KAPIL Vs. STATE OF UP

JUDGEMENT

(1.) Heard learned counsel for the revisionist and the learned AGA and perused the record.

(2.) This is a revision against the judgement and order dated 21.05.2010 passed by the learned Additional Sessions Judge, Bijnor in Misc. Case No. 85 of 2007 in S.T. No. 544 of 2007 (State v. Kapil) whereby the learned Additional Sessions Judge refused to declare the revisionist as a juvenile.

(3.) It appears that the revisionist Kapil, is the accused in Cas rime No. 115 of 2007, under sections 354, 376 and 506 IPC, P.S. Nangal, District Bijnor. He moved an application for declaring him as a juvenile with the allegation that he was less than 18 years on the date of the occurrence. In support of the application the revisionist's father filed his affidavit and a copy of the transfer certificate issued by Mr. Brham Pal Singh, Principal, Nutan Intermediate College, Tisotara, Bijnor. Mr. Brham Pal Singh was also examined along with the original register a .W.-1.