ISMAIL SK Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Shashi Kumar Verma, the learned counsel appearing on behalf of the petitioner.

(2.) Heard Mr. Shekhar Sinha, the learned counsel appearing on behalf of the Opposite Party-State.

(3.) The present criminal revision application is directed against the Judgment dated 02.12.2011 passed in Criminal Appeal No. 21/2011 by the learned Principal District and Sessions Judge, Pakur whereby and whereunder the appeal preferred by the petitioner under Section 52 of the Juvenile Justice (Care and Protection of Children) Act, 2000 has been dismissed and the Judgment of conviction and the Dispositional Order dated 30.03.2011 passed by learned Principal Magistrate, Juvenile Justice Board, Pakur in G.R. Case No. 685/08, T.R. No. 08/11, Pakur (Mahila) P.S. Case No. 147/2008 has been affirmed. The petitioner has been held guilty for the offence punishable under Sections 498(A)/323 IPC and he has been directed to be sent to the Special Home for his detention for a period of one year for committing the offence under Section 498(A)/323 IPC. The period of detention already undergone by the petitioner during the course of investigation, inquiry, etc. has been directed to be set off against the term of the aforesaid detention period of one year as provided under Rule 97(4) of the Juvenile Justice Rules, 2007. Submission on behalf of the petitioner.