RAM SAJIVAN Vs. STATE OF U P

JUDGEMENT

(1.) This revision under Section 53 of the Juvenile Justice (Care and Protection of Children) Act, 2000 (here-in-after referred to as the 'Act') is directed against the order dated 24.7.2010 passed by Addl. Sessions Judge/ F.T.C., Sant Kabir Nagar in Sessions Trial No. 84 of 2008, State v. Ram Prakash and Ors. Trial No. 84 of 2008., under Sections 498A, 304B IPC and 3/4 D.P. Act, P.S. Dudhara, District-Sant Kabir Nagar, where by the application of accused-revisionist Ram Sajiwan for declaring him a juvenile and for sending his case to the Juvenile Justice Board was rejected.

(2.) Heard Sri R. N. Rai, learned Counsel for the revisionist, learned A.G.A. for the State and perused the material available on record.

(3.) The revisionist Ram Sajiwan is an accused in the aforesaid sessions trial. An application was moved on his behalf for declaring him to be a juvenile on the ground that incident took place on 3.4.2008 whereas his date of birth recorded in the High School Mark-sheet is 14.4.2010 and therefore he was a juvenile on the date of incident and his case be referred to Juvenile Justice Board for trial.