LOVELY CHYRMANG Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) Heard Mr. S. Dey, learned counsel for the appellant who has submitted that before proceeding with this appeal, the attention of this Court is drawn to the preliminary prayer of the appellant, inasmuch as the plea of juvenility of the appellant is now raised before this forum.

(2.) The learned counsel has led this Court to page 227 of the paper- book wherein is found annexed copy of the birth certificate of the appellant, the date of birth indicated therein being 30/6/1999. Another document enclosed at page 228 is the school certificate of the appellant where the date of birth of the appellant is also given as 30/6/1999. It is prayed that this issue may be decided at the outset. In support of his submission, the learned counsel has cited the case of Abuzar Hossain alias Gulam Hossain v. State of West Bengal, (2012) 10 SCC 489, paras 39, 39.1, 39.2 and 39.3.

(3.) Ms. T. Yangi. B, learned AAG has also conceded that the plea of juvenility can be taken at any stage of the proceedings before any court, including this Court and therefore, no objection is raised if such issue is made to be decided by the Trial Court.