STATE OF UTTARAKHAND Vs. ANKIT THAKUR

JUDGEMENT

(1.) Delay Condonation application no. 824 of 2010 is allowed. Delay is condoned.

(2.) Heard.

(3.) This revision is directed against the judgment and order dated 29.04.2010, passed by Sessions Judge, Dehradun, in Criminal Appeal no. 46 of 2009, whereby said court has allowed the appeal, and declared respondent Ankit Thakur as juvenile.