Dinesh vs State Of U.P. And Another
2022 Latest Caselaw 22340 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 91
 

 
Case :- CRIMINAL REVISION DEFECTIVE No. - 119 of 2008
 

 
Revisionist :- Dinesh
 
Opposite Party :- State of U.P. and Another
 
Counsel for Revisionist :- Parshuram Chaturvedi,Mahindra Nath Pandey,Rajeev Kr.Srivastava
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Mrs. Jyotsna Sharma,J.

1. Case called out in the revised list. None responds for either side except learned AGA for the State of U.P.

2. This criminal revision has been filed against the order dated 04.12.2007 passed by Additional District and Session Judge, Mathura in Criminal Appeal No. 79 of 2007 (Siya Ram Ragua vs. State of U.P. and Another) arising out of Case Crime No. 468 of 2007 under Sections 302, 201, 394, 411, 120-B IPC, by which, the order of the Juvenile Justice Board declaring the present accused-a minor was set aside and the appeal was allowed.

3. The main ground taken by the revisionist is that the appellate court wrongly discarded the school leaving certificate and other relevant evidence adduced on his behalf without good grounds and set aside the reasoned order passed by the Juvenile Justice Board.

4. I went through the impugned order minutely. The appellate court reassessed all the evidence produced with regard to determination of age and made a deep inquiry taking into the genuineness and credibility of the papers produced. In my view, the order is well reasoned based on cogent evidence. I do not find any good ground to interfere in the same. It may also be noted that as per the report submitted from the District Judge, Mathura, the session trial against the revisionist stands decided by the judgment dated 15.04.2010 and the revisionist stands acquitted. This, obviously is the reason that the revisionist has lost interest.

5. In view of the above, the revision is dismissed.

Order Date :- 21.12.2022

Vik/-