VIJAY KUMAR Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the revisionist and learned Additional Government Advocate for the State as well as perused the documents available on record.

(2.) The only question involves in this revision is the legality of the impugned order passed by the learned Additional Sessions Judge, Court No. 7, Faizabad in Sessions Trial No. 137 of 2009 (State v. Vijay Kumar) arising out of case Crime No. 6 of 2009, under Sections 376/323/504/506 IPC relating to P.S. Rudauli, District Faizabad whereby the learned Additional Sessions Judge has rejected the application filed by the accused for treating him to be juvenile is in issue. Therefore, with the consent of learned Additional Government Advocate the criminal revision is being disposed of without issuing notice to the Opposite Part o. 2 to curtail the delay in trial of the Sessions Trial pending against the accused revisionist before the Trial Court.

(3.) This criminal revision under Section 53 of the Juvenile Justice (Care & Protection of Children) Act, 2000 (hereinafter referred to as the 'Act') has been filed by the accused-revisionist against the judgment and order dated 09.6.2009 passed by the learned Additional Sessions Judge, Court No. 7, Faizabad in Sessions Trial No. 137 of 2009 (State v. Vijay Kumar) arising out of case Crime No. 6 of 2009, under Sections 376/323/504/506 IPC relating to P.S. Rudauli, District Faizabad whereby the learned Additional Sessions Judge has rejected the application moved by the accused for declaring him to be juvenile.