DHANALAKSHMI Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) This is an unfortunate case of a Juvenile being tried as an adult, and convicted, and sentenced to imprisonment, and later found that he was a Juvenile.

(2.) The brief facts leading to the filing of the above Petition are as follows:

(3.) The learned Additional Public Prosecutor, on instructions, submits that pursuant to the directions of this Court in H.C.P. No.2003 of 2019, the Juvenile Justice Board conducted an enquiry and found that the Prison inmate was born on 10/7/1991 and on the date of commission of the offence, he had not completed 18 years, and that the Report of the Juvenile Justice Board was sent to this Court as early as on 24/2/2020.