AKHILESH PAL Vs. STATE OF M P

JUDGEMENT

(1.) This criminal revision filed on behalf of the petitioner/accused Akhilesh Pal is directed against the order dated 29.10.2015 passed by the Court of Session Judge, Sidhi, in Sessions Trial No.143/2015, whereby the application dated 23.9.2015 filed on behalf of the accused Akhilesh Pal for treating him as a juvenile, was dismissed.

(2.) The facts giving rise to this criminal revision may briefly be stated thus:

(3.) Learned Session Judge conducted a detailed enquiry in the matter allowing the accused Akhilesh Pal to examine witness and file documents in support of his claim that he is a juvenile and thereafter, by impugned order held that the accused Akhilesh Pal has failed to prove that on the date of the offence, his age was less than 18 years.