AASENDRA Vs. STATE OF M.P.

JUDGEMENT

(1.) THIS criminal revision is directed against the order passed by the learned Additional Sessions Judge, Mhow, District Indore in Session Trial No.839/2014 dated 25.2.2015 by which the learned Judge dismissed an application filed by accused Aasendra under section 7A of Juvenile Justice (Care and Protection of Children) Act 2000.

(2.) BRIEF facts of the case are that the present applicant is facing a trial under sections 302 and 201 of IPC. According to him at the date of incident that is between 20.6.2014 to 2.7.2014, he was below 18 years of age and, therefore, he was a juvenile and should be tried by Juvenile Justice Board and not by regular Court. The learned Additional Sessions Judge proceeded to conduct an enquiry. On 5.1.2014, he directed the Jail Superintendent, Sub Jail Mhow to get the applicant examined by Medical Board and submit report of the Medical