GUMAN Vs. STATE OF M.P.

JUDGEMENT

(1.) THIS is a revision from the order dated 18th February, 1988, of the Sessions Judge, Guna in S.T. No. 175/87 by which he held that applicant Guman alias Gulab - - one of the two accused persons - in the case -was not below the age of 16 years at the date of the murder, namely, 15th August, 1987.

(2.) I have heard the learned counsel for the applicant and the learned Deputy Government advocate.

(3.) ON the other hand, the prosecution produced a X -ray plate on the basis of which the medical opinion, based on the ossification test, was made by the Radiologist to the effect that the applicant was above 16 below 19.