JAYESH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) BY this application under Article 227 of the Constitution of India, the applicant -original accused calls in question the legality and validity of the order dated 23 January, 2015 passed by the learned 4th Additional Sessions Judge, Junagadh in Criminal Revision Application No. 111 of 2014 by which the Revisional Court rejected the Revision Application filed by the applicant herein, thereby affirming the order dated 20th December, 2014 passed by the learned Judicial Magistrate First Class, Junagadh below Exhibit -8 in the Criminal Case No. 2329 of 2014.

(2.) THE facts giving rise to this application may be summarized as under: -

(3.) ON 20th November, 2014, he filed an application Exhibit -8 before the learned Additional Chief Judicial Magistrate, Junagadh stating that on the date of the commission of the offence he was a juvenile and therefore it would be the juvenile Court, who would be competent to try him for the alleged offence. The claim of the applicant that he is a juvenile is based on a School Leaving Certificate issued by Shri Sakti Primary School, Junagadh in which the date of birth is shown as 16th May, 1996.