AJEET KUMAR SINGH Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Kameshwar Singh, learned counsel for the revisionist; Sri P.K. Singh, learned counsel for the opposite party nos. 2 and 3 and learned A.G.A for the State-respondent no. 1 and perused the trial court record.

(2.) The present criminal revision has been preferred against the judgment and order dtd. 23/10/2024 passed by Juvenile Court/Special Judge (POCSO Act), Court No. 3, Ghaziabad in Criminal Appeal No. 133 of 2023, Case Crime No.126/2022, Misc. Case No. 177/2022, Ajeet Kumar Singh Versus Priyanshu Kumar and others, Under Ss. - 364A, 302, 201, 34 I.P.C. Police Station- Khoda, District Ghaziabad in which he has dismissed the appeal of the revisionist Under Sec. 101 of Juvenile Justice (Care of Children) Act, 2015 and confirmed the order dtd. 3/7/2023 passed by the Juvenile Justice Board, Ghaziabad in Case Crime No.126/2022, Misc. Case No.l77/2022, State Versus Priyanshu Kumar, Under Sec. 364A, 302, 201, 34 I.P.C., Police Station- Khoda, District- Ghaziabad.

(3.) An application was made before the Juvenile Justice Board, Ghaziabad by the guardian of Juvenile opposite party no. 2 claiming that opposite party no. 2 was born on 3/3/2007 and therefore on the date of incident dtd. 13/4/2022 his age was 15 years, 01 month and 10 days and therefore the opposite party no. 2 may be declared juvenile.