JAGJIT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The present revision has been filed by the petitioner Jagjit Singh against respondent State of Punjab, challenging the impugned order dated 14.12.2015 passed by learned Addl. Sessions Judge, Tarn Taran, vide which application filed by Dial Singh, father of the petitioner, for declaring the petitioner as juvenile, has been dismissed.

(2.) Notice of motion was issued. Learned State counsel as well as learned counsel for the complainant appeared and contested the petition.

(3.) I have heard learned counsel for the parties as well as learned State counsel and have gone through the record.