RAJU Vs. STATE OF MADHYA PRADESH

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 23.03.1996.

(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 District and Sessions Judge II, Tikamgarh, M.P.