ROUF AHMAD Vs. STATE

JUDGEMENT

(1.) J&K Juvenile Justice Act of 1997 (for short Act of 1997), is a legislation engineered and devised to protect those persons from various rigours of law who satisfy the provisions of the said Act.

(2.) Section 2(h) defines a Juvenile to mean 'boy' who has not attained sixteen years of age and a girl who has not attained the eighteen years of age.

(3.) Section 5 of the Act of 1997, provides for conducting of trial against juvenile by Juvenile Court.