NANHEY Vs. STATE GOVT OF NCT OF DELHI

JUDGEMENT

(1.) THE appellant Nanhey has been convicted and sentenced in Sessions Case no. 96/96 arising out of FIR No. 63/89 registered at PS Mansrovar Park for having committed the offences punishable under Sections 302 and 392 of IPC and sentenced accordingly.

(2.) FEELING aggrieved by the impugned judgment of conviction dated 18. 10. 1996 and order on sentence of the even date, the appellant has preferred the instant appeal.

(3.) DURING the pendency of the appeal, the appellant moved an application being Crl. M. A. 9374/2009 under Section 482 of Cr. P. C. alleging that he was a juvenile on the date of commission of offence and prayed for determination of his age in terms of The juvenile Justice (Care and Protection of Children) Act, 2000 (the said Act for short) as amended up to date and Rules framed thereunder and grant of benefits under said Act and Rules framed thereunder.