MACHINDRA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard both sides.

(2.) The present appellant, who was convicted by the learned Additional Sessions Judge, Aurangabad for the offences punishable under section 354 and 307 of the Indian Penal Code vide judgment and order dated 24/05/2000 passed in Sessions Case No. 73 of 1999 and sentenced to suffer rigorous imprisonment for 2 years and 7 years, respectively, for the aforesaid offences, has filed the present appeal.

(3.) During the pendency of the appeal, the appellant submitted that in-fact, on the date of alleged offence, he was a juvenile in conflict with law and, therefore, he could not have been convicted, as the said issue was not before the learned Additional Sessions Judge, in view of the earlier provisions of the Juvenile Justice Act, 1986.