SURAJ KUMAR SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel appearing on behalf of the parties.

(2.) This Criminal Revision Petition has been filed against the order dtd. 8/1/2021 passed by the Learned Juvenile Justice Board, Saran, in Sessions Trial No. 43/2021 whereby and whereunder the revisionist/petitioner was declared to be a major on the date of occurrence (20/8/2019) and his age was assessed as 18 years 7 months 19 days on the date of occurrence.

(3.) It is submitted by learned counsel appearing on behalf of the petitioner that on the date of incident, which took place on 20/8/2019, the petitioner was minor as his date of birth appears from his school leaving certificate is 15/3/2002, which was issued by D.B.I. Public School, on 3/4/2013. It is also submitted that the school transfer certificate issued by the Education Department, Government of Bihar, dtd. 1/12/2015 is also showing the date of birth of petitioner as 15/3/2002 and as such, on the date of occurrence, the age of petitioner was of 17 years and 5 months.