RAJAT UPADHYAY Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Sri Raj Kumar Kesari, learned counsel for the revisionist, Sri Sunil Kumar Singh, learned counsel for the opposite party no.2 and Sri O.P. Mishra, learned A.G.A. for the State in both the matters.

(2.) Perused the record.

(3.) These criminal revisions have been filed on behalf of the alleged minor through his natural guardian/mother challenging the order dtd. 5/10/2021 passed by the learned Additional District and Sessions Judge/Special Judge (POCSO Act), Court No.2, Varanasi in both the matters in Criminal Appeal Nos.96 of 2020 and 97 of 2020 affirming the order dtd. 19/11/2020 and 11/11/2020 passed by the Juvenile Justice Board, Varanasi respectively, by which the applications presented by the revisionist for declaring him juvenile were rejected and he was declared an adult.