VIKRAM SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) Heard learned Counsel for the parties.

(2.) The controversy lies within a very narrow compass which relates to legality of the proceedings before the learned Sessions Judge, Kurukshetra, in dealing with the present matter. According to the appellant, he was a Juvenile when the occurrence took place on 20/2/1996. The appellant was shown to have been arrested on 1/3/1996.

(3.) Relying on the certificate issued by the Central Board of Secondary Education it is contended that the appellant was born on 4.5.1980 and on the date of incident he was below 16 years of age. On 5/6/1998, the appellant was convicted for life imprisonment and other terms between 7 and 10 years.