Ravindra Nath Kakkar, J. - (1.) Heard Sri Shiv Prakash Chaudhary, learned counsel for the revisionist as well as learned A.G.A. for the State.
(2.) This criminal revision has been preferred against the order dated 24.10.2001 passed by the District & Sessions Judge, Kaushambi in Session Trial No. 79 of 2001 (Case Crime No. 49 of 2001), State Vs. Ajay Kumar, under Section 25 Arms Act, Police Station- Charwa, District-Kaushambi connected with S.T. No. 84 of 2001 (Case Crime No. 45 of 2001), State Vs. Sushil Kumar and another, under Section 302/34 I.P.C., PS-Charwa, District- Kaushambi whereby the application of the revisionist for declaring him as juvenile has been rejected.
(3.) The relevant facts of the case are that the opposite party no. 2 lodged First Information Report against the revisionist which is registered as Case Crime No. 45 of 2001, under Section 307 I.P.C., PS-Charwa, District-Kaushambi. The injured Ram Samunder Yadav @ Kallu died while he was taken to the hospital and case was converted under Section 302 I.P.C. On the recovery of the country made pistol from the possession of the revisionist First Information Report has been lodged as Case Crime No. 49 of 2001, under Section 25 Arms Act, PS-Charwa, District-Kaushambi.;