GOVERDHAN BARDHAR, J. - (1.) Heard the learned counsels for the parties. Instant revision petition has been filed by the petitioner against the order dated 18.08.2015 passed by learned Additional Sessions Judge No.3, Bikaner (for short, "the trial Court" hereinafter) in Sessions Case No. 18/2015, whereby the trial Court determined the age of accused Vikram (for short, "the accused-respondent " hereinafter) below 18 years on the date of alleged commission of the offence and declared him as juvenile and directed to be tried by the Juvenile Justice Board, Bikaner.
(2.) Brief facts of the case are that a FIR came to be lodged on 06.04.2015 by the complainant petitioner against the accused respondent upon suspicion of murder of his son as he was last seen with the accused respondent going on motorcycle. The police after investigation filed charge sheet against the accused respondent for offence under Section 302, 201, 120B I.P.C.
(3.) After filing of the charge sheet, the accused had preferred an application before the trial Court stating therein that he is minor on the date of occurrence, therefore, matter may be referred to Juvenile Justice Board, Bikaner. The trial Court on the basis of admission form and scholar register of school so also the statement of Principal Azad Kumar, allowed the application and declared the accused respondent as juvenile.;