JUVENILE X Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Sri Nafees Ahmad, learned counsel for the revisionist and Sri Rishabh Kumar Pandey, holding brief of Sri Santosh Kumar Pandey, learned counsel for the opposite party no. 2 and learned A.G.A. for the State and perused the record.

(2.) By means of this criminal revision, the revisionist has challenged an order dtd. 1/10/2022, passed by learned Sessions Judge/Special Judge (POCSO Act)/Children Court, District Meerut in Criminal Appeal No. 128 of 2022 arising out of case crime no. 55 of 2022 under Sec. 147, 148, 149, 323/34, 302, 504, 395 and 412 IPC, whereby the order dtd. 27/8/2022 passed by the Juvenile Justice Board, holding him as adult has been confirmed and the Criminal Appeal No. 118 of 2022, preferred by the juvenile has been dismissed.

(3.) The relevant facts are as below:-