X (A MINOR) Vs. STATE ( NCT OF DELHI)

JUDGEMENT

(1.) The present revision petitions have been filed by Children in Conflict of Law. The memo of parties discloses the name of the petitioners. Registry is directed to conceal the names of the petitioners from the cause list as well as the record of this case so that the names and identities are not disclosed.

(2.) Both the revision petitions impugn judgment dated 10.10.2018 of the appellate court whereby the appellate court has rejected the appeals filed by the petitioners against the judgment of the Juvenile Justice Board dated 16.08.2018 holding the petitioner in Crl. Rev. P. 991/2018 guilty of the offence punishable under Section 377 IPC and petitioner in Crl. Rev. P. 992/2018 guilty of the offence punishable under Section 307/34 IPC.

(3.) Petitioners have been sent to protective custody for their proper rehabilitation for a period of six months.