MURARI YADAV Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD learned counsel for the petitioner and the State.

(2.) THIS revision application has been filed against the judgment dated 6/10/2009 passed in Cr. Appeal Nos. 66 of 2009/9 of 2009 by the Additional Sessions Judge- F.T.C.-VII. Sitamarhi, by which he has dismissed the appeal affirming the order dated 19/8/2009 passed by the Juvenile Justice Board. Sitamarhi in Riga P .S. Case No. 38/ 2009. G.R. No. 579/2009. Tr. No. 35/2009 in which petitioner Murari Yadav was declared major.

(3.) SO, it is mandatory to accept the matriculation or equivalent certificate if available and in its absence date of birth certificate from the school (other than a play school) first attended and in its absence the birth certificate given by a Corporation or a Municipal Authority or a Parnchayat and in absence of all the three medical opinion is to be sought also that has come that never can be ignored.