AJAY PANDEY Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) This is an application for quashing the order dated 2.2.2008 passed by Sri Balram Singh, Additional Sessions Judge, F.T.C.-II, Buxar in S.Tr. No. 239/01 whereby hennas rejected petitioner's petition dated 15.12.2007 that he was juvenile on the date of occurrence.

(3.) Incident of the case took place on 18.8.1994. The case committed for Session Trial and was pending in the Court of Additional Sessions Judge, F.T.C.-II, Buxar. On 15.12.2007 a petition was filed on behalf of petitioner to declare him juvenile after introduction of an amended Section 7A of the Juvenile Justice (Care and Protection of Children) Act, 2000 (hereinafter to be referred to as 'the Juyenile Justice Act') making it effective from 22.8.2006. Petitioner's prayer has been refused on technical ground that his case was not covering under the provision of Section 7A of Juvenile Justice Act which runs as follows: