RAM KISHORE @ ROMI & ANR Vs. STATE

JUDGEMENT

(1.) Ram Kishore @ Romi and co -accused Rashid have filed the above captioned appeal challenging their conviction vide judgment and order dated May 05, 2000 for the offence of kidnapping, murder and destruction of evidence as also the order dated May 13, 2000 sentencing the two.

(2.) Vide order dated September 17, 2015 holding that Ram Kishore @ Romi was a minor on the date when the offence was committed, noting that Ram Kishore does not accept he having committed the offence, and notwithstanding he having undergone imprisonment during trial more than the maximum prescribed of three years and that too not at a place of safety, the Division Bench treated the appeal filed by Ram Kishore @ Romi as disposed of making a reference to the Juvenile Justice Board.

(3.) Thus, our concern in the appeal would be limited to appellant No.2 - Rashid.