SUBHAN Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This criminal revision is preferred against the judgment and order dtd. 16/6/2021 passed by the Juvenile Justice Board, Rudrapur, Udham Singh Nagar in Case Crime/FIR No.114/2021, as well as the judgment and order dtd. 6/7/2021 passed by the Addl. Sessions Judge/Special Judge (POCSO), Rudrapur, Udham Singh Nagar in Criminal Appeal No.153/2021, Subhan @ Subhaan Vs. State.

(2.) Heard learned counsel for the parties.

(3.) Learned Counsel for the revisionist as well as learned Counsel for the State admitted that the revisionist is a juvenile who is involved in connection with Case Crime /FIR No.114/2021 under Ss. 363, 376 AB of IPC and u/s 5m/6 POCSO Act, registered at P.S. ITI, Distt. U.S. Nagar.