BABLOO PASI Vs STATE OF JHARKHAND
Bench: C.K. THAKKER,D.K. JAIN, , ,
Case number: Crl.A. No.-001572-001572 / 2008
Diary number: 6496 / 2007
Advocates: BRIJ BHUSHAN Vs
MANISH KUMAR SARAN
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REPORTABLE IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO. 1572 2008 (Arising out of S.L.P. (Criminal) No.1620 of 2007)
BABLOO PASI — APPELLANT
VERSUS
STATE OF JHARKHAND & ANR. — RESPONDENTS
J U D G M E N T
D.K. JAIN, J.:
Leave granted.
2. This appeal, by special leave, is directed against
the judgment and order dated 21st December, 2006
rendered by the High Court of Jharkhand at Ranchi in
Criminal Revision No. 836 of 2006. By the impugned
order, the High Court has allowed the revision petition
preferred by the accused under Section 53 of the
Juvenile Justice (Care and Protection of Children) Act,
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2000 (for short ‘the Act’) against the order passed by
the Juvenile Justice Board, Dumka (hereinafter referred
to as ‘the Board’). The learned Single Judge has held
that on the date of commission of the alleged offences,
the accused was a “juvenile” within the meaning of the
Act.
3. Rajesh Mahatha, the accused and respondent No.2 in
this appeal, was apprehended for having committed
offences under Sections 304B and 306 of the Indian
Penal Code, 1860 (for short ‘I.P.C.’), in relation to
the death of his wife, on the basis of the statement
made to the police by the brother of the deceased, the
appellant herein. It appears that when the accused was
produced before the Chief Judicial Magistrate, Deoghar,
he claimed himself to be a “juvenile” as having not
attained the age of eighteen years and, therefore,
entitled to the protection and privileges under the
Act. Accordingly, he was sent to the Child
Rehabilitation Centre, Dumka. Since the claim of the
accused was disputed on behalf of the prosecution, on
8th February, 2006, the Chief Judicial Magistrate
directed the accused to produce evidence/certificate in
support of his claim, which he failed to do. It seems
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that without recording any opinion whether the accused
was a Juvenile or not, the Magistrate referred him to
the Board. Since the accused failed to produce any
evidence regarding his age, the Board referred him to a
Medical Board for examination and determination of his
age. Taking into consideration, the documentary
evidence adduced by the prosecution and observing his
physical built up, the Board concluded that the accused
was above eighteen years of age on the date of
occurrence; was not a juvenile and, therefore, was not
required to be dealt with under the Act. Accordingly,
the Child Rehabilitation Centre, Dumka was directed to
transfer the accused to the regular jail with a
direction to its Superintendent to produce the accused
before the Court of Chief Judicial Magistrate. The
order passed by the Board was challenged by the accused
in the High Court. The High Court was of the view that
the Board had ignored the opinion of the Medical Board
obtained in terms of Rule 22(5)(iv) of the Jharkhand
Juvenile Justice (Care and Protection of Children)
Rules, 2003 (for short ‘the Rules’), wherein the age of
the accused was shown as 17-18 years. Thus, exercising
its revisional jurisdiction, the High Court allowed the
revision petition; quashed the order of the Board and
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held that at the relevant time the accused was a
juvenile. The brother of the victim has preferred this
appeal by special leave.
4. We have heard learned counsel for the parties.
5. Learned counsel appearing for the appellant
submitted that the order of the High Court having been
passed without notice to the appellant, who was
admittedly a party in the revision petition, is
violative of the principles of natural justice as also
the statutory provisions, is illegal and deserves to be
set aside on this short ground alone. In support of
the proposition that an adverse order cannot be passed
without hearing the party concerned, reliance was
placed on a decision of this Court in P. Sundarrajan &
Ors. Vs. R. Vidhya Sekar1. On merits, it was contended
that the High Court has failed to consider in its
correct perspective the scope of Rule 22 (5).
