- (1.) VIKRAM Singh complainant has filed this revision petition under Section 53 of the Juvenile Justice (Care & Protection of Children) Act, 2000 (hereinafter referred to as 'the Act') against the order dated 15.1.2013 (Annexure P -6) passed by the court of learned Additional Sessions Judge, Panipat, whereby it has been found that on the day of the alleged occurrence, Krishan (respondent No.2 herein) was juvenile in conflict with law, and was to be tried by the Juvenile Justice Board, Panipat.
(2.) WE have heard learned counsel for the parties and gone through the impugned order.
(3.) IN the present case, an FIR for the offences under Sections 324, 307, 506, 34 IPC and Section 25 of the Arms Act, 1959, was registered at Police Station Samalkha, against respondent No.2, his brother Sushil and one Ravinder, for causing injuries dangerous to life to Jasbir (brother of complainant Vikram Singh). It was alleged by complainant Vikram Singh that on the day of occurrence, i.e. on 21.8.2011, at about 7 P.M., when he was working in his fields, accused Ravinder came to him and asked for his motor cycle, to which he refused, due to which accused Ravinder quarreled and gave beatings to the complainant. After about two and half hours, accused Ravinder along with his brother Sushil and respondent No.2 came to the house of the complainant, and threatened the complainant to teach him a lesson for not giving his motor cycle. It is further the case of the complainant that accused Sushil and Krishan (respondent No.2) caught hold of his brother Jasbir, and accused Ravinder gave knife blows on the left side of his chest and abdomen.;