PARASHU RAM SINGH Vs. STATE OF U.P.

JUDGEMENT

(1.) This Criminal Revision is directed against the impugned judgment and order dated 9.4.2010 passed by Sessions Judge, Court No. 3, Ballia in Session Trial No. 127 of 2008 whereby claim of revisionists for being declared a juvenile has been rejected.

(2.) The revisionists along with three others were accused in an incident alleged to have taken place on 14.1.2008 at 12:45 pm FIR of which was registered as Case Crime No. 2 of 2008, at Police Station Bansdih Road, District Ballia. This incident after submission of charge-sheet and committal of case to the Sessions Court gave rise to Session Trial No. 127 of 2008 under Sections 147, 148, 302/149 I.P.C.

(3.) During the pendency of the trial aforesaid, the revisionists filed applications claiming themselves to be juveniles on the date of the incident, which applications have been rejected by the order under challenge.