Mukhtar Ahmad, J. - (1.) Assailing the judgment and order dated 20.03.2018 passed by the Addl. Sessions Judge, POCSO Act/Special Judge, Anti Corruption, Meerut in Criminal Appeal No. 07 of 2018 ( Asif Saifi Vs. State), this revision has been preferred by the first informant -Mohd Yunus.
(2.) The facts giving rise to this revision are that the revisionist lodged a first information report under Section 376-D, IPC and POCSO Act and Section 66 Information Technology Act, 2012 against Asif Saifi and Salman. An application was moved by the opposite pArty no.2(Asif Saifi) claiming himself to be juvenile and an inquiry was conducted by the Juvenile Justice Board and the prayer was refused by judgment and order dated 2.8.2017 as he was found major. By the Board, date of birth mentioned in the High School Certificate was not relied upon observing that the School Certificate is not free from doubt and relied the medical report. That order of the Board was assailed in Criminal Appeal No. 07 of 2018 which has been allowed vide impugned judgment and order dated 20.3.2018 declaring the accused Asif Saifi as Juvenile. Challenging this judgment and order passed in appeal, this revision has been filed on behalf of first informant.
(3.) I have heard Sri Nigamendra Shukla, learned Counsel for the revisionist, Sri Ramesh Narayan Pandey, learned Counsel for the opposite party no.2 and learned AGA on behalf of State.;