A.K.Basu, J. - (1.) The present appellant was juvenile at the time of commission of the offence and when he was produced under arrest after starting of investigation, he was adjudged as juvenile delinquent and his entire trial, therefore, commenced before the Court of Metropolitan Magistrate in charge of Juvenile Court, Sector-I, Salt Lake City, Calcutta.
(2.) The learned Metropolitan Magistrate initiated the case against the juvenile delinquent under case No.TR 14 of 2000 of his file and after conclusion of trial, the learned Magistrate sentenced the juvenile delinquent to suffer detention from life in the safe custody subject to set off as provided in section 428 of the Code of Criminal Procedure.
(3.) Before dealing with several questions of fact and law raised in connection with hearing of this appeal preferred by the juvenile delinquent, we may record the prosecution case briefly.;