ASHIK KUMAR SAHU Vs. STATE OF ORISSA

JUDGEMENT

(1.) HEARD learned counsel for the petitioner learned Additional Standing Counsel for the State.

(2.) IN this Criminal Revision, the petitioner challenges the order dated 25.6.2011 passed by the learned Sessions Judge, Sundargarh in Criminal Appeal No.7 of 2011 wherein he dismissed the appeal and confirmed the order passed by the learned C.J.M.-cum-Principal Magistrate, Juvenile Justice Board (PMJJB in short), Sundargarh camp at Rajgangpur on 20.4.2011