ANJANI DEVI Vs. STATE OF BIHAR

JUDGEMENT

(1.) This criminal revision application filed under Sec. 53 of the Juvenile Justice (Care and Protection of Children) Act, 2000 has been preferred by the informant of Bariyarpur P.S. Case No. 94 of 2014, registered for the offences punishable under Sections 147,148,149,457,302 of the Indian Penal Code, 1860 Sec. 27 of the Arms Act and Sec. 3(i) (viii) (x) (xi) (xv) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989.

(2.) She is aggrieved by an order, dated 08.12.2015 passed in Criminal Appeal No. 33 of 2015 by learned Additional Sessions Judge Ist, Munger, whereby he has set aside the order of the Juvenile Justice Board, Munger, dated 09.10.2015 and has declared the Opposite party No.2 to be a juvenile. The Juvenile Justice Board had, by the said order, dated 09.10.2015, upon considering the claim of the Opposite party No.2, rejected the claim of Opposite party No.2 of juvenility.

(3.) I have heard learned counsel for the petitioner, learned counsel representing the Opposite party No.2 and learned Additional Public Prosecutor appearing on behalf of the State of Bihar.