RAJU Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Deepak Kumar Pandey, holding brief of Sri Kartikeya Bhargava, learned counsel for the revisionist along with Sri Anoop Kumar Singh, holding brief of Sri Ajatshatru Pandey, learned counsel for the opposite party no. 2 and learned A.G.A. for the State.

(2.) This criminal revision has been preferred against the judgment and order dated 22.04.2013 passed by Additional Sessions Judge, Hapur (Ghaziabad) in S.T. No. 356 of 2012, State Vs. Raju, under Sections 307, 504, 506 I.P.C. whereby the application for declaring the revisionist as juvenile has been rejected.

(3.) Learned counsel for the revisionist has cited the following rulings:-