VINAY KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) THE order impugned is definitely a revisable order under the Juvenile Justice (Care and Protection of Children) Act, 2000 (hereinafter to be referred to as the &aposAct&apos).

(2.) BY the impugned order dated 4.6.2001 the Additional Sessions Judge -X, Chapra, in Sessions Trial No. 83/2001 held the petitioner to be major and not a juvenile even under the new Act. The bone of contention of the order is that as the occurrence took place while the Juvenile Justice Act was in vogue, there is no application of the new Act which came into force on 30.12.2000.

(3.) IT appears that the learned court below has not construed Sections 3 and Repealing Section 69 (2) of the new Act. Section 3 of the new Act which came into force on 30.12.2000 runs as follows :