INDER SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) THIS revision petition has been filed by complainant Inder Singh (father of deceased Rajesh) under Section 53 of the Juvenile Justice (Care and Protection of Children) Act, 2000 (hereinafter referred to as 'the Juvenile Justice Act') read with Section 401 of the Code of Criminal Procedure (hereinafter referred to as 'Cr.P.C.") against the judgment dated 11.7.2012 passed by the Juvenile Justice Board, Panipat, acquitting juvenile Amit (respondent No.2 herein) from the charges.

(2.) THIS petition is barred by limitation and the petitioner has filed an application (Crl. Misc. No. 73743 of 2012) for condonation of delay of 16 days in filing this revision petition.

(3.) IN the FIR, it was alleged that on 23.4.2009, dead body of Rajesh was recovered from a pond in village Dhansauli. It was alleged that he was murdered by three persons, namely Imran alias Sonu, Soninder alias Sonu and respondent No.2 Amit. During the investigation, respondent No.2 was found juvenile on the day of the commission of the offence, and his case was sent to the Juvenile Justice Board, Panipat. In case of other two accused, namely Imran alias Sonu and Soninder alias Sonu, challan was filed before the Judicial Magistrate Ist Class, Panipat. Later on the said case was tried by the court of learned Sessions Judge, Panipat. Ultimately, vide judgment dated 23.12.2011, both the above accused were convicted under Sections 120 -B, 302 and 201 read with Section 34 IPC. Accused Soninder alias Sonu was also convicted under Section 25 of the Arms Act. Vide order dated 24.12.2011, both the accused were substantively sentenced to undergo imprisonment for life. They filed Crl. A. No. D -491 -DB of 2012 against their conviction and sentence, which is pending in this court.