SIDDALINGA S. N. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This criminal revision petition under Sec. 102 of the Juvenile Justice (Care and Protection of Children) Act, 2015 (for short, 'the Act') has been preferred by the child in conflict with law/petitioner challenging the judgment and order dated 24.082021 passed by the Court of Principal Sessions Judge, Mandya, in Crl.A.No.360/2021 and the order dtd. 10/12/2020 passed by the Juvenile Justice Board, Mandya (for short, 'the Board'), in FIR No.5/2020 (JC.No.26/2020).

(2.) Heard the learned Counsel for the petitioner and the learned HCGP on behalf of the respondent-State.

(3.) Facts leading to filing of this petition as revealed from the records that may be necessary for the disposal of this petition are, on the basis of the complaint lodged by CW-1 - Ningamma, a criminal case was registered against the petitioner and others in Crime No.110/2020 for the offences punishable under Ss. 341, 302, 120B, 109 read with 34 IPC. It is averred in the complaint that her son Raghu was murdered by the petitioner at the instance of other accused persons and during the course of investigation, the petitioner was arrested and he is in custody.