(JUVENILE) X Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Sri Atul Kumar Shahi, learned counsel for the revisionist and Sri L.D. Rajbhr, learned A.G.A. for the State.

(2.) This criminal revision has been filed with a prayer to quash the order dtd. 6/9/2023 passed by Special Judge, POCSO Act in Criminal Appeal No. 8 of 2023 arising out of case crime no. 183 of 2021 under Sec. 363, 366 and 376(3) I.P.C. and 3/4(2) of POCSO Act, P.S. Bewar, District- Mainpuri, whereby the order passed by J.J. Board dtd. 13/1/2023, by which accused was declared a juvenile, has been set aside and appeal has been allowed.

(3.) The relevant facts are as below: