AJAY @ AJJU Vs. STATE OF HARYANA & ANR

JUDGEMENT

(1.) The petitioner-juvenile has filed the present revision petition against the order of conviction and sentence dated 09/11.09.2014, passed by the learned Principal Magistrate, Juvenile Justice Board, Karnal. The petitioner-juvenile was sentenced to undergo the following punishment:-

(2.) The judgment was affirmed by the Addl. Sessions Judge, Karnal vide order dated 27.02.2015. The petitionerjuvenile was sent to Observation Home/Brostal Jail to undergo the remaining part of sentence.

(3.) The Principal Magistrate, Juvenile Justice Board has also sent statements of parties and the compromise deed Ex. C1. Learned counsel for complainant-respondent no.2 averred that pursuant to the compromise, the complainant has no objection if the proceedings are quashed and the judgment and order of conviction and sentence are set aside.