According to the learned counsel, the medical opinion
obtained under the said rule is only a guiding factor
and not the sole criterion for determination of age
and, therefore, before returning any finding on the age
of the accused, the High Court could not ignore other 1 (2004) 13 SCC 472
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relevant factors and the evidence on record. It was
also pleaded that the scope of the revisional
jurisdiction being limited, without pointing out any
material irregularity committed by the Board, the High
court erred in interfering with a well reasoned order
passed by the Board, more so when the accused chose not
to avail of remedy available to him by way of an appeal
under Section 52 of the Act, whereunder the
jurisdiction of the High Court is much wider. In
support of the contention that the powers of the
revisional court are limited and should be exercised
sparingly and cautiously, reliance was placed on the
decisions of this court in Krishnan & Anr. Vs.
Krishnaveni & Anr.2, State of Maharashtra & Anr. Vs.
Jagmohan Singh Kuldip Singh Anand & Ors.3. Reference
was also made to State of A.P. Vs. M. Poshetty4,
wherein this Court had adversely commented on High
Court’s interference with the concurrent findings of
fact, entered by the trial court, in exercise of
revisional powers, without recording any reasons. It
was, thus, argued that the High Court exceeded its
powers of revisionary jurisdiction. 2 (1997) 4 SCC 241 3 (2004) 7 SCC 659 4 (2001) 10 SCC 629
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6.Learned counsel appearing on behalf of the accused while strenuously supporting the order passed by the
High Court submitted that since the entire relevant
material was available on record, there was no
necessity for the High Court to issue notice to the
appellant/complainant.
7. Having bestowed our anxious consideration to the
material on record, in our judgment, the order of the
High Court as also by the Board are unsustainable in
law as well as on facts.
8. Section 52 of the Act provides that any person
aggrieved by an order made by a competent authority
under the Act may prefer an appeal to the Court of
Sessions. Section 53 of the Act confers on the High
Court the revisional jurisdiction to satisfy itself as
to the legality or propriety of any order passed by the
competent authority or Court of Sessions. The Section
reads as under:
“53.Revision.- The High Court may, at any time, either of its own motion or on an application received in this behalf, call for the record of any proceeding in which any competent authority or Court of Session has passed an order for the purpose of satisfying itself as to the legality or propriety of any
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such order and may pass such order in relation thereto as it thinks fit:
Provided that the High Court shall not pass an order under this section prejudicial to any person without giving him a reasonable opportunity of being heard.”
9. From a bare reading of proviso to the Section, it
is plain that in exercise of its revisional
jurisdiction the High Court cannot pass an order,
prejudicial to any person without affording him a
reasonable opportunity of being heard. At this
juncture, it would be profitable to note that Section
54 of the Act also prescribes the procedure to be
followed while dealing with inquiries, appeals and
revisions under the Act. Sub-section (2) thereof
stipulates that save as otherwise expressly provided
under the Act, the procedure to be followed in hearing
revisions under the Act, shall be as far as practicable
in accordance with the provisions of the Code of
Criminal Procedure, 1973 (for short ‘the Code’). Sub-
section (2) of Section 401 of the Code contemplates
that no order under the said Section shall be made to
the prejudice of the accused or other person unless he has had an opportunity of being heard either personally
or by pleader in his own defence.
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10.Furthermore, by now it is well settled that save in
certain exceptional situations, the principle of audi
alteram partem mandates that no one shall be condemned
unheard. It is a part of rules of natural justice and
the soul of natural justice is `fair play in action’,
which demands that before any prejudicial or adverse
order is passed or action is taken against a person, he
must be given an opportunity to be heard.
11.The question for consideration is that when the statutory provisions mandate and principles of natural
justice demand a pre-decisional hearing, whether or not
the High Court was justified in not granting an
opportunity of hearing to the appellant/complainant?
In our opinion, having regard to the nature of
controversy before the High Court and the scheme of the
relevant statutory provisions whereunder the High Court
was exercising its jurisdiction, the `fairness in
action’ did demand that the Complainant was given an
opportunity of hearing in the Revision petition
preferred by the accused. Moreover, he was impleaded
as a party respondent and was obviously prejudiced by
the order passed by the High Court when the accused was
declared to be a juvenile. We have, therefore, no
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hesitation in holding that the High Court was clearly
in error in reversing the order passed by the Board
without giving an opportunity of hearing to the
appellant. Accordingly, we uphold the contention of
learned counsel for the appellant that the order of the
High Court deserves to be set aside on this short
question alone.
