WASEEM Vs. STATE OF U P

JUDGEMENT

(1.) Heard learned counsel for revisionist and learned AGA for the State.

(2.) This criminal revision is directed against the order dated 24.4.2013 passed by Addl. Sessions Judge, Court No.1, Moradabad in Sessions Trial No.201/2005 (State vs. Waseem & ors) arising out of Crime No. 1073 of 2004 under Section 302 IPC P.S. Mughalpura, District Moradabad whereby the application under Section 7-A of The Juvenile Justice (Care and Protection of Children) Act, 2000 (hereinafter referred to as 'Act') praying that the revisionist be declared a juvenile was rejected.

(3.) Learned counsel for revisionist submitted that no proper enquiry was held by the Trial Court as envisaged by Section 7-A of the Act in accordance with Rule 12 (3) of The Juvenile Justice (Care and Protection of Children) Rules, 2007.