ISTEYAK Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned APP for the State.

(2.) The petitioner has moved the Court against the order dated 11.02.2016 passed by the Sessions Judge, West Champaran, Bettiah in Criminal Appeal No. 76 of 2015 by which he has modified the order dated 15.09.2015 passed by the Juvenile Justice Board, Bettiah, West Champaran in JJB Case No. 53 of 2015 to the extent that the petitioner has been convicted under Sections 147 and 307/149 of the Indian Penal Code.

(3.) The petitioner along with 10 others named and 7-8 unknown persons was accused of forming an unlawful assembly and for cutting and destroying the informant's courtyard on 26.06.2009 at 6:30 PM, for which Gopalpur PS Case No. 61 of 2009 was instituted under Sections 147/148/149/341/323/324/307 of the Indian Penal Code and 27 of the Arms Act.