D.K. Sinha, J. - (1.) THIS Cr. Revision is directed against the order impugned dated 15.09.2009 passed by the learned Additional Sessions Judge, F.T.C. -II, Chatra in Sessions Trial No. 67 of 2006 by which the petitioner, who claimed to be juvenile was found about 18 years of age at the alleged date of occurrence in an enquiry conducted by the Trial Judge under Section 7A of the Juvenile Justice (Care and Protection of Children) Act, 2000 and thereby rejected the claim of juvenility of the petitioner.
(2.) THE petitioner was facing charge for the alleged offence under Sections 304B/201/34 of the Indian Penal Code allegedly committing dowry death of his wife. The prosecution story in short was that there was allegation of demand of dowry by the petitioner and others by way of gold and T.V. etc. which was communicated to the father -informant when the deceased daughter visited her parental home. She was even driven out earlier that she would not be accepted or allowed to stay at matrimonial home unless the demanded articles were given to the accused. She returned back to her matrimonial home where a