KULDEEP MINOR Vs. STATE OF U.P.

JUDGEMENT

(1.) The instant Revision has been filed on behalf of Revisionist-Kuldeep (minor) S/o Gautam through his uncle Subhash Chandra S/o Jiv Rakkhan, against the order dated 16.03.2017 passed by Additional Sessions Judge, Court No.1, Jaunpur in Criminal Appeal No.37 of 2017 (Kuldeep Vs. State), arising out of Case Crime No.664 of 2016, under Section 302, 411, 394, 34, 120-B I.P.C., Police Station-Kheta Sarai, District-Jaunpur.

(2.) Heard learned counsel for the revisionist, learned A.G.A. for the State and perused the record.

(3.) Opposite party no.2 has been served personally, but he did not turn up before this Court.