ARUN KUMAR PRAJAPATI Vs. STATE OF JHARKHAND

JUDGEMENT

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

(2.) Heard Mr. P.D. Agarwal, learned counsel appearing for the Opposite Party-State.

(3.) The present criminal revision application is directed against the Judgment dtd. 30/5/2012 passed by the learned Addl. Sessions Judge-I, Palamau at Daltonganj in Criminal Appeal No. 63 of 2009 whereby and whereunder the learned appellate court confirmed the Judgment passed by the learned Juvenile Justice Board, Palamau at Daltonganj and dismissed the criminal appeal preferred by the petitioner.