RAM ALIAS BHALU Vs. STATE OF U P

JUDGEMENT

(1.) Heard learned counsel for the revisionist and Sri Rajendra Kumar Dwivedi, learned A.G.A.

(2.) This revision has been filed challenging the order dated 23.08.2011 passed by Additional Sessions Judge, Court No. 7, Sitapur in Criminal Appeal No. 62/2011 and the judgment and order dated 28.07.2011 passed by Juvenile Justice Board, Sitapur in crime no. 124/2011 under Sections 363, 366, 376 I.P.C., police station Maholi, district Sitapur.

(3.) Admittedly revisionist is a juvenile and special provisions are there for the bail of a juvenile.