October 1998, viz., the date of incident. Thus, as per the provisions of the Juvenile Justice Act, 1986 (hereinafter referred to as the 'Old Act') on the date of occurrence, being more than 16 years of age, the appellant was not a juvenile but as per the Juvenile Justice Act, which came into force on 1 April 2001 he was juvenile within the meaning of Section 2(k) of the said Act having not completed 18 years of age. Hence, the limited controversy, which arises for resolution, is whether the provisions of the Juvenile Justice Act are attracted in the instant case ?