RAM SINGH Vs. STATE OF U P

JUDGEMENT

(1.) Parcha filed by Shri Vikrant Pandey, Shri R.M. Upadhyaya, Advocates on behalf of complainant is taken on record.

(2.) Heard learned counsel for revisionist, learned AGA for the State and learned counsel for complainant and perused the record.

(3.) This criminal revision is directed against the order dated 22.4.2013 passed by Addl. Sessions Judge, Court No.1, Basti in Crl. Misc. Case No.1/XII/2013 arising out of Case Crime No.356 of 2011 under Sections 304, 308, 323, 504, 506 IPC., P.S. Lalganj, District Basti whereby the application moved on behalf of revisionist for declaring him to be juvenile was rejected.