GURUMUKH SINGH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This Court had disposed of Criminal Writ Petition No. 407 of 2009 on 9th December, 2009. By order passed today, we have recalled said judgment, and taken up present Criminal Writ Petition for hearing and disposal according to law.

(2.) Learned Adv., for the Petitioner has argued that the Petitioner was a juvenile on the date of occurrence of crime, and by virtue of Section 7A of the Juvenile Justice(Care and Protection of Children) Act, 2000, he needs a differential treatment even after the conviction attains finality.

(3.) In support of his submissions, learned Adv., for the Petitioner has placed reliance on following Judgments: