s. 377 - Constitutional validity of - Whether suffers from the vice of arbitrariness and irrational classification and whether violative of Art. 21 - To the extent, it penalises sexual acts in private between consenting adults - Held: s. 377 /PC does not suffer from the vice of unconstitutionality - Those who indulge in carnal intercourse in the ordinary course and those who indulge in carnal intercourse against the order of nature, constitute different classes - People falling in the later category cannot claim that s. 37.7 suffers from vice of  arbitrariness and irrational classification - s. 377 does not criminalise a particular people or identity or orientation but merely identifies certain acts which if committed would constitute an offence - The factual foundation in support of challenge to s. 377 is insufficient to record a finding that  homosexuals are subjected to discriminatory treatment - The facts of the case cannot be made sound basis for declaring s. 377 ultra vires the provisions of Arts. 14, 15 and 21 - Despite the verdict, liberty given to the competent legislature G to consider the desirability and propriety of deleting or amending s. 377 - Constitution of India, 1950 - Arts. 14, 15 and 21 - Universal Declaration of Human Rights (1948) - Article 12 - International Covenant of Civil and Political Rights and European Convention on Human Rights - Article 17.