S.C.AGARWAL,J. - (1.) THIS revision under Section 53 of the Juvenile Justice (Care and Protection of Children) Act, 2000 (hereinafter referred to as the ''Act') wrongly described in the memo of revision as under Section 397, 401 Cr.P.C., has been filed against judgment and order dated 28.4.2010 passed by the Sessions Judge Lalitpur dismissing Criminal Appeal No. 32 of 2010, Smt. Rajia Begum Vs. State of U.P. & another as well against order dated 25.3.2010 passed by the Juvenile Justice Board, Lalitpur (hereinafter referred to as the ''Board') in Criminal Misc. Case No. 17 of 2010 arising out of case crime no. 30 of 2010 under Section 302 IPC, P.S. Kotwali, Jhansi.
(2.) BY impugned order dated 25.3.2010, opposite party no. 2 was declared juvenile in conflict with law. An appeal filed by the complainant-revisionist was dismissed by learned Sessions Judge. Both these orders are under challenge in this revision. Heard Sri H. C. Mishra, learned counsel for the revisionist, learned AGA for the State, Sri P.K. Rao, learned counsel for opposite party no. 2 and perused the material on record.
(3.) COUNTER affidavit has been filed by opposite party no. 2 whereas learned AGA has not filed any counter affidavit on behalf of the State. Learned counsel for the revisionist does not wish to file any rejoinder affidavit.;