IN RE: STATE AND ORS. Vs. STATE

JUDGEMENT

(1.) "CASTRATE CHILD ABUSERS" Blood curdling, horrific, sadistic, terrifying, shocking, cruel and brutal gang rapes of toddlers in New Delhi, in October, 2015 would definitely justify this Court to suggest "castration" as an additional punishment for "child abusers", especially, "child rapists". This Court could foresee that the suggestion of "castration" would be surely condemned, censured and criticised as "barbaric, punitive, draconian, cruel, retrograde, stone aged, cannibalistic, inhuman, etc.". Inspite of many penal laws and the recent POSCO Act, 2012 prescribing severe punishment for crimes against children, the number of such cases has increased from 38,172 in 2012 to 58,224 in 2013 and to 89,423 in 2014. When law is ineffective and incapable of addressing the menace, this Court cannot keep its hands folded and remain a silent spectator, unmoved and oblivious to the recent happenings of horrible blood curdling gang rapes of children in various parts of India. It would not only be injustice done to the child abuse victims, but would also amount to violation of the oath taken by this Court. This Court is sure that additional punishment of castration of child rapists would fetch magical results in preventing and containing child abuses.

(2.) This Court is aware that there would be a big hue and cry by people, who claim themselves to be "Human Rights Activists", if the punishment of "castration" is brought in. But, those activists are mostly concerned with the alleged human rights violation of offenders/culprits/perpetrators of crime, unmindful of physical, psychological and the emotional trauma, suffering, agony and sorrow undergone by the victims in the hands of the culprits. Those activists should first exhibit sympathy and support to the victims of such crimes by visiting and consoling them at the hour of crisis instead of having misplaced sympathy on the perpetrators under the usual banner of ""Human Rights violation". They must remember that "Human Rights"is not a term restricted and reserved only for offenders.

(3.) It is shocking to hear that a toddler, aged about 4 years, was brutally gang raped by four devilish perpetrators in New Delhi on 9th October,2015 and she got injuries all over her body, particularly, on her private parts and had been bleeding profusely.