Manoj Misra, J. - (1.) I have heard Sri Raj Kumar Sharma assisted by Sri Neeraj Pandey, learned counsel for the revisionist, Sri Narendra Kumar Singh for the opposite party No.2 and the learned A.G.A. for the State.
(2.) By this revision, the revisionist, who is the informant, has challenged the order dated 29.08.2012 passed by the Additional Sessions Judge, Court No.9, Farrukhabad in Criminal Appeal No. 31 of 2012 connected with Criminal Appeal No. 36 of 2012, whereby the opposite party No.2 (Daulat Singh) has been declared juvenile in reference to Case Crime No. 671 of 2011 at P.S. Jahanganj, District Farrukhabad.
(3.) The facts, as they appear on the record, are that in respect to an incident dated 12.12.2011 relating to the murder of the informant's uncle, a first information report was lodged by the revisionist against six persons including the opposite party no.2 (Daulat Singh), which was registered as Case Crime No. 671 of 2011 at P.S. Jahanganj, District Farrukhabad, under Sections 147/ 148/ 149/ 302/ 307/ 504 and 506 Indian Penal Code. Consequent to his arrest, Daulat Singh, claiming himself to have been born on 20.06.1994, applied for being declared a juvenile. In support of his claim reliance was placed on a High School Certificate, which disclosed his date of birth as 20.06.1994. Pursuant thereto, the Juvenile Justice Board, Farrukhabad (hereinafter referred to as the Board) held an inquiry under Section 7-A of the Juvenile Justice (Care and Protection of Children) Act, 2000 (hereinafter referred to as the Act).;