UNION OF INDIA Vs. ASSOCIATION FOR DEMOCRATIC REFORMS

JUDGEMENT

(1.) Leave granted.

(2.) In this appeal filed by the appellant which is against his conviction under Section 302 of the Indian Penal Code by the Sessions Court and upheld by the High Court, main contention of the appellant is that he was a juvenile on the date of the incident, i.e., on 14.01.2005.

(3.) As such a plea was raised, the matter was directed to be inquired into by the Trial Court, i.e., by the Court of Additional Sessions Judge, Fast Track Court, Pendra Road, Bilaspur, Chhattisgarh. Inquiry report dated 12.07.2016 has been sent by Additional District and Sessions Judge, Pendra Road, District Bilaspur, Chhattisgarh, wherein it is stated that on the date of the incident, the age of the appellant was 17 years 03 months and 20 days.