SANJEET KUMAR GUPTA Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioners. learned counsel for opposite party No. 2 and the State.

(2.) This revision application has been filed against order dated 1-4-2008 passed by the 1st Additional Sessions Judge, Nalanda at Biharsharif in S. Tr. No. 653 of 2001, arising out of Bihar (Sohsarai) P.S. Case No. 73/1999. by which the petition filed by the petitioners to declare them juvenile and send the case record to the Juvenile Justice Board has been rejected,

(3.) Gravity of the offence for which petitioners are alleged is not needed to be mentioned as age of the petitioners was only in question before the trial Court. It is pertinent to mention here this much only that once the prayer was made to declare petitioners' juvenile was refused but from this Court an option was given to the petitioners to renew their prayer with fresh documents, if any, and in that context age is determined concluding the enquiry.