VINOD Vs. STATE OF MP

JUDGEMENT

(1.) BOTH parties heard.

(2.) BEING aggrieved by the judgment dated 2. 6. 2008 passed by Sessions Court, Ujjain in Cr. A. No. 244/08, whereby the appeal filed by the petitioner under Section 12 of the juvenile Justice (Care and Protection of children) Act, 2000 (hereinafter referred to as the Act) was dismissed by the Juvenile court vide order dated 9. 5. 2008 passed in case No. 168/08, present petition has been filed.

(3.) SHORT facts of the case are that the petitioner was booked in an offence alleged to have been committed under sections 376 (2) (g), 450 and 506 of IPC. The case was registered as Crime No. 77/08. An application filed by the father of the petitioner for his custody who was aged 17 years at the time of commission of the alleged offence was dismissed against which the appeal was filed, which was also dismissed, hence this revision petition.