LAWS(P&H)-2020-1-424

RAVI Vs. STATE OF HARYANA

Decided On January 09, 2020
RAVI Appellant
V/S
STATE OF HARYANA Respondents

JUDGEMENT

(1.) The present appeal has been instituted against the judgment of conviction and the order of sentence dtd. 06/10/10/2017 passed by the learned Presiding Officer, Children's Court, Rewari in Sessions Case No.24 of 2016, wherein, the appellant, a juvenile in conflict with law was charged with and tried for offences under Ss. 148, 302 read with Sec. 149 IPC. He has been convicted and sentenced to undergo rigorous imprisonment for ten years and to pay a fine of Rs.10,000.00 and in default to undergo simple imprisonment for a period of ten months.

(2.) It was directed that the District Child Protection Unit or the Probation Officer shall ensure that the child in conflict with law is rehabilitated suitably; is provided reformative services including educational services, skill development, alternative therapy such as counselling, behaviour modification therapy and psychiatric support during his stay in place of safety. The Probation Officer or the District Child Protection Unit shall also ensure that there is a periodic follow up report every year, to evaluate the progress of the child in place of safety and to ensure that there is no ill-treatment to the child in any form. On attaining age of twenty one years by the child in conflict with law, Probation Officer shall evaluate if such child has undergone reformative changes and whether the child can be contributing member of the society. The child shall be sent to a place of safety till he attains the age of twenty one years and thereafter transferred to Jail.

(3.) The case of the prosecution in a nutshell is that on 22/4/2016 when ASI Ramkishan and EHC Om Parkash were present for patrolling duty at 75 meter road they received a telephonic information regarding murder of a boy by few persons in village Maheshwari. On receiving this information ASI Ramkishan alongwith other police officials reached village Maheshwari where Mohit @ Kala got recorded his statement wherein he stated that on 22/4/2016 at about 6.40 p.m his cousins Ajay and Suraj were talking in front of the house of Ex-Sarpanch Karan Singh on 45 metre road. He was standing at some distance from them near the house of Dharmender. He saw Ajay and Suraj running towards Dharmender's house. Three boys were following them on a Bullet motorcycle. The Bullet motorcycle was being driven by Ravi. Sohaib Khan was sitting behind Ravi and one more person was sitting behind them whose name he did not know. Two motorcycles having two riders each having batons in their hands were behind them. All the three motorcycle riders were chasing Ajay and Suraj. The third boy sitting on the Bullet motorcycle came down and fired at Ajay with country made revolver which hit Ajay on his head. Ajay fell down in front of the house of Dharmender. Suraj hid himself in Dharmendar's house. He (Mohit) raised alarm whereupon all the assailants sped away on their motorcycles towards Bhiwadi. His father Hansraj and other villagers reached the spot and rushed Ajay to Apex Hospital for treatment. He stated that Ravi used to study in his school and was one class junior to him. Ravi was a bully and used to threaten all. He had a fight with Ajay and Suraj on day of Dulhandi and had threatened to kill them. Ravi along with his companions had fired at Ajay with intention to kill him.