- (1.) Heard Mr. Anoop Trivedi for the revisionist and the learned AGA for the respondent and perused the record.
(2.) This is a criminal revision against the judgement and order dated 29.3.2010 passed by the Juvenile Justice Board, Agra (in short 'the Board'), in the case crime no. 365/2009, under sections 201, 411, 302, 364, and 394 IPC, Police Station Tajganj, District Agra.
(3.) With the consent of the counsel for the parties, the present revision is being disposed of at the stage of admission.;