BRIJESH AWASTHI Vs. STATE OF U P

JUDGEMENT

(1.) Heard Mr. Rakesh Dubey & Sri Rajiv Gupta, learned counsel for the revisionist, learned AGA for the State of U.P., Mr. Pradeep Chandra, learned counsel for the respondents and perused the relevant documents on record.

(2.) This criminal revision has been filed against the judgment and order dated 15.4.2010, passed by Additional District Judge, Court No. IX, Kanpur Dehat in Criminal Appeal No. 37 of 2004; Sanjay and others Vs. State of U.P., whereby the revisionist's application 64-Kha for declaring him juvenile has been partly rejected.

(3.) With the consent of counsel for the parties the present revision is being disposed of at the stage of admission.