- (1.) Heard the learned counsel for the accused- revisionists and learned counsel for the complainant as well as learned A.G.A. for the State.
(2.) The Criminal Revision No. 331of 2010 has been filed by accused revisionist Nankannu alias Nanku alias Anil Kumar and the Criminal Revision No. 323 of 2010 has been filed by the accused revisionist Devi Prasad against the order dated 18.5.2010, passed by the learned Special Judge, E.C. Act, Gonda in S.T. No. 326 of 2009, under Sections 147, 148, 149, 302, 506 I.P.C., Police Station Dhaneypur, District Gonda, whereby the learned Special Judge has rejected the applications moved by the accused revisionists for declaring them juvenile; rather he has held that the accused revisionists were major at the time of occurrence.
(3.) The common question involved in both the criminal revisions is that whether the learned Special Judge has wrongly rejected the applications of the accused revisionists for declaring them to be juvenile at the time of occurrence. Since both the impugned orders have been passed in the same Sessions Trial, therefore, both the above criminal revisions are being disposed of by a common order.;