PRIYANKA @ ROLI Vs. STATE OF U.P.

JUDGEMENT

(1.) Counter affidavit and rejoinder affidavit filed today are taken on record.

(2.) This criminal revision under Section 102 of Juvenile Justice (Care and Protection of Children) Act , 2015 has been filed against the order dated 06.07.2019, passed by Special Judge, POCSO Act/Additional Sessions Judge, Court No.4, Barabanki in Criminal Appeal No.27 of 2019 (Priyanka @ Roli Vs. State of U.P.), whereby the criminal appeal preferred by the revisionist was dismissed and the order dated 15.06.2019, passed by the Juvenile Justice Board, Barabanki has been affirmed.

(3.) In this case F.I.R. was lodged to the effect that in the intervening night of 1/2.01.2019 in between 1-1.30 A.M. son of the complainant Ram Dhan was called over phone by the present revisionist and with the help of other family members who are also co-accused in the F.I.R., was badly beaten and killed him. Information about the incident was received by the complainant at 3.15 A.M. by the police of Police Station Satrikh. Then the F.I.R. was lodged.