ROHIT Vs. STATE OF U P

JUDGEMENT

(1.) Supplementary affidavit filed by the learned counsel for the revisionist, which is taken on record.

(2.) This revision has been preferred by the revisionist Rohit @ Abhishek Kumar (Juvenile) through his guardian/mother Rambha Devi against the the judgment and order dated 19.7.2018 in Crl. Appeal No.29 of 2018 passed by the Additional Session Judge, Court No.5, Kushi Nagar, whereby the appeal preferred against the order dated 30.5.2018 in case crime no.211 of 2018, under sections 302 and 506 I.P.C, P.S Kasya, District Kushinagar passed by Juvenile Justice Board, Kushi Nagar (Board) has been dismissed.

(3.) Heard Sri Dharmendra Kumar, learned counsel for the revisionist and learned A.G.A for opposite party No.1. No one is present on behalf of opposite party No.2 in spite of service of notice.