RAJESH Vs. STATE OF UP

JUDGEMENT

(1.) Heard Sri J. S. Kashyap Advocate appearing for the applicant and AGA for the State of U.P.

(2.) By means of this application under Section 482 of the Code of Criminal Procedure (in short, 'the, Cr.P.C.'), order dated 30.10.2006 passed by the Juvenile Justice Board, Farrukhabad in case No. 130 of 2005 arising out of case crime No. 26 of 2001 under Section 302, 201/34, IPC, P.S. Mohammadabad, District Farrukhabad has been challenged.

(3.) By the impugned order, the application moved by the applicant for acquitting him on the basis of the principle of stare decisis, issue estoppel and resjudicata has been rejected.