ASHOK Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) By a judgment and order dated dtd. 29/7/1999, the Additional Sessions Judge, Gohad, District Bhind, Madhya Pradesh, convicted the petitioner inter alia for offence under Sec. 302 of the Indian Penal Code and sentenced him inter alia to life imprisonment in Sessions Trial No. 260 of 1997. In the cause title of the said judgment and order, the petitioner has been described as Ashok, S/o Balram Jatab age 16 yrs 9 months and 19 days, R/o Village Anjani Pura, District Bhind.

(2.) The petitioner filed an appeal being Criminal Appeal No. 455 of 1999 challenging his conviction and sentence. The said criminal appeal has been dismissed by the High Court by an order dtd. 14/11/2017, which is impugned in the Special Leave Petition(Crl.) No. 643 of 2020, filed by the petitioner.

(3.) The incident which led to the conviction of the petitioner, took place on 26/7/1997. The petitioner claims that the petitioner was born on 5/1/1981. The petitioner was, therefore, approximately 16 years and 7 months old on the date of the incident.