Allahabad High Court
X Son Of Y vs State Of U.P. Thru. Prin. Secy. Home ... on 21 November, 2024
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
?Neutral Citation No. - 2024:AHC-LKO:77022
Court No. - 14
Case :- CRIMINAL REVISION No. - 597 of 2024
Revisionist :- X Son Of Y
Opposite Party :- State Of U.P. Thru. Prin. Secy. Home Deptt. Lko And 3 Others
Counsel for Revisionist :- Uma Shanker,Smriti
Counsel for Opposite Party :- G.A.,Akhilesh Singh Chauhan
Hon'ble Ajai Kumar Srivastava-I,J.
Heard learned counsel for the revisionist and learned A.G.A. for the State.
The instant criminal revision has been filed by the revisionist against the judgment and order dated 01.05.2024 passed by the learned Additional District & Sessions Judge/ Special Judge, POCSO Act, Court No.11, Unnao in Criminal Appeal No.56 of 2023 "X vs. State of U.P. and others" and judgment and order dated 01.09.2023 passed by the Juvenile Justice Board, Unnao in Criminal Case No.57 of 2015 "State vs. X".
It is submitted by learned counsel for the revisionist that vide order dated 01.09.2023 passed by the Juvenile Justice Board, Unnao, the revisionist/ juvenile has been convicted and sentenced to undergo for a period of one year imprisonment with a fine of Rs.5000/- for the offence under Sections 354Kha I.P.C. and Sections 9/10 POCSO Act and in default of payment of fine, he has further been directed to undergo in the reformatory home for a period of one month. He has also been convicted and sentenced to undergo for a period of six months for the offence under Section 504 I.P.C. All the sentences were directed to run concurrently. His further submission is that the aforesaid sentence was affirmed vide order dated 01.05.2024 passed by the learned appellate court in Criminal Appeal No.56 of 2023.
His further submission is that during pendency of the present revision, the period for which the revisionist/ juvenile in conflict with the law was to be kept in the reformatory home has already lapsed, therefore, he may be released from the reformatory home. He has very fairly stated that he does not wish to press this revision on its merits.
Learned A.G.A., on the other hand, submits that the revisionist/ juvenile in conflict with the law was rightly held guilty of the offence under Sections 354Kha, 504 I.P.C. and Sections 9/10 POCSO Act and was awarded appropriate punishment therefor in accordance with Juvenile Justice (Care and Protection of Children) Act, 2015.
His further submission is that learned appellate court also, after appreciating rival arguments, has affirmed the judgment and order dated 01.09.2023 passed by the Juvenile Justice Board, Unnao, therefore, no interference with the same is warranted by this Court.
Having heard learned counsel for revisionist, learned A.G.A. for the State and upon perusal of the record, this Court does not find any illegality or irregularity with the impugned orders dated 01.05.2024 and 01.09.2023, as no such illegality or irregularity could be pointed out or demonstrated by the learned counsel for the revisionist, who has confined his argument to the only fact that the revisionist/ juvenile has already served out the sentence awarded to him in accordance with law.
It is no more res integra that the concurrent finding of fact recorded by the learned trial Courts cannot be upset unless there is overwhelming evidence contrary to it. Therefore, the instant criminal revision lacks merit.
However, it is needless to mention that in case, the revisionist/ juvenile has already undergone the sentence awarded by the learned trial Court vide judgment and order dated 01.09.2023 passed by the Juvenile Justice Board, Unnao, he shall be released from the reformatory home forthwith, if he is not detained or required to be detained in any other matter.
In the aforesaid view of the matter, the instant criminal revision is finally disposed of.
Order Date :- 21.11.2024
Mahesh
