SUJIT SAW Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) The present application has been filed under Section 102 of the Juvenile Justice (Care and Protection of Children) Act, 2015 against the judgment and order dated 11.04.2018 passed by the Additional District and Sessions Judge 1st, Sheikhpura in Cr. Appeal No. 01 of 2018 by which the judgment and order of conviction and sentence passed by the Juvenile Justice Board, Sheikhpura against the petitioner has been upheld and the appeal dismissed.

(3.) The petitioner along with another accused was charged of having committed rape of the daughter of the informant for which Mahila (Sheikhpura ) P. S. Case No. 48 of 2016 dated 03.10.2016 was lodged. Upon inquiry, the petitioner was declared as juvenile being aged between 16 to 17 years. Upon enquiry, the Juvenile Justice Board, Sheikhpura convicted the petitioner and another accused under Sections 376/511 of the Indian Penal Code and Section 8 of The Protection of Children from Sexual Offences Act, 2012 and sentenced them to three years in the Special Home and to pay compensation of Rs. 10,000/- to the victim. Challenge to the same in Cr. Appeal No. 01 of 2018 was also rejected.