VIJAY SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) AND ORDER - Petitioner has preferred this revision petition aggrieved by order dated 08.04.2015 passed by Juvenile Justice Board, Bharatpur, whereby, respondent No.2 Rajat Singh has been declared as a Juvenile and judgment and order dated 24.10.2016 passed by Additional Sessions Judge No.4, Bharatpur, whereby appeal preferred by the petitioner was rejected.

(2.) It is contended that respondent No.2 was a major at the time of commission of the offence as is evident from scholar register Annexure-3, wherein his date of birth is mentioned as 08.10.1994. The incident took place on 24.04.2013, meaning thereby that he was aged eighteen years and six months at the relevant time.

(3.) It is also contended that father of respondent No.2 was serving in the army and in the details given by him to the Army, the date of birth of respondent No.2 was mentioned as 05.05.1994 according to which respondent No.2 was major at the time of incident.