SANJAY Vs. STATE OF U P

JUDGEMENT

(1.) Heard Sri Amit Kumar Srivastava, learned counsel for the revisionist, learned A.G.A. for the State and perused the impugned order.

(2.) No notice is issued to private opposite party in view of the order proposed to be passed today, however, liberty is reserved for private opposite party to apply for variation or modification of this order if he feels so aggrieved.

(3.) This revision is directed against the order dated 14.12.2010 passed by Additional Sessions Judge, Court No.3, Ferozabad in S.T. No.443 of 2006, State Vs. Sanjay and others arising out of crime no.38 of 2006 under sections 302, 307 IPC, P.S. Ramgarh, whereby the application 134 ka and 135 ka moved by accused Sanjay (revisionist) for declaring himself to be a juvenile, have been rejected.