May 21,2018:
On Monday, Sessions Court in Gurugram dismissed the plea of a 16-year-old student, challenging the Juvenile Justice Board’s (JJB) decision to try him as an adult, in the murder case of a seven-year-old boy at a private school in Gurugram.
Additional Sessions Judge Jasbir Singh Kundu junked the appeal of the student along with other two pleas in the case.
Session Court had earlier granted time till July 4 to the CBI to file a supplementary charge sheet in the murder case of a seven-year-old boy at a private school in Gurugram.
Advocate Sushil Tekriwal, lawyer for victim seven-year-old boy, had submitted that the JJB’s order declaring the 16-year-old accused as an adult was “well-reasoned” and there was no fault and “nothing illegal” in it.
Advocate appearing on behalf for the a 16-year-old accused had challenged the JJB order, submitted that it was “bad in law” and passed without giving him proper opportunity to present his case.
Session Court had earlier barred the media from using the name of the 16-year-old juvenile accused in the case and asked it to use fictitious names instead.
While the seven-year-old victim was named “Prince” by the court, the juvenile accused was named “Bholu” and the school was referred to as “Vidyalaya”.
JJB had on December 20,2017 held that the teenager would be tried as an adult and directed his production before the Gurgaon Sessions Court.
CBI, in a charge sheet, had alleged that the teenager had murdered the student on September 8,2017 in a bid to get the examinations postponed and a scheduled parent-teacher meeting cancelled.
The victim’s body, with the throat slit, was found in the washroom of the school. CBI gave a clean chit to school bus conductor Ashok Kumar, who was earlier arrested by the Gurgaon Police, saying there was no evidence to prove his involvement in the crime.
CBI had taken up the case from the Gurgaon police on September 22, following a nationwide uproar over the gruesome killing.
Source Hindustan Times
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