PINTU Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) <DJG>Dharam Veer, J.</DJG> This criminal revision, preferred by the revisionist, is directed against the judgment and order dated 14.1.2010 passed by Sessions Judge, Udham Singh Nagar in Criminal Appeal No.120 of 2009, "Pintu V. State", whereby the learned Sessions Judge has dismissed the appeal and confirmed the order dated 19.12.2009 passed by the Juvenile Justice Board, Udham Singh Nagar.

(2.) Heard learned counsel for the parties and perused the entire material on record.

(3.) In brief, the facts of the case are that the revisionist-Pintu (juvenile) was an accused in F.I.R. No.217 of 2009 under Sections 302/201/394/411 of The Indian Penal Code, 1860 (hereinafter to be referred as IPC) at P.S. Bajpur, District Udham Singh Nagar and has been declared juvenile by Juvenile Justice Board, Udham Sing Nagar. On the ground of juvenile, Smt. Lalita, being the guardian of the revisionist, moved an application for bail of revisionist before the Juvenile Justice Board which was rejected vide order dated 19.12.2009. Against that order, the revisionist preferred an appeal before the Sessions Judge, U.S. Nagar, who too vide judgment and order dated 14.1.2010 dismissed the same and upheld the order dated 19.12.2009 passed by the Juvenile Justice Board. Feeling aggrieved, the revisionist has come up in revision before this Court.