ABID ALIAS GUDDU Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The challenge in this revision is made to the following:-

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

(3.) According to the FIR, on 06.03.2010, at 4:00 PM, the revisionist along with co-accused raped the victim, a young girl of 6 years. The revisionist was arrested by the police on 10.03.2010. In his first remand sheet, which is available on record and is before this Court, his age is recorded as 14 years. He was then sent to Children Observation Home. During the hearing, the revisionist moved an application before the JJ Board, Haridwar, for declaring him juvenile. The following records were available before the JJ Board:-