RAM BABU Vs. STATE OF U P

JUDGEMENT

(1.) This is an application for quashing the order dated 26.4.2006 passed by the Addl. District and Sessions Judge FTC Court no.22, Allahabad in S.T. No. 517 of 2004 State Vs. Ram Abhilash and another.

(2.) The facts relevant for disposal of this application are that the applicant is accused in the aforesaid Sessions Trial under section 302 I.P.C. . The prosecution evidence appears to have been concluded before the trial Court . After completion of that evidence the accused applicant Ram Babu moved an application before the trial court for declaring that he was juvenile on the date of the incident and so his case should be separated from other accused and should be sent to the Juvenile Justice Board. The above application was rejected by the learned Addl. Sessions Judge vide order dated 26.4.06. Aggrieved with that order the applicant has filed this application under section 482 Cr.P.C.

(3.) I have heard the learned counsel for the applicant and the learned A.G.A. for the State . None appeared on behalf of the opposite partyno.2 in spite of service of notice.