SUDHAKAR DWIVEDI Vs. STATE OF U P

JUDGEMENT

(1.) Heard Sri V.K. Jaiswal, learned counsel for the revisionists and learned A.G.A. and perused the material available on record.

(2.) This revision has been filed by two accused persons, who are revisionists herein, being dissatisfied with the order dated 10.2.2010 passed by the Additional Sessions Judge, Court No. 1, Allahabad in Session Trial No. 958 of 2005-State Vs. Shreedhar Dubey and others, under Sections 147, 308 323, 504, 506 I.P.C., Police Station Ghoorpur, District Allahabad, whereby the joint application of the revisionists, Paper No. 18C, was rejected and 27.2.2010 was fixed for prosecution evidence.

(3.) It appears that the revisionists are facing the aforesaid case in which they moved application Paper No. 18C, stating therein that they have been made accused in the said session trial and at the time of occurrence, they were students and minors, hence their case be separated from the other accused persons and the same be forwarded to the Juvenile Court for hearing. According to their High School Certificates Paper No. 19C/2 and 19C/3 annexed with affidavit 19C of Shreedhar Dwivedi dated 28.2.2007, the date of birth of Kamlakar Dwivedi is 19.11.1977 and that of Sudhakar Dwivedi is 1.10.1978.