MEGHRAJ SHARMA Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Sikandar B. Kochar, counsel for the revisionist, Sri Sharique Ahmad, counsel appearing on behalf of the Opposite Party No. 2 as well as Sri Manoj Kumar Dwivedi, learned AGA appearing on behalf of the State and perused the record.

(2.) The present revision has been filed challenging the order dated 16.11.2018 passed by the Juvenile Justice Board, Kanpur Nagar in Misc. Case No. 6500036 of 2014 (State Vs. Meghraj Sharma and others) arising out of Case Crime No. 213 of 2013, under Sections 302, 201, 364A IPC, Police Station Swaroop Nagar, District Kanpur Nagar, whereby the claim of juvenility pleaded by the revisionist was rejected by the Court ,as well as the order dated 4.7.2019 passed by the Special Judge (POCSO Act)/Additional Sessions Judge, Court No. 7, Kanpur Nagar in Criminal Appeal No. 224 of 2018 (Meghraj Sharma Vs. State of U.P.),whereby the appeal filed against the order dated 16.11.2018 was dismissed.

(3.) Facts which are the genesis of the present dispute are that an FIR dated 23.12.2013 was registered as Case Crime No. 213 of 2013 against some unknown persons initially under Section 363 IPC which was subsequently converted into Section 364A, 302, 201 IPC, Police Station Swaroop Nagar, District Kanpur Nagar.