JUVENILE X Vs. STATE OF U. P.

JUDGEMENT

(1.) The instant Revision has been filed on behalf of RevisionistJuvenile through his father/natural guardian against the order dtd. 19/1/2022 passed by Special Judge (POCSO Act)/Additional Session Judge, Fatehpur in Criminal Appeal No.53 of 2021 (Juvenile through natural guardian father Vs. State of U.P.) and order dtd. 17/9/2021 passed by Juvenile Justice Board, Fatehpur in Case No.111/2020, arising out of Case Crime No.489/2020, under Ss. 376-A, B, 504, 506 I.P.C. and Sec. 5/6 of POCSO Act, Police Station- Bindki, District -Fatehpur.

(2.) The record indicates that notice has sufficiently been served on opposite party No.2 but none is present on behalf of the opposite party No.2.

(3.) Heard learned counsel for the revisionist, learned A.G.A. for the State and perused the record.