12.We may now take up the pivotal point, viz., whether or not the Board had applied the correct parameters for
determining the age of the accused, who is claiming to
be a juvenile on the date of occurrence. Determination
of age of a delinquent, particularly in borderline
cases, is rather a complex exercise. The Act as such
does not lay down any fixed norms, which could be
applied for determining the age of a person. Sub-
Section (1) of the Act provides for presumption and
determination of age and reads thus:
“49. Presumption and determination of age.-(1) Where it appears to a competent authority that person brought before it under any of the provisions of this Act (otherwise than for the purpose of giving evidence) is a juvenile or the child, the competent authority shall make due inquiry so as to the age of that person and for that purpose shall take such evidence as may be necessary (but not an affidavit) and shall record a finding whether the person is a
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juvenile or the child or not, stating his age as nearly as may be. (2) xxx xxx xxx”
13.From a bare reading of the provision, it is clear
that it merely provides that when it appears to the
competent authority viz., the Board, that the person
brought before it is a juvenile, The Board is obliged
to make an enquiry as to the age of that person; for
that purpose it shall take evidence as may be necessary
and then record a finding whether the person in
question is a juvenile or not. Explaining the scope
and purpose of Section 32 of the Juvenile Justice Act,
1986 which is almost pari materia with Section 49 of
the Act in Bhola Bhagat Vs. State of Bihar5, this Court
had observed as under:-
“…..when a plea is raised on behalf of an accused that he was a “child” within the meaning of the definition of the expression under the Act, it becomes obligatory for the court, in case it entertains any doubt about the age as claimed by the accused, to hold an inquiry itself for determination of the question of age of the accused or cause an enquiry to be held and seek a report regarding the same, if necessary, by asking the parties to lead evidence in that regard. Keeping in view the beneficial nature of the socially- oriented legislation, it is an obligation of the court where such a plea is raised to
5 (1997) 8 SCC 720
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examine that plea with care and it cannot fold its hands and without returning a positive finding regarding that plea, deny the benefit of the provisions to an accused. The court must hold an enquiry and return a finding regarding the age, one way or the other.”
14. Nevertheless, in Jitendra Ram alias Jitu Vs. State
of Jharkhand6, the Court sounded a note of caution that
the aforestated observations in Bhola Bhagat (supra) would not mean that a person who is not entitled to the
benefit of the said Act would be dealt with leniently
only because such a plea is raised. Each plea must be
judged on its own merit and each case has to be
considered on the basis of the materials brought on
record.
15.At this juncture, it is relevant to note that in exercise of power conferred by Section 68 of the Act,
the State Government of Jharkhand has framed the
Jharkhand Juvenile Justice (Care and Protection of
Children) Rules, 2003. Rule 22 thereof lays down the
procedure to be followed by a Board in holding
enquiries and the determination of age. Sub-Rule (5)
of the said Rule which is material for the present case
reads thus:- 6 (2006) 9 SCC 428
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“22. Procedure to be followed by a Board in holding inquiries and the determination of age.- (1) ……… (5) In every case concerning a juvenile or a child, the Board shall either obtain.- (i) a birth certificate given by a
corporation or a municipal authority; or (ii) a date of birth certificate from the
school first attended; or (iii)matriculation or equivalent certificates,
if available; and (iv) in the absence of (i) to (iii) above, the
medical opinion by a duly constituted Medical Board, subject to a margin of one year, in deserving cases for the reasons to be recorded by such Medical Board, (regarding his age and, when passing orders in such case shall, after taking into consideration such evidence as may be available or the medical opinion, as the case may be record a finding in respect of his age).”
