RAKESH Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Mr. Vishnu Kumar Srivastava, learned counsel for the revisionist and learned A.G.A. for the State. Despite service of notice on respondent No.2, no one has put in appearance on behalf of respondent No.2.

(2.) The present revision has been filed against the order dated 20.01.2014 passed by Sessions Court, Ambedkar Nagar in Criminal Appeal No.70 of 2013. The appeal was preferred against the order dated 12.11.2013 passed by Juvenile Justice Board, Ambedkar Nagar in Case Crime No.43 of 2013 under Sections 147 , 148 , 149 , 302 , 307 IPC and 7 Criminal Law Amendment Act , Police Station Alapur, District Ambedkar Nagar.

(3.) Respondent No.2 filed an application for declaring him to be juvenile in conflict with law on the date of the incident. It was stated that according to the High School Certificate, his date of birth was 08.07.1997 and, therefore, on that basis he was 16 years of age when the alleged incident took place.