SUNIL PRASAD @ RAM PRAKASH VERMA SON OF SURESH PRASAD FATHER (UNDER THE GUARDIANSHIP OF THE FATHER) RESIDENT OF VILLAGE Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) The present petition, under Sec. 53 of the Juvenile Justice (Care and Protection of Children) Amendment Act, 2015, has been filed by the petitioner, assailing the order, dated 18.07.2014, passed, by learned Ad hoc Additional Sessions Judge, Nalanda, at Biharsharif, in Sessions Trial No. 186 of 2005, whereby the Court below has dismissed the petition, filed, on 25.02.2014, by the petitioner to declare him a juvenile on the alleged date of occurrence.

(2.) It is the claim of the petitioner that he was 15 years of age on the alleged date of occurrence, i.e., on 06.05.2004.

(3.) The petitioner is facing trial on the charge of commission of offence under Sec. 302 read with Sec. 34 of the Indian Penal Code.