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The Apex Court in the present matter held that the main accused in the infamous Mercedes hit and run case of 2016 will be tried as a juvenile, and not as an adult. The Court chose the view in favour of children Faced with two possible interpretations of law. While delving into the questions of law, the Bench comprising of Justices Deepak Gupta and Aniruddha Bose noted that the JJ Act of 2015 took a departure from the previous Acts of 1986 and 2000 and categorised offences into classes of petty, serious, and heinous offences. The case connects to a 2016 incident where a 32-year-old man lost his life in a road accident after being hit by a Mercedes. The car was allegedly being driven by a teenager who was just days away from attaining the age of majority. The main question before the Court was whether the accused ought to be tried as a juvenile or as an adult.
This case also raised the important question of law as to what constitutes "heinous offence" under Section 2(33) of the Juvenile Justice (Care and Protection of Children) Act, 2015 (JJ Act). Rendering to the JJ Board's decision, since the teenager was accused of charges under Section 304 of the Indian Penal Code (IPC), he was to be tried as an adult owing to the "heinous offence" he was charged with. The Delhi High Court, however, ruled in 2019 that the offence does not have a minimum sentence specified and therefore it cannot fall within the ambit of Section 2(33) of the JJ Act. This led to the appeal before the Supreme Court. The Juvenile Justice Act, in no unambiguous terms, states that a juvenile is any person who is below the age of 18 and Section 2(33) of the JJ Act of 2015 categorically states that an offence for which the minimum sentence of seven years imprisonment or more is prescribed shall be treated as a heinous crime.
The Act provides for the JJ Board to carry out preliminary inquiry in case of heinous crimes being allegedly committed by juveniles above the age of 16. The offence in the instant case fell within the fourth category - where either the prescribed minimum term is less than seven years or there is no minimum sentence prescribed at all. This lacuna as regards the legislation was pointed out by the appellant, who argued that if definitions are read literally, a large number of offences would be left out of the three categories. However, if the minimum prescription from the definition of "heinous offence" is removed, then all offences not falling within the umbrella of petty or serious offence would fit within the scope of the term. This argument, however, was countered by the respondent, who argued that the courts cannot rewrite the law.
"We are not solving a jigsaw puzzle where we have to put all the pieces in place. We are interpreting a statute which must be interpreted as per its language and intent."
The Apex Court said that it can add or subtract words or phrases during interpretation of a statute when the intent and object behind it is clear. In the present case, however, the Court says that it was faced with a conundrum regarding the intent of the Legislature while specifying the categories of offences and leaving a host of them out from the scope of all the three categories. The Court alleged that words can be added to or subtracted from a statute when the wording of the same is clear. "However, when the wording of the statute is clear but the intention of the Legislature is unclear, the Court cannot add or subtract words from the statute to give it a meaning which the Court feels would fit into the scheme of things." Consequently, the Court ruled that the offences in the "fourth category", which have not been included in any category, shall be treated as serious offences till the time the Legislature fills the gap and clearly spells out its intent.
"We are conscious of the views expressed by us above that this Court cannot legislate... Since two views are possible we would prefer to take a view which is in favour of children and, in our opinion, the Legislature should take the call in this matter."
The accused in the present case therefore would be dealt with in the same manner as a juvenile who is alleged to have committed a serious offence and would not be tried as an adult, the Apex Court ruled.Therefore, as a crux of the matter the highest court of record held that the that Offence not having minimum sentence of 7 years cannot be treated as heinous offence under Juvenile Justice Act.
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