TASLIM Vs. THE STATE OF JHARKHAND

JUDGEMENT

(1.) The present revision is directed against the order dated 10.06.2015 passed by the Additional Sessions Judge-VIII, Dhanbad, in S.T. case no. 127 of 2015 whereby the plea of juvenility of the petitioner was rejected.

(2.) The contention of the learned counsel is that from the impugned order it would be evident that the petitioner was examined by the medical Board constituted in terms of the provisions of Rule 12(3)(b) of the Juvenile Justice (Care and Protection of Children) Rules, 2007, for determination of the age, since no documents were produced to support the plea of juvenility as prescribed under Rule 12(3)(a) of the Rules, 2007. It is submitted that the court below, without assigning any reasons, has held that on the date of occurrence, i.e., on 22.12.2014, the petitioner was aged more than 18 years. It is argued that such finding of the trial court is not in consonance with the material facts available on record because as per the medical report dated 19.02.2015, the age of the petitioner was assessed as more than 19 years and Rule 12(3)(b) contemplates the determination of age by giving benefit of one year on the lower side. During enquiry, under Section 7(A) of the J.J. Act, 2000, the Doctor stated that more than 19 years means 19 years and one hour. It is argued that if the deposition of the Doctor is accepted to be true, then on giving relaxation of one year, the age of the petitioner can be assessed around 18 years on 19.02.2015, hence, on the date of occurrence, i.e., on 22.12.2014, the petitioner was aged below 18 years. It is argued that the ratio laid down by the Hon'ble Supreme Court in the case of Durga Ram @ Gunga Vs. State of Rajasthan, 2015 1 JLJR 414 (SC) is applicable to the facts of the present case for determination of the age. Learned counsel has also referred to various decisions of this court on the point of determination of the age of the juvenile, reported in (2011) 3 JLJR (Jhr) 355, (2011) 2 East Cr. C. 87 (Jhr) and (2007) 1 JLJR (Jhr) 427.

(3.) Learned APP has contended that the learned trial court has relied on the decision of this Hon'ble court in the case of Deepak Kumar Singh Vs. State of Jharkhand and held that even if the age of the petitioner is assumed to be 19 years as on 19.02.2015 then also on the date of occurrence his age was more than 18 years. It is submitted that the impugned order is in consonance with law and does not require any interference by this court.