VIKAS SHARMA Vs. STATE OF U P

JUDGEMENT

(1.) THIS criminal revision has been preferred against the order dated 10 -3 -2004 passed by the Additional Sessions Judge, Court No. 7, Budaun, in Sessions Trial No. 730 of 2003 under Section 302 I.P.C., P.S. Gunnaur (Budaun), whereby the applications moved by the applicant -revisionist Vikash Sharma dated 15 -12 -2003 and 24 -12 -2003 were rejected and a prayer has been made that the applicant may be declared juvenile within the meaning of the Juvenile Justice (Care and Protection of Children) Act, 2000, hereinafter referred to as the Act.

(2.) HEARD Sri Apul Misra, learned Counsel for the revisionist and the learned A.G.A.

(3.) OFFICE is directed to communicate this order to the trial Court within three weeks.