KARAN SINGH Vs. STATE OF U P

JUDGEMENT

(1.) Heard Sri Sangam Lal Kesarwani, learned counsel for the appellant, learned AGA for the State and perused the record.

(2.) The present appeal of appellant Karan Singh has been filed against the judgment and order dated 22.12.2008 passed by the District & Sessions Judge, Kannauj in Sessions Trial No.299 of 2003 State Vs. Inspector and other others whereby the appellant has been convicted under Sections 302/34, 307/34 IPC and and sentenced to rigorous for life with fine of Rs.5000/- and in default of payment of fine 3 months additional rigorous imprisonment.

(3.) It is contended by learned counsel for the appellant that this court, on the claim of appellant, Karan Singh that he was juvenile on the date of incident i.e. 5.6.2003 vide order dated 20.8.2015 sent the matter for ascertaining the age of the appellant before the Juvenile Justice Board, and pursuant to the said direction Juvenile Justice Board, Kannauj had passed an order declaring the appellant juvenile on the date of incident vide its order dated 5.12.2015 which has been placed on record by the office of this court.