Surendra Vikram Singh Rathore, J. - (1.) Criminal Appeal No. 769 of 2006 has been preferred by appellants Vidhya Sagar alias Loha Singh and Chotey Lal alias Nanhe and Criminal Appeal No. 502 of 2006 has been preferred by Hari Shankar alias Hariya challenging a common judgment, therefore, the same are being decided with a common judgment.
(2.) During pendency of the instant appeal appellant Chotey Lal alias Nanhe, one of the appellant in Criminal Appeal No. 769 of 2006, has moved an application under Sec. 7A of the Juvenile Justice (Care & Protection of Children) Act, 2000 claiming that he was juvenile on the date of the incident i.e. 30.7.2003, so the matter of determining his age on the date of incident was referred by our order dated 17.3.2015 and concerned Juvenile Justice Board, in compliance of our order, vide its order dated 6.7.2015 has declared appellant Chotey Lal alias Nanhe to be juvenile on the date of incident.
(3.) Mr. Ratnesh Trivedi, learned counsel for the appellants and Mr. Sharad Dixit, learned A.G.A. for the State were heard at length.;