SAURABH Vs. STATE OF H.P.

JUDGEMENT

(1.) The instant Criminal Revision Petition, stands directed, by the petitioner, against, the concurrently recorded verdicts, made, both by the Juvenile Justice Board, Kangra at Dharamshala, vis-a-vis, the inquiry conducted, under Sections 354, 354-A and Section 354- B, of, the IPC, and, under Section 12, of, the Protection of Children from Sexual Offences Act, and, the affirming thereto verdict, recorded by the learned Sessions Judge, Kangra at Dharamshala, (a) wherethrough, the juvenile in conflict, with law was found involved in the offences punishable, under Sections 354, 354-A and Section 354- B of the IPC, and, under Section 12, of, the Protection of Children from Sexual Offences Act, (b) and, he was ordered to be kept, in custody for a period of one month, hence, at an observation home, and, also compensation, vis-a-vis, the victim was assessed, and, was directed to be defrayed, vis-a-vis, the victim, by the DLSA.

(2.) The facts relevant to decide the instant case are that on 8.10.2014, Banita Devi came to Police Station and got recorded her statement under Section 154 of the Cr.P.C., wherein, she has stated that on 5.1.0.2014 at about 9 p.m., after having dinner her daughter (prosecutrix) had told her that in the day time when she went to the house of child in conflict with law then child in conflict with law had taken her to his room and had lowered her and his pent. It is alleged that the appellant also made the prosecutrix to sit in his lap. On these allegations, the FIR was registered and inquiry was made by the police. Thereafter, the police completed all the investigation formalities.

(3.) On conclusion of the investigations, into the offences, allegedly committed by the juvenile in conflict with law, a report under Section 173, of, the Code of Criminal Procedure, stood hence prepared, and, filed before the Juvenile Justice Board, Kangra at Dharamshala.