XXX (MINOR) Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Upendra Upadhyay, learned counsel for the revisionist and Sri O.P. Mishra, learned AGA for the State of U.P. None responds for the respondent no. 2.

(2.) This criminal revision has been filed under Sec. 102 of the Juvenile Justice Act, 2015 challenging the order dtd. 10/2/2022 passed by the Sessions Judge, Etah in Criminal Appeal No. 44/2021 setting aside the order dtd. 29/9/2021 passed by the Juvenile Justice Board, Etah in Case No. 48 of 2020 by which the revisionist was declared juvenile. The appellate Court allowed the appeal and declared the accused a major.

(3.) Relevant facts leading to this criminal revision, are as below.