VIKASH CHANDRA RAVI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard.

(2.) This Criminal Revision is directed against the judgment dated 14.12.2009 passed by the Sessions Judge, Gumla in Cr. Appeal No. 65 of 2009 by which the appeal preferred by the petitioner under Section 52 of the Juvenile Justice (Care and Protection of Children) Act 2000 was dismissed.

(3.) The petitioner is admittedly the juvenile alleged to be in conflict with law who is in remand home since 28.7.2009. The offence is related to hold upon the road by which the motor cycle and cash of the informant was removed on the point of gun by three unknown miscreant. They had removed the cell phone of the informant as well to which Ghaghra P.S. Case No. 59 of 2009 was instituted against three unknown culprits for the offence under Section 392 of the Indian Penal Code. In course of investigation it was stated that the petitioner was arrested by the police with a stolen motor cycle in connection with another case vide Gumla P.S. Case No. 157 of 2009 and on the basis of the confessional statement he was remanded in the instant case. It was further alleged that a loaded pistol was also recovered from his possession to which a substantive case was instituted against him under Arms Act.