VISHAL SINGH Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Mr. Kirtikar pandey, learned counsel for revisionist and learned A.G.A. for State.

(2.) Perused the record.

(3.) This criminal revision has been filed challenging judgement and order dtd. 27/1/2021, passed by Additional Sessions Judge/F.T.C II, Ballia, in Misc. Application Criminal No. Nil of 2019, dtd. 29/3/2019 (Paper No.3 Kha), whereby aforesaid application filed by accused V ishal Sigh @ Pitarsan @ Vishal Kumar Singh, claiming therein that he be declared juvenile on the date of occurrence i.e. 4/11/2017 has been rejected.