AMOL SINGH Vs. STATE OF U P

JUDGEMENT

(1.) THIS Criminal Revision is directed against the order dated 25.06.2010 passed by the learned Special Judge D.A.A. Urai/Jalaon in Criminal Case No.3/2010 (State Vs. Amol) dismissing the application of the revisionist/ accused to declare him juvenile.

(2.) THE facts which are relevant for the disposal of this revision are that the revisionist/ accused is facing trail in case arising out of case crime No.199/2010 under Sections 302, 201, 394 and 411 Cr.P.C. of Police Station Eat, District Jalaun. During trial, the revisionist moved application purported to be under Section 7-A/14 of Juvenile Justice (Care And Protection of Children)Act 2000 (hereinafter referred as to 'the J.J. Act') to declare him juvenile. It is specifically mentioned that at the time of alleged occurrence, he was below then 18 years as per School certificate first attended by him, as such he is juvenile.

(3.) HEARD learned counsel for the revisionist, learned AGA and perused the record.