STATE OF M P Vs. SANTOSH KUMAR

JUDGEMENT

(1.) Being aggrieved with the judgment of acquittal dated 26th of April, 1997 passed in S.T. No. 244/1996 by the Seventh Additional Sessions Judge, Bilaspur, the State has filed this appeal. The two respondents were prosecuted for the offences punishable under Sections 376(2)(g) and 306/34 IPC.

(2.) The facts, briefly stated, are as under:

(3.) Mr. Ashish Shukla, learned Govt. Advocate appearing on behalf of the appellant/state, has not disputed the above report sent by the Sessions Judge, therefore, it is held that the respondents were juveniles on the date of incident and their cases are required to be dealt with the provisions of the Act, 2000 taking into account their juvenility.