16.Thus, as per Rule 22, in the absence of birth or
matriculation certificates, in order to record a
finding in respect of age of a person, the Board is
required to obtain the opinion of a duly constituted
Medical Board. It is clear from a bare reading of the
Rule that although the Board is bound to obtain the
opinion of the Medical Board but the opinion per se is
not a conclusive proof of age of the person concerned.
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It is no more than an opinion. More so, when even the
Medico-Legal opinion is that owing to the variation in
climatic, dietic, hereditary and other factors,
affecting the people of different States in the
country, it would be imprudent to formulate a uniform
standard for the determination of the age. True, that
a Medical Board’s opinion based on the radiological
examination is a useful guiding factor for determining
the age of a person but is not incontrovertible.
Commenting on the evidentiary value of the opinion of a
doctor, based on x-ray tests, as to the age of a
person, in Ramdeo Chauhan alias Raj Nath Vs. State of
Assam7, R.P. Sethi, J., speaking for the majority in a
three-Judge Bench, had observed that:-
“….An X-ray ossification test may provide a surer basis for determining the age of an individual than the opinion of a medical expert but it can by no means be so infallible and accurate a test as to indicate the exact date of birth of the person concerned. Too much of reliance cannot be placed upon textbooks, on medical jurisprudence and toxicology while determining the age of an accused. In this vast country with varied latitudes, heights, environment, vegetation and nutrition, the height and weight cannot be expected to be uniform.”
7 (2001) 5 SCC 714
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17.It is well settled that it is neither feasible nor desirable to lay down an abstract formula to determine
the age of a person. The date of birth is to be
determined on the basis of material on record and on
appreciation of evidence adduced by the parties.
The Medical evidence as to the age of a person, though
a very useful guiding factor, is not conclusive and has
to be considered along with other cogent evidence.
18.It is true that in Arnit Das Vs. State of Bihar8,
this Court has, on a review of judicial opinion,
observed that while dealing with a question of
determination of age of an accused, for the purpose of
finding out whether he is a juvenile or not, a hyper-
technical approach should not be adopted while
appreciating the evidence adduced on behalf of the
accused in support of the plea that he was a juvenile
and if two views may be possible on the same evidence,
the Court should lean in favour of holding the accused
to be a juvenile in borderline cases. We are also not
oblivious of the fact that being a welfare legislation,
the Courts should be zealous to see that a juvenile
derives full benefits of the provisions of the Act but
8 (2000) 5 SCC 488
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at the same time it is also imperative for the courts
to ensure that the protection and privileges under the
Act are not misused by unscrupulous persons to escape
punishments for having committed serious offences.
19.Bearing in mind these broad principles, we may now advert to the facts at hand. Indubitably, neither a
date of birth certificate nor a matriculation or
equivalent certificate from a school was produced
before the Board and, therefore, the Board was required
to obtain a medical opinion of a duly constituted
Medical Board, which was done. The Medical Board
carried out the ossification tests of the accused and
opined that his age was between 17-18 years.
Therefore, with a margin of one year, as stipulated in
Rule 22(5)(iv), his age could also be 16 years or 19
years. In addition to the said opinion, the prosecution
also placed before the Board, a Voters List of the
Constituency of Deoghar for the year 2005. In that
list, the name of the accused appeared at Sl. No. 317
and his age was recorded as 20 years. Taking into
consideration this material and the physical appearance
of the accused, the Board opined as under:-
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“Applicant Rajesh Mahatha is present before the Juvenile Justice Board. By observing his physical built up, it appears that he is an adult. Also in the medical examination report his age has been shown as 17-18 years. His adulthood can be verified from the Voter List 2005 where the applicant age has been shown as 20 years. It is also the opinion of the other Board members that the applicant Rajesh Mahatha appears to be adult and in the background of the date of the incident he was an adult. Therefore, by the concurring opinion of the members of the Board, it is declared that Rajesh Mahatha the accused applicant is an “adult” of more than 18 years of age in the background of the date of the occurrence of the incident.”
