BHARAT KUMAR VISHWAKARMA Vs. STATE OF U.P.

JUDGEMENT

(1.) HEARD Mr. P.C. Srivastava for the revisionist and the learned AGA for the respondent and perused the record.

(2.) THIS is a revision against the Judgment and order dated 29.7.2010 passed by the Sessions Judge, Gorakhpur in Criminal (Juvenile) Appeal No. 134 of 2010 (Bharat Kumar Vishwakarma v. State of U.P.), whereby the learned Sessions Judge dismissed the revisionist's appeal against the order dated 17.7.2010 passed by the Juvenile Justice Board, Gorakhpur in the case crime No. 527/2010, under Sections 363, 366, 376, 506 and 120 -B IPC, Police Station Chauri Chaura, District Gorakhpur.

(3.) MR . P.C. Srivastava, the learned Counsel for the revisionist submitted that the prosecutrix was major on the date of occurrence and she was a consenting party and remained in the company of the revisionist for about one week. It was next submitted that the bail prayer of the revisionist was liable to be allowed.