KAILASH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The term "Juvenile" has been originated from the Latin word "Junvenilis". It means someone young and immature. It can be referred to as the early stage of development, youthfulness or of maturity. A Juvenile is a child who has not reached the age at which they may be held accountable for their criminal activities in the same way that an adult can. When referring to a young criminal offender, the term "Juvenile" is used. As a result, a Juvenile is a child who is accused of doing certain acts or omissions that are illegal and have been classified as such by penal laws.

(2.) In our country, child crime is classified as a juvenile crime. i.e., delinquent acts committed by children under a specified age are classified as child crimes.

(3.) Whether any Juvenile below the age of 16 years can be sentenced to undergo imprisonment like an adult criminal? Whether a child criminal who has not claimed himself as "Juvenile" during the course of trial can be convicted and sentenced to undergo sentence with other adult criminals?