- (1.) After hearing learned counsel Mr. S. Murlidhar for sometimes, we are not inclined to reopen the question of conviction of the petitioner Ram Deo chauhan for the offence under Section 302 of IPC. Learned counsel contended that the petitioner was a juvenile at the appropriate time and under Section 22 (1) of the Juvenile Justice Act, 1986, there is a prohibition regarding the sentence to be imposed on him. For this limited aspect alone, the Review Petition will be considered. As the question is important, we refer this matter to a larger Bench.
(2.) The papers shall be placed before hon'ble the Chief Justice of India for directions.
(3.) Liberty to mention.;