RAHUL GOVIND SHARMA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard. Perused the records.

(2.) Rule. By consent the rule is made returnable forthwith.

(3.) By the present petition, the petitioner challenges the sentence imposed upon him in Sessions Case No. 827 of 2002 on the ground that no such sentence could have been imposed in accordance with the provisions of law applicable to the petitioner considering the fact that he was juvenile within the meaning of the said expression under the Juvenile Justice (Care and protection of Children) Act, 2000 (hereinafter referred to as "the said Act") on the date on which the offence is established to have been committed by the petitioner.