Ganesuni Subba Reddy Rajasekhar Reddy vs The State Of Andhra Pradesh
2024 Latest Caselaw 8783 AP

Andhra Pradesh High Court - Amravati

Ganesuni Subba Reddy Rajasekhar Reddy vs The State Of Andhra Pradesh on 23 September, 2024

Author: K.Suresh Reddy

Bench: K.Suresh Reddy

                    HIGH COURT OF ANDHRA PRADESH
                          MAIN CASE : Crl.A.No.94 of 2024

                                   PROCEEDING SHEET

Sl.                                                                                    OFFICE
                                                ORDER

No DATE NOTE

4. 23.09.2024 KSR, J & SRK,J (per Hon'ble Sri Justice K.Suresh Reddy)

I.A.No.2 of 2024

The present application is filed by the petitioner/A4 in

Sessions Case No.276 of 2017 on the file of the Court of I

Additional District and Sessions Judge, Nellore. He along with

six others were tried by the learned Sessions Judge under

Sections 120-B, 147, 148, 307 and 302 read with 149 of IPC.

After completion of trial, learned I Additional District and

Sessions Judge, Nellore, convicted A.1 to A.4 for the offence

under Section 302 read with 34 of IPC and sentenced each of

them to undergo imprisonment for 'LIFE', apart from payment of

fine. The judgment was pronounced on 16.05.2023.

Sri Koneti Raja Reddy, learned Senior Counsel for the

appellant contends that the petitioner is a juvenile as on the date

of offence and his date of birth is 30.06.1999.

On the other hand, learned Assistant Public Prosecutor

has filed a copy of SSC certificate of the petitioner along with

counter, which indicates the date of birth of the petitioner is 30.06.1999.

In view of the above facts, the Jail Authorities are directed

to produce the petitioner before the concerned Juvenile Justice

Board. Upon such production, the Juvenile Justice Board is

directed to conduct an enquiry as to whether the petitioner is a

Juvenile as on the date of offence or not and to submit report

before this Court within a period of three (03) weeks from the

date of receipt of copy of this order.

Post after three (03) weeks.

__________________ K.SURESH REDDY, J

______________________ K.SREENIVASA REDDY, J

SAB / TSNR