SANJOY PAUL Vs. STATE OF ASSAM

JUDGEMENT

(1.) This revision petition has been filed questioning the legality, validity and correctness of the order dated 30.06.2014, passed by the learned Sessions Judge, Darrang, Mangaldoi, in Criminal Misc. Case No. 416/2014 refusing to give the petitioner herein the benefit of section 7(A) of the Juvenile Justice (Care and Protection of Children) Act of 2000 (in a short of Act of 2000) on holding that on the date on which the incident in question, be-curred and which gave rise to Sessions Case No. 249(DM)/2001, the petitioner was not a juvenile in conflict with law, as contemplated under the law. I have heard Mr. H.R.A. Choudhury, learned senior counsel assisted by Mr. A. Matin, learned counsel appearing for the accused petitioner as well as Mr. B.B. Gogoi, learned Additional Public Prosecutor, Assam appearing for the State respondent.

(2.) The facts necessary for disposal of the present proceeding in brief are that on 15.05.1996, one Haridas Debnath, a minor boy, went to Pukhuripar bazar to purchase some commodities. However, he did not return home. Initially, the family members of the victim did not take the matter seriously since the boy had the habit of watching T.V. in the houses of neighbouring people till late hours.

(3.) However, on the next day, in the afternoon, some village women found the body of the aforesaid boy floating in the water in the village field. In that connection, an FIR was lodged by one Upendra Ch. Debnath, grandfather of the boy, with the Officer In-charge, Tangla police station. On the receipt of such FIR, O/C, Tangla P.S., registered a case and ordered investigation.