SHER SINGH Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Dharmendra Singhal, learned counsel for the appellant and learned A.G.A.

(2.) The kidnapping for ransom of a 3 year old child and his recovery in a police raid led to a trial by the Sessions Court in which the appellant has been convicted by the judgment dated 15.4.2013.

(3.) In this appeal, an issue of juvenility has been raised in the background that the incident in which the appellant is involved is of 15th/16th May 2003. The appellant claims that his date of birth recorded in the High School Examination (Matriculation) record is 15th October 1986 and as such on the date of the incident, he had not attained the age of 18 years, consequently, he was entitled to the benefit of being a juvenile as contemplated under the Juvenile Justice Act, 2000 read with the 2007 Rules framed thereunder.