GURPREET SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Gurpreet Singh son of Baldev Singh has challenged the order dated 7.6.2011 passed by learned Judicial Magistrate Ist Class, Sri Muktsar Sahib ( Annexure P-1) and order dated 4.9.2012 passed by learned Sessions Judge, Sri Muktsar Sahib ( Annexure P-2).

(2.) The petitioner has been sent to face trial for offence under Sections 302 and 201 read with Section 120-B, of the Indian Penal Code ( in short the IPC ) in FIR No.37 dated 20.5.2011 Police Station Sadar Sri Mukatsar Sahib.

(3.) The petitioner has taken a stand that he is a juvenile and he cannot be tried by the Court of Session and he be tried by juvenile Court after declaring him juvenile.