P. Sathasivam, J. - (1.) Leave granted.
(2.) This appeal is directed against the final judgment and order dated 10.12.2010 passed by the High Court of Judicature at Allahabad in Criminal Revision No. 716 of 2009 whereby the High Court dismissed the criminal revision filed by the Appellant herein.
(3.) Brief facts: (a) The Appellant claims to have born on 18.06.1989 in Village and Post Dadheru Kala, Police Station Charthawal, District Muzaffarnagar, U.P. He was admitted in Class I in Nehru Preparatory School, Khurd, Muzaffarnagar on 05.07.1994 and studied there till 20.05.1998. Thereafter, on 04.07.1998, he got admission in Class VI in the National High School Dadheru, Khurd-O-Kalan, Muzaffarnagar and studied there till Class X. The date of birth in the mark sheet is mentioned as 18.06.1989. (b) On 04.06.2007, a First Information Report (in short "the FIR") was lodged by Khatizan, wife of Nawab-the deceased, against the Appellant herein and three others for the alleged occurrence which culminated into Crime Case No. 215 of 2007 at Police Station Charthawal, District Muzaffarnagar, U.P. under Sections 302 and 307 of the Indian Penal Code, 1860 (in short "the IPC"). (c) On 12.06.2007, the mother of the Appellant submitted an application before the Juvenile Justice Board (in short "the Board"), Muzaffarnagar, U.P. stating that the Appellant was a minor at the time of the alleged occurrence. After examining the witnesses, the Board, vide judgment and order dated 24.01.2008, declared the Appellant juvenile under the provisions of the Juvenile Justice (Care and Protection of Children) Act, 2000 (hereinafter referred to as "the Act"). (d) Against the judgment of the Board, Khatizan - the wife of the deceased filed Criminal Appeal No. 11 of 2008 before the Additional Sessions Judge, Muzaffarnagar, U.P. under Section 52 of the Act. The State - Respondent No. 1 did not file any appeal. Vide judgment dated 13.01.2009, the Additional Sessions Judge allowed the appeal and set aside the order dated 24.01.2008 passed by the Board. (e) Challenging the judgment dated 13.01.2009 passed by the Additional Sessions Judge, the Appellant filed Criminal Revision No. 716 of 2009 before the High Court of Allahabad. The High Court, by the impugned judgment dated 10.12.2010, dismissed the criminal revision. Hence this appeal by way of special leave. ;