NABAM AMAS Vs. STATE OF ARUNACHAL PRADESH

JUDGEMENT

(1.) We have heard Mr. D. Majumdar, learned Counsel for the Appellant and Mr. N. Lowang, learned P.P., Arunachal Pradesh at length.

(2.) This appeal is directed against the judgment and order dated 23.04.07 passed by the learned Addl. Sessions Judge, Fast Track Court (WZ), Yupia, in Session Case No. 490 (FTC) of 2006, Yupia, convicting the present Appellant for the commission of the offences punishable under Sections 302/376/201 of the IPC.

(3.) By referring to the provisions of Section 7A of the Juvenile Justice (Care & Protection of Children) Act 2000, (herein after 'Act of 2000'), learned Counsel for the accused/ Appellant drew the attention of this Court to a few very relevant material on record relating to minority in age of the accused/Appellant and submitted that the question of juvenility can be raised and/or claimed at any stage of a criminal case, on behalf of the accused/ Appellant, even for the first time before the High Court.