NARIYAN Vs. STATE

JUDGEMENT

(1.) THIS petition has been filed to call for the records in Juvenile C.C. No.49 of 2012 on the file of Juvenile Justice Board, Cuddalore and quash the same as illegal to secure the ends of justice.

(2.) HEARD the learned counsel for the petitioner and the learned Additional Public Prosecutor appearing for the State.

(3.) SETTU [A1] and Arul @ Arul Kumar [A2] were tried for offences under Sections 147, 302 r/w 149, 306 IPC in S.C. No.136 of 2005 by the Additional District and Sessions Judge, Fast Track Court -2, Cuddalore. In the trial, Arul @ Arulkumar [A2] was acquitted, but Settu [A1] was convicted for offences under Sections 304(ii) IPC r/w 147 IPC and was sentenced to undergo six months imprisonment for offence under Section 147 IPC and 7 years Rigorous Imprisonment for offence under Section 304(ii) IPC by judgment dated 31.01.2008.