01 August 2018
Supreme Court
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DR. SR. TESSY JOSE Vs THE STATE OF KERALA

Bench: HON'BLE MR. JUSTICE A.K. SIKRI, HON'BLE MR. JUSTICE ASHOK BHUSHAN
Judgment by: HON'BLE MR. JUSTICE A.K. SIKRI
Case number: Crl.A. No.-000961-000961 / 2018
Diary number: 10655 / 2018
Advocates: LIZ MATHEW Vs


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REPORTABLE

IN THE SUPREME COURT OF INDIA

CRIMINAL APPELLATE JURISDICTION

CRIMINAL APPEAL NO(S). 961 OF 2018 [ARISING OUT OF SLP (CRL.) NO. 3712 OF 2018]

DR. SR. TESSY JOSE AND OTHERS .....APPELLANT(S) VERSUS

STATE OF KERALA .....RESPONDENT(S)

J U D G M E N T

A.K.SIKRI, J.

After hearing this matter on 1st August, 2018, following order

was passed:

“Leave granted.

We have heard the arguments.

We are informed that the trial  is in progress today

before the trial court.  Since, there is not enough time to

dictate the judgment, we are allowing this appeal so that

the  decision  is  conveyed to  the  trial  court.   Reasons to

follow.

A copy of this order may be provided to the counsel

for the parties.”

Criminal Appeal No. 961 of 2018 [  @SLP  (Crl.) No. 3712 of 2018] Page 1 of 8

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appellants are concerned, their role is that they attended to the

victim.   Appellant  no.  1  is  a  66  years’  old  lady  who  is  a

Gynecologist and had conducted the delivery.  Appellant no. 2 is

a Paediatrician who had attended to the baby of the victim after

the  delivery.   Appellant  no.  3,  is  a  69  years’  old  Hospital

Administrative.  She is roped-in in that capacity though she did

not attend to the victim or the baby.   

5. It is not the case of the prosecution that these appellants had any

knowledge  about  the  alleged  rape  of  the  victim  allegedly

committed by accused No. 1 at any time earlier.  In fact, they did

not come into picture before 7th February, 2017 when the victim

was brought to the hospital.  However, the charge against these

appellants is primarily on account of purported commission of an

act under Sections 19(1) of POCSO Act. This Section reads as

under:

“Section 19 (I) Notwithstanding anything contained in the Code of Criminal Procedure, 1973, any person (including the child), who has apprehension that an offence under this Act is likely to be committed or has knowledge that such an offence  has  been  committed,  he  shall  provide  such information to—

(a) the Special Juvenile Police Unit; or  (b) the local police.  

(2) Every report given under sub-section(I) shall be--

(a) ascribed an entry number and recorded in writing; (b) be read over to the informant;  

Criminal Appeal No. 961 of 2018 [  @SLP  (Crl.) No. 3712 of 2018] Page 3 of 8

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(c) shall be  entered  in  a book to be kept by the       Police Unit.

(3)  Where the report  under sub-section (I)  is  given by a child, the same shall be recorded under Section (2) in a simple  language  so  that  the  child  understands  contents being recorded.

(4) In case contents are being recorded in the language not understood  by  the  child  or  wherever  it  is  deemed necessary,  a  translator  or  an  interpreter,  having  such qualifications, experience and on payment of such fees as may be prescribed, shall be provided to the child if he fails to understand the same.

(5) Where the Special Juvenile Police Unit or local police is satisfied that the child against whom an offence has been committed is in need of care and protection. then, it shall, after  recording  the  reasons  in  writing  make   immediate arrangement  to  give  him  such  care  and  protection (including admitting the child into shelter home or to the nearest hospital) within twenty-four hours of the report, as may be prescribed.

(6) The Special Juvenile Police Unit or local police shall, without unnecessary delay but within a period of  twenty- four  hours,  report  the  matter  to  the  Child  Welfare Committee  and  the  Special  Court  or  where  no  Special Court  has  been  designated,  to  the  Court  of  Session, including need of  the child  for  care and protection  and steps taken in this regard.

(7)  No  person  shall  incur  any  liability,  whether  civil  or criminal,  for  giving  the  information  in  good  faith  for  the purpose of sub-section (1).”

6. As is clear from the aforesaid provision, a person who had an

apprehension that an offence under the said Act is likely to be

committed  or  has  knowledge  that  such  an  offence  had  been

committed would be required to provide such information to the

relevant authorities.

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a minor  and,  therefore,  the  appellants  should  have  taken  due

care in finding as to how the victim became pregnant.  Fastening

the criminal liability on the basis of the aforesaid allegation is too

far fetched.  The provisions of Section 19(1), reproduced above,

put  a  legal  obligation  on  a  person  to  inform  the  relevant

authorities, inter alia, when he/she has knowledge that an offence

under  the  Act  had  been  committed.   The  expression  used  is

“knowledge”  which  means  that  some  information  received  by

such a person gives him/her knowledge about the commission of

the crime.  There is no obligation on this person to investigate

and gather knowledge.  If at all, the appellants were not careful

enough to find the cause of pregnancy as the victim was only 18

years  of  age  at  the  time  of  delivery.   But  that  would  not  be

translated into criminality.   

10. The term “knowledge”has been interpreted by this Court in  AS

Krishnan and Others v. State of Kerala1 to mean an awareness

on the part of the person concerned indicating his state of mind.

Further, a person can be supposed to know only where there is a

direct appeal to his senses.  We have gone through the medical

records of the victim which were referred by Mr. Basant R., Senior

Advocate  for  the appellants.   The medical  records,  which are

1 (2004) 11 SCC 576

Criminal Appeal No. 961 of 2018 [  @SLP  (Crl.) No. 3712 of 2018] Page 6 of 8

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