Narendra Kumar Jain, J. - (1.) HEARD learned Counsel for the parties.
(2.) COMPLAINANT -petitioner Khem Chand preferred this revision petition against the impugned order dated 01.03.2007 passed by the Additional District & Sessions Judge, Fast Track No. 3, Headquarter Khetri, in Criminal Case No. 49/2007, whereby the Court came to a conclusion that accused Jaipal @ Sitaram is juvenile and referred his case for trial to the Juvenile Court. Accused -non -petitioner No. 2 Jaipal @ Sitaram was facing trial before the Additional District & Sessions Judge No. 3, Headquarter Khetri. Gheesa Ram, the father of accused, filed his affidavit along -with the certificate of the accused issued by the Board of Secondary Education, before the trial court on 01.03.2007 and contended that the date of birth of the accused is 25th June, 1989, therefore, he was below 18 years of age on the date of incident, hence his case may be referred to Juvenile Court for trial.
(3.) THE trial court, after hearing the Public Prosecutor, held that on the date of incident the age of accused was 17 years 5 months, therefore, he was less than 18 years of age and, as such, separated his case from the case of other accused -persons and sent the same for trial to Juvenile Court.;