ANAND KUMAR ALIAS BEERU Vs. STATE

JUDGEMENT

(1.) THE present order will dispose of an application by the appellant Anand @ Beeru; he had claimed to be a juvenile and had moved an application under Section 7-A of the Juvenile Justice Act. On 13.04.2010, this Court had issued notice and directed a report from the trial court after due enquiry into whether the said appellant Anand was in fact a juvenile.

(2.) ON 12.01.2011 this Court had heard submissions of the parties and considered the report furnished by learned ADJ. The report dated 01.09.2010 had concluded that the appellant was not a juvenile on the date of the incident i.e. 01.05.2000. On the 12.01.2011 this Court had taken note of a contention that the appellant Anand was none other than Kaushal Kumar and that the signatures on the driving licence produced during the enquiry ought to be compared with the specimen signature with his (Anand's) specimen signatures. The specimen signatures of Anand were taken on 22.02.2011 by the Registrar of this Court and forwarded under sealed cover to CFSL for comparison with his signatures on the driving licence, the original of which had been annexed. The appellant's father (who deposed as CW-3) had produced the original driving licence issued in favour of one Kaushal Kumar.

(3.) PURSUANT to the directions of this Court dated 12.01.2011 the report of the CFSL dated 25.02.2011 was prepared. This compared the signature on the driving licence, the questioned signature marked as Q-1 No.P01092003187867 issued to Kaushal Kumar and the admitted hand-writing of the appellant. The result of the examination indicated was as follows: