S.K.JAIN,J - (1.) BHUPINDER Singh and Pannu Ram were arrested and challaned vide FIR No 57 of 1992 under Sections 307/201/325 of the Indian Penal Code, Police Station Sadar, Yamunanagar and were brought before the Illaqa Magistrate.
(2.) AN application dated 18-9-1992 was moved before him on behalf of Bhupinder Singh accused alleging that he being below 16 years of age, was a juvenile and. therefore, he be, forwarded alongwith record to the Juvenile Court for trial under the Juvenile Justice Act, 1986 (hereinafter referred to as the Act). The learned Illaqa Magistrate after. inquiring into the matter dismissed the said application on 22-3-1993 and committed the case to the Court of Sessions. When Bhupinder Singh, accused was brought before the learned Additional Sessions Judge, Jagadhri another identical application was moved on his behalf. The learned Additional Sessions Judge after obtaining the reply to the said application and hearing the learned counsel for the parties, held that the learned Magistrate after full application of his mind to the material before him had formed and recorded his opinion under Section 8 of the Act that the accused was not under 16 years of age and was not a juvenile and had rightly dismissed the application The learned Additional Sessions Judge, vide his order dated 29-5-1993 dismissed the application. it is that order of the learned Additional Sessions Judge, which has been impugned in this revision petition by the accused Bhupinder Singh and which requires my examination of its correctness, propriety, regularity and legality.
(3.) NOTICE of motion was issued to the Advocate General, Haryana and Mr. N. S. Bhinder, District Attorney, Haryana, has appeared.;