RADHE SHYAM VARMA Vs. STATE OF M.P.

JUDGEMENT

(1.) THE age of respondent No. 2 Pradeep Kumar stands determined by the Juvenile Court under the Juvenile Justice Act, 1986. The Juvenile Court came to the conclusion that the above mentioned respondent is below 16 years of age. An appeal was preferred against the above decision given by the Juvenile Court; that appeal stands dismissed. The decision given by the Juvenile Court stands affirmed. The present petitioner remains unsatisfied. He has preferred this revision petition. According to him, the age of respondent No. 2 has been wrongly determined. In any case, the determination is not in accordance with law.

(2.) FOR determining the age of the juvenile of the respondent No. 2, the Court below has placed reliance on (i) medical opinion, and (ii) the certificates given by the School authorities.

(3.) I am of the opinion that the view expressed by the courts below cannot be taken exception to. The school leaving certificate indicates that the date of birth of respondent No. 2 is 3rd of July, 1979. The marks sheet for middle examination has also been placed on record. In this document also the age has been shown as 3rd of July, 1979.