SHANU RAJA Vs. STATE OF U.P

JUDGEMENT

(1.) This judgment is being structured in the following conceptual framework to facilitate the discussion: I Prosecution Case in Brief II Issue before this Court III Submissions IV Broad Reasons and Objectives for the Enactment of the Juvenile Justice (Care and Protection of Children) Act, 2015 V Factual Analysis of the Case VI Conclusion

(2.) I heard Shri A.B.L. Gour, learned Senior Counsel, assisted by Shri Pradeep Kumar Bhardwaj, learned counsel for the applicant, and Shri Vaibhav Anand Singh, learned A.G.A. for the State Respondent and perused the record. I. Prosecution Case in Brief

(3.) As per the prosecution's case, while the complainant party was sowing in the field, the accused party attacked them with a sharp-edged weapon and also resorted to fire. One of the injured died in hospital, whereas three victims sustained serious injuries. The petitioner is also arrayed one of the accused along with six others. On reporting to the police on 11/10/2016, an FIR No.0484 of 2016 under Sec. 302, 147, 148, 149, 307, 504 and 506 IPC was registered at P.S. Pali, District Lalitpur. After concluding the investigation, the police filed a charge sheet in the instant case on 21/7/2017 before the Juvenile Justice Board qua petitioner.