DINESH KUMAR SHARMA Vs. STATE OF U P

JUDGEMENT

(1.) This criminal revision is directed against the order dated 11.8.2010 passed by Addl. Sessions Judge, Aligarh whereby he has declared Amit Kumar Juvenile.

(2.) With the consent of learned counsel for the parties this revision is being disposed of finally.

(3.) I have heard Sri Amit Daga for the revisionist and Sri R.L. Shukla for the respondent.