S.N.H.ZAIDI, J. - (1.) THIS is a revision against the judgment and order dated 23.11.2005 passed by the Sessions Judge, Saharanpur in Criminal Misc. Case No. 184/2005, Mohd. Amjad v. State, rejecting the application of the revisionist of declaring him juvenile.
(2.) THE facts which gave rise to this revision, in brief, are that a case Crime No. 5 of 2005, under Section 376, I.P.C. of Police Station Chilkana, District Saharanpur was registered against the revisionist. The accused-revisionist moved an application before the Sessions Judge for declaring him as juvenile on the ground that he is aged only 16 years. The learned Sessions Judge after making an inquiry and hearing the accused and the D.G.C. (Criminal) rejected the appli­cation by the impugned order. Feeling aggrieved with the order the accused has filed this revision. Despite personal service of the notice of revision no objection/affidavit has been filed either by the State or by O.P. No. 2.
(3.) I have heard the learned Counsel for the revisionist and opposite party No. 2 and the learned AGA for the State and perused the record of the matter.;