AYAAN ALI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This criminal revision is preferred against the judgment and order dtd. 17/8/2021 passed by the Juvenile Justice Board, Dehradun, District Dehradun in Case Crime No. 177 of 2021 as well as the judgment and order dtd. 2/9/2021 passed by the Addl. Sessions Judge/Special Judge (POCSO)/F.T.C, Dehradun in Criminal Appeal No.62/2021, 'Ayaan Ali 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 was a juvenile who is involved in connection with Case Crime /FIR No. 177/2021, under Ss. 304, 338, 107, 201 IPC, registered at P.S. Shahaspur , Distt. Dehradun.