STATE OF UTTARAKHAND Vs. APARNA SAHI AND ORS

JUDGEMENT

(1.) Heard.

(2.) This revision is directed against the judgment and order dated 29.04.2010, passed by Sessions Judge, Dehradun, in Criminal Appeal no. 45 of 2009, whereby said court has allowed the appeal, and declared respondent Aparna Sahi as juvenile.

(3.) Learned counsel for the revisionist submitted that a First Information Report was2 lodged regarding an incident dated 26.12.2008, on the basis of which crime no. 97 of 2008, relating to offences punishable under section 302, 120B IPC, was registered at Police Station Mussoorie, District Dehradun. Respondent Aparna Sahi was an accused in said case. He moved an application before Juvenile Justice Board, Dehradun, on 02.01.2009, through his father. The Juvenile Justice Board, vide its order dated 31.03.2009, rejected the application, and declined to declare respondent (Aparna Sahi) as juvenile. Aggrieved by said order Aparna Sahi filed criminal appeal no. 45 of 2009, before the Sessions Judge, Dehradun. Learned Sessions Judge, Dehradun, after hearing the parties, considering the material on record, allowed the appeal and declared Aparna Sahi as juvenile. Hence this revision.