SARTAZ Vs. STATE

JUDGEMENT

(1.) ON 05.08.2011 following order was passed :

(2.) LD. counsel for the appellant has pointed out that the date of incident has wrongly been noted in order dated 05.08.2011 as 01.01.2001 whereas the date of incident is 19.02.2001. I, ordered accordingly.

(3.) LD. Counsel for the appellant submits that while maintaining the conviction of the appellant, and he being declared juvenile, sentence of the appellant be reduced to the period already undergone. He further submits that benefit of Section 19 and Section 20 of Juvenile Justice (Care and Protection of Children) Act, 2000 be given to the appellant.