SHIV KUMAR SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner, learned counsel for the State and learned counsel for the Opposite Party No. 2 and 3.

(2.) This revision application has been preferred for setting aside the order dtd. 8/8/2018 passed in Sessions Trial No. 209 of 2018 (arising out of Naubatpur P.S. Case No. 331 of 2016 registered under Ss. 302/34 of the Indian Penal Code and Sec. 27 of the Arms Act) passed by the learned A.D.J-II, Danapur.

(3.) By the impugned order, the learned A.D.J.-II, Danapur has declared the Opposite Party No.2 a juvenile aged between 16 and 17 years on the basis of the opinion of the Medical Board. The learned court further directed to separate the case of Opposite Party No.2 from the records of the session trial and send it to the Juvenile Justice Board, Gaighat, Patna City.