AJAY KUMAR SINGH Vs. STATE OF U. P.

JUDGEMENT

(1.) These two revisions arise out of same crime number and the offence(s) in which both the private respondents have been implicated are the same, they are taken up together and are being decided by the present common order.

(2.) Both the Criminal Revisions have been preferred challenging orders dtd. 29/7/2020 passed by Juvenile Justice Board, Gonda in Misc. Case No.15 of 2020 State versus Uday Pratap Singh and others and the judgment and order dtd. 21/11/2020 passed by Addl. Sessions Judge/ Special Judge, POCSO Act, Gonda in Criminal appeal Nos. 29 Ajay Kumar Singh versus State of U.P. and Pushpendra Singh, and 30 of 2020 Ajay Kumar Singh alias Babloo Singh versus State and Uday Pratap Singh, arising out of Case Crime No.66 of 2020, under Sec. 147, 148, 149, 307, 302, 504, 506 I.P.C. and 7 Criminal Law Amendment Act, P.S. Umari Begum Ganj, district Gonda.

(3.) By orders dtd. 29/7/2020 (supra), the Juvenile Justice Board has declared both the private respondents, i.e. Uday Pratap Singh and Pushpendra Singh as juvenile on the basis of High School Mark Sheet and by appellate order dtd. 21/11/2020, learned Addl. Sessions Judge/Special Judge, POCSO Act, Gonda while upholding the order dtd. 29/7/2020 has dismissed the appeal preferred by the informant/revisionist Ajay Kumar Singh alias Babloo Singh.