SURAJ Vs. STATE

JUDGEMENT

(1.) Crl. M.A. 49858/2018 (Exemption)

(2.) Learned counsel for the petitioner contends that the trial court had erred in framing a charge and treating the petitioner as a major and has further erred in relying on the medical opinion of the doctor declaring the petitioner to be aged about 19 years.

(3.) Learned counsel submits that the doctor had relied on Modi's Medical Jurisprudence which has opined that the age, following the tests which were conducted, would be between 14 to 20 years.