ABDUL RAZZAQ Vs. STATE OF U.P.

JUDGEMENT

(1.) This application has been filed under Section 7-A of the Juvenile Justice (Care and Protection of Children) Act, 2000 (for short "the Act") seeking release of the petitioner who has been found to be juvenile. Since special leave petition and review petition have been dismissed and we are inclined to allow the application, orders dismissing the special leave petition and review petition will stand recalled.

(2.) The petitioner was tried for the offence under Section 302 of the Indian Penal Code ('IPC') for causing the death of Amir Ullah on 18th February, 1979 at Firozabad, Uttar Pradesh. He was convicted under Section 302 and sentenced to undergo life imprisonment by the Court of Sessions Judge, Agra in Sessions Trial No.325 of 1979 vide judgment dated 29th September, 1980.

(3.) The conviction and sentence of the petitioner was affirmed by the High Court of Judicature at Allahabad on 21st February, 2000. This Court vide Order dated 29th September, 2000 dismissed the special leave petition. Review Petition filed against the said order was dismissed on 20th July, 2010.