SONU PRAJAPATI Vs. STATE OF U P

JUDGEMENT

(1.) Heard Mr. Satish Trivedi, Senior Advocate for the revisionist and the learned AGA and perused the record.

(2.) This is a revision under Section 397/401 of the Code of Criminal Procedure against the judgment and order dated 28.4.2010 passed by the learned Sessions Judge, District Agra in Criminal (Juvenile) Appeal No. 02 of 2010 whereby the learned Sessions Judge dismissed the revisionist's appeal against the order dated 9.12.2009 passed by the Juvenile Justice Board, Agra (in short "the Board) on the application for declaring the revisionist as a juvenile.

(3.) It appears that the revisionist Sonu Prajapati is an accused in Case Crime No. 365 of 2009, under Sections 364, 302, 411, 201 and 394 IPC, PS. Tajganj, District Agra. He moved an application claiming himself as a juvenile. The Board held an enquiry for determining his age and passed the order dated 9.12.2009 holding that he was not a juvenile on the date of the occurrence. Feeling aggrieved from the order of the Board, he preferred the aforesaid criminal appeal in the Court of the Sessions Judge, Agra, which was dismissed on 28.4.2010.