KEHAR SINGH Vs. STATE OF M P

JUDGEMENT

(1.) At the request of the learned counsel for the parties, the matter is finally heard.

(2.) The applicant has moved the present revision against the order dated 6.6.2012 passed by the First Additional Sessions Judge to the Court of the First Additional Sessions Judge, Panna in Criminal Appeal No. 58/2012, whereby the appeal filed by the applicant was dismissed, which was filed against the order dated 5.5.2012 passed by the JMFC Panna (Shri Pankaj Jaiswal) in Criminal Case No. 363/2012 in which the age of the applicant was found to be above 18 years. The applicant has also challenged the order passed by the JMFC in the present revision.

(3.) The learned JMFC Panna found his age to be above 18 years of age, and therefore he was not declared juvenile. In criminal appeal, the learned Additional Sessions Judge has considered the educational record as well as the assessment done by the Medical Board on the basis of the ossification test and found that he was 18 1/2 years of age at the time of incident, and therefore he was not declared juvenile.