PRADEEP @ PIDDI Vs. GOVT OF NCT OF DELHI

JUDGEMENT

(1.) Petitioner impugns order dated 19.03.2018, whereby the Trial Court has rejected the application of the petitioner claiming juvenility.

(2.) The Trial Court noticed that there was no record of the school available and accordingly ossification test was conducted. The Medical Board opined the age of the petitioner as between 20-22 years.

(3.) Noticing the record of the Medical Board the Trial Court rejected the application raising the claim of juvenility and held the petitioner to be major i.e. 18 years of age on the date of alleged commission of offence.