Sandeep Kumar @ Gudda vs State Of U.P. And Others
2021 Latest Caselaw 8253 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 86
 

 
Case :- CRIMINAL REVISION No. - 2627 of 2001
 

 
Revisionist :- Sandeep Kumar @ Gudda
 
Opposite Party :- State of U.P. and Others
 
Counsel for Revisionist :- P.R. Maurya,K.K. Singh
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Umesh Kumar,J.

Learned counsel for the revisionist and learned A.G.A. for opposite parties are present.

The present criminal revision has been moved against the impugned order and judgment dated 29.11.2001 passed by learned Sessions Judge, Chitrakoot, in Criminal Appeal No. 15 of 2001 and 16 of 2001, dismissing the appeals of the revisionist and affirming the judgment dated 12.10.2001 passed by learned Chief Judicial Magistrate Chitrakoot (Juvenile Judge) whereby learned Chief Judicial Magistrate has rejected the application moved under Section Juvenile Justice (Care and Protections of Children) Act, 2000, of the revisionist for declaring him juvenile on the date of incident.

Heard learned counsel for the parties and gone through the record.

The matters pertains to the year 2001, the Courts below have given concurrent findings, moreover the learned counsel for the revisionist could not point out any manifest error or otherwise illegality, procedural or otherwise, so as to justify interference in criminal revision.

In view of above, the revision lack merit and is liable to be dismissed.

Accordingly revision is dismissed.

Interim order, if any, stands vacated.

Certify this judgment to the lower Court immediately.

Order Date :- 19.7.2021

S.Verma