CHANDAN KUMAR @ CHANDAN PASWAN Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD the learned Counsel for the parties.

(2.) The petitioners are aggrieved by the order dated 3.12.2008 passed by the learned Additional Sessions Judge, F.T.C. - V, Gaya, in Sessions Trial No. 227/06 by which the petition for declaring these petitioners to be juvenile has been rejected.

(3.) THE learned Counsel for the petitioners submits that the learned trial court rejected the application as the same was filed at belated stage. He submits that the plea of juvenile can be raised at any time. He further submits that the petitioners ought to have been medically examined.