VIJAI SINGH Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) This revision has been directed against the order dated 9-12-2002 passed by Additional Sessions Judge, Fast Track Court Agra in Sessions Trial No. 674 of 1994, State v. Vijai Singh and others rejecting the application of revisionist for holding them juvenile and sending the case to the Juvenile Judge.

(2.) Heard learned counsel for revisionist and learned AGA and Sri V. K. Birla learned counsel for respondent No. 2.

(3.) I have also perused the impugned or-der. The revisionists were facing trial in Sessions Trial No. 674 of 1996, and on enforcement of the Juvenile Justice (Care and Protection of Children) Act 2000, revisionists moved an application before the Court that the occurrence has taken place in the night between 19th and 20th of January 1996 and the revisionists were juvenile on that date. It was further pleaded that date of birth of revisionist Vijai Singh was 10-3-1979, he surrendered in the Court on 6-2-1996 on the date of incident i.e. on 19-1-1996 the revisionists were juvenile, according to this date of birth.