ADITYA KUMAR Vs. STATE OF RAJ

JUDGEMENT

(1.) The case was registered as FIR No. 50/2013 of Police Station Kuri Bhagtasani under Sec. 306 of IPC. The application was dismissed by the Principal Magistrate, Juvenile Justice Board, Sri Ganganagar under Sec. 12 of the Juvenile Justice (Care and Protection of Children) Act, 2000 (for short 'the Act of 2000') on 9.4.2013 and his appeal No. 154/2013 under Sec. 52 of the Act of 2000 was also dismissed on 16.4.2013 by the learned Sessions Judge, Jodhpur Metropolitan. This Criminal Revision has been filed by the accused-petitioner Aditya Kumar @ Bebby under Sec. 53 of the Act of 2000.

(2.) The facts of the case have been narrated by the Courts below in their orders which need not be repeated again.

(3.) I have heard both the parties and perused the case diary also.