SUNITA DEVI Vs. STATE OF PUNJAB AND ORS.

JUDGEMENT

(1.) The present revision petition has been filed to challenge judgment dated 02.07.2015 passed by the Sessions Judge, Pathankot dismissing the appeal filed against order dated 18.05.2015 passed by Principal Magistrate, Juvenile Justice Board, Pathankot.

(2.) FIR No. 11 dated 07.12.2015 was registered under Sec. 376 of Indian Penal Code and Sec. 4 of the Protection of Children from Sexual Offences Act, 2012 against respondent No. 2. However, respondent No. 2 was juvenile at the time of occurrence as his date of birth in the matriculation certificate was recorded as 29.01.1997. He was less than 18 years of age on the date of occurrence i.e., 07.12.2015. Respondent No. 2 was sent to Observation Home, Hoshiarpur vide order dated 18.05.2015 as he was declared juvenile under Rule 12 of the Juvenile Justice (Care and Protection of Children) Rules, 2007 (hereinafter called as 'Rules 2007').

(3.) Aggrieved by said order dated 18.05.2015, the petitioner -complainant filed an appeal before the Sessions Judge, Pathankot and the same was dismissed on 02.07.2015, which is subject matter of challenge in the present revision petition.