Mahendra Dayal, J. - (1.) Since both the aforesaid revisions arise out the same case, therefore, they are being taken up together and are being disposed of by a common order.
(2.) Criminal Revision No. 164 of 2017 has been filed on behalf of Aditya Vaibhav Pandey for setting aside the judgment and order dated 8.11.2016, passed by the Additional Sessions Judge, Court No.5, Lucknow, dismissing the Criminal Appeal No.2 59 of 2016 as well as the order dated 30.9.2016, passed by the Juvenile Justice Board in a case arising out of Crime No. 410 of 2015, under Sections 364, 302, 201 IPC, relating to Police Station Ashiana, District Lucknow.
(3.) In this Criminal Revision objection has been filed by the opposite party no.2 and the same is taken on record.;