DILIP SINGH Vs. STATE OF MP GWALIOR

JUDGEMENT

(1.) This Criminal Revision under section 102 of Juvenile Justice (Care and Protection of Children) Act, 2015 has been filed against the order dated 23-3-2107 passed by Vth A.S.J., Morena, in Criminal Appeal No.43/2017 affirming the order dated 30-1-2017 passed by Principal Magistrate, Juvenile Justice Board, Morena in Case No..../2016 (B.F.) in crime No.150 of 2016, by which the applicant has been declared above 18 years of age.

(2.) The necessary facts for the disposal of the present Criminal Revision in short are that on 28-5-2016, an offence under Section 147, 148, 149, 294, 323, 307 of I.P.C. was registered against the applicant and nine other co-accused persons. The applicant filed an application claiming himself to be a juvenile and prayed that he be send to the Juvenile Justice Board for trial as his age on the date of incident was 17 years and 6 months. The application was sent to the Juvenile Justice Board for an enquiry. The Board after conducting the enquiry came to a conclusion that the applicant was above 18 years of age.

(3.) Being aggrieved by the order of the Board, the applicant filed a Criminal Appeal which too has been dismissed by order dated 23-3-2017. Hence, this revision.