U.S. Tripathi, J. - (1.) Heard Learned counsel for the applicant, learned AGA and perused the record.
(2.) This revision has been directed against the order dated 10.8.2001, passed by the X Addl. Sessions Judge, Meerut, in S.T. No. 1122 of 1998, holding that the applicant is not juvenile.
(3.) It was contended by the learned by the learned counsel for the applicant that the trial court had not considered the evidence adduced by the applicant in sup- port of his age on the date of occurrence of the case and had simply rejected the application on the ground that the applicant did not file affidavit as directed by the court, vide order dated 20.4.2001.;