DHARMENDRA Vs. STATE OF M P

JUDGEMENT

(1.) This revision petition has been preferred against the judgment dated 31/8/2013 passed by I Additional Sessions Judge, Sehore in Cr.A. No.134/2011 whereby the judgment dated 13/7/2011 passed by Principal Magistrate, Juvenile Justice Board, Sehore in Criminal Case No.64/2010 convicting the petitioner under Section 376/511 of the IPC and directing him under Section 15(1)(g) of The Juvenile Justice (Care and Protection of Children) Act, 2000 (for short the Act ) to be sent to Special Home for a period of 3 years, was affirmed.

(2.) Prosecution case, in brief, is that on 2/5/10 when the prosecutrix had gone to the house of the petitioner for giving him food, he attempted to rape her.

(3.) At the outset, learned counsel for the petitioner submitted that he does not want to challenge the conviction awarded to the petitioner. However, he prayed that the period to remain in Special Home may be minimized.