N. Kirubakaran, J. - (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.
It is shocking to hear that a toddler, aged about 4 years, was brutally gang raped by four devilish perpetrators in New Delhi on 9/10/2015 and she got injuries all over her body, particularly, on her private parts and had been bleeding profusely.

(3.)THE are a few of the cases of abuse of children, ranging from 11 months to 10 years, reported in the Media in 2015 alone would fortify the existence of inefficient Police Administration and ineffective laws and shock one and all in the so -called civilized society;
"* A 11 month old infant was raped by a 14 year old Jaithari Town, Madhya Pradesh in the first week of September, 2015.

* A 3 year child was raped in Gurgaon on 13/6/2015.

* A 3 year child was raped in Gittikhandar, Nagpur, in 2015,

* A 3 year child was raped in Pillaji Village, South Delhi on 13/6/2015,

* A 4 year child was raped by an auto driver in Palarivattom, Kochi in July, 2015,

* A 4 year child was raped and murdered in Kanpur on 16/5/2015,

* A 5 year child was raped in Panaji, Goa before Ist June, 2015,

* A 6 year child was raped in Mahatmapule Nagar slums in Thane on 1/9/2015,

* A 6 year child was raped in Ahmedabad on 19/8/2015,

* A 6 year child was raped by a 13 year old in Kalamna, Nagpur; on 12/9/2015.

* A 7 year child was raped and murdered in Elulru, Andhra Pradesh on 16/6/2015.

* A 10 year child was raped by a School Teacher in Mapusa, Goa on 19/8/2015,

* A minor child was raped; in Dimapur in March, 2015,

* A minor child was raped by three sailors in Navy Nagar, Mumbai, in July, 2015,

* Two minor girls were raped in New Alipore, Kolkatta, on 19/3/2015,"