B.A.Zaidi, J. - (1.) THIS is a revision against the order dated 9.5.2006 passed in Criminal Appeal No. 15 of 2006, Aman v. State, decided by Additional Sessions Judge, Court No. 1, Hardoi rejecting the appeal of a juvenile in conflict with law.
(2.) SHRI Shailendra Srivastava, counsel for the revisionist and the learned Additional Government Advocate for the State have been heard. The juvenile was charged under Sections 302, 394 and 412, I.P.C. for having killed and robbed the father of the complainant. A country -made pistol and a cartridge and Rs. 10,000 were also recovered from him.
(3.) HIS bail application was heard by the Juvenile Justice Board which rejected the application primarily on the basis of the report of the Probation Officer.;