YOGESH SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Admit.

(2.) Heard final arguments of learned counsel for the parties.

(3.) The instant revision petition has been filed juvenile Yogesh Singh S/o Shri Narendra Singh under Sec. 397 read with Sec. 401 Penal Code against the order dated 19.11.2014 passed by Additional District & Sessions Judge, Sriganganagar in Appeal No. 203/2013 by which, the said Court affirmed the order dated 13.11.2014 passed by Principal Magistrate, Juvenile Justice Board, in FIR No. 196/2014 registered against the petitioner for the offences under Sections 458, 323, 324, 325, 147, 148, 149 read with Sec. 3 of SC/ST Act.