DHARMVEER Vs. STATE OF U P & ANOTHER

JUDGEMENT

(1.) Heard Sri Sunil Kumar Dubey, learned counsel for the revisionist and Sri Rabindra Bahadur Singh, learned counsel for the opposite party no.2 and Sri Om Prakash Mishra, learned A.G.A. for the State-respondent.

(2.) The present revision is directed against the order dated 19.4.2014 passed by the Juvenile Justice Board, Agra in Case Crime No.249 of 2010, under Section 302 I.P.C., Police Station Kagaraol, District Agra as well as the order dated 4.8.2016 passed by Additional Sessions Judge, Court No.16, District Agra in Criminal Misc. Application No.312 of 2015, under Section 5 of the Limitation Act filed in support of Criminal Appeal No.nil of 2015 (Dharmveer Vs. State of U.P. and others), whereby the criminal appeal filed by the revisionist-herein has been dismissed as being barred by limitation, consequent upon the rejection of the application preferred by the appellant under Section 5 of the Limitation Act.

(3.) The brief facts of the case are that the first information report was registered against the revisionist and four other co-accused persons on 15.10.2010 as Case Crime No.249 of 2010, under Sections 147, 148, 307, 302 and 504 I.P.C., Police Station Kagaraol, District Agra, thereafter, inquest was conducted and the inquest report was prepared on 14.10.2010, thereafter, post-mortem report was prepared on 15.10.2010 in which one gunshot injury was found on the body of the deceased.