RAMESH AND OTHERS Vs. STATE OF HARYANA

JUDGEMENT

(1.) LEARNED Counsel for the Appellant states that the Appellant has already undergone more than 5 years of actual sentence. He further states that Appellant Ramesh was a Juvenile on the date of commission of offence.

(2.) VIDE order dated May 31, 2005 the Sessions Judge, Fatehabad was asked to hold an enquiry and thereafter send a report to this Court, as to whether on the date of commission of offence, Appellant -Ramesh was a Juvenile. The Sessions Judge, Fatehabad in his report dated August 27, 2005, has concluded that "at the time of commission of offence, Appellant Ramesh was aged about 16 years, 5 months and 22 days."

(3.) SENTENCE of the Appellant is suspended. Bail to the satisfaction of Chief Judicial Magistrate, Fatehabad.