20.As noted supra, the High Court has reversed the opinion of the Board. The relevant portion of the High
Court’s order reads thus:-
“Having regard to the facts and circumstances of the case, I find that Jharkhand Juvenile Justice (Care and Protection of Children) Rules 2003 has devised Rule 22 being the procedure to be followed by the Juvenile Justice Board in holding enquiry in determination of the age of a Juvenile Rule 22 (5) (iv) provides that the opinion of the Medical Board, duly constituted, would be the guiding factor in determination of the age of a Juvenile, subject to margin of one year in absence of the birth certificate of Juvenile in conflict with law. I find that the said provision of Rule has been ignored by the Juvenile Justice Board as well as by the Session Court.
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In the circumstance, the order impugned passed by the Juvenile Justice Board on 3.6.2006 whereby and whereunder the age of the petitioner was determined more than 18 years is set aside and the 1st Addl. Sessions Judge, Deoghar is directed to pass appropriate order returning back the records of the Juvenile to the Juvenile Justice Board in accordance with law as early as possible.”
21.From the afore-extracted orders of the Board as well as the High Court, it is manifest that the question of
determination of age of the accused has been decided by
both the Courts in a casual manner, ignoring the
principles of law on the subject.
22.Insofar as the Board is concerned, it is evident that
it has mechanically accepted the entry in Voters List
as conclusive without appreciating its probative value
in terms of the provisions of Section 35 of the Indian
Evidence Act, 1872. Section 35 of the said Act lays
down that an entry in any public or other official
book, register, record, stating a fact in issue or
relevant fact made by a public servant in the discharge
of his official duty especially enjoined by the law of
the country is itself a relevant fact. It is trite
that to render a document admissible under Section 35,
three conditions have to be satisfied, namely: (i)
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entry that is relied on must be one in a public or
other official book, register or record; (ii) it must
be an entry stating a fact in issue or a relevant fact,
and (iii) it must be made by a public servant in
discharge of his official duties, or in performance of
his duty especially enjoined by law. An entry relating
to date of birth made in the school register is
relevant and admissible under Section 35 of the Act but
the entry regarding the age of a person in a school
register is of not much evidentiary value to prove the
age of the person in the absence of the material on
which the age was recorded. (See: Birad Mal Singhvi Vs.
Anand Purohit9)
23.Therefore, on facts at hand, in the absence of evidence to show on what material the entry in the
Voters List in the name of the accused was made, a mere
production of a copy of the Voters List, though a
public document, in terms of Section 35, was not
sufficient to prove the age of the accused. Similarly,
though a reference to the report of the Medical Board,
showing the age of the accused as 17-18 years, has been
made but there is no indication in the order whether
9 1988 (Supp) SCC 604
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the Board had summoned any of the members of the
Medical Board and recorded their statement. It also
appears that the physical appearance of the accused,
has weighed with the Board in coming to the afore-noted
conclusion, which again may not be a decisive factor to
determine the age of a delinquent. Insofar as the High
Court is concerned, there is no indication in its order
as to in what manner Rule 22(5)(iv) has been ignored by
the Board. The learned Judge seems also to have
accepted the opinion of the Medical Board in terms of
the said Rule as conclusive. Therefore, the afore-
stated ground on which the High Court has set aside the
opinion of the Board and holding the accused to be a
juvenile, cannot be sustained.
24.In our judgment, apart from the fact that the impugned order suffers from the basic infirmity of
being violative of the principles of natural justice,
it cannot be sustained on merits as well. At the same
time, we are also convinced that the order of the Board
falls short of a proper enquiry as envisaged in Section
49 of the Act.
25.For the aforementioned reasons, the appeal is allowed and the matter is remitted to the Chief
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Judicial Magistrate, Deoghar, heading the Board, with a
direction to re-determine the age of the accused, as on
the date of commission of the alleged offences, in
accordance with law, enunciated above. In the event he
is found to be a juvenile within the meaning of the
Act, he shall be dealt with accordingly. However, if
he is not found to be a juvenile, he would face trial
under the ordinary criminal law. The inquiry shall be
completed expeditiously, preferably within six months
of receipt of a copy of this judgment.
.....................J. (C.K. THAKKER)
.....................J. (D.K. JAIN)
NEW DELHI; OCTOBER 3, 2008.
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