SIVANKUTTY Vs. STATE OF KERALA

JUDGEMENT

(1.) IN these petitions the question that arises for consideration is important not only in respect of these cases but also from a long range point of view. What should be the court's approach in the case of juvenile delinquency and in what manner the juvenile offenders be treated.

(2.) CIVILISED nations have gone far from the days when it was considered that the correction for any maladjustment in society is by recourse to satisfaction of society's thirst for vengeance. Bentham said:

(3.) ONE of us in disposing of Crl. R.P. No. 69 of 1982 (the Acting Chief Justice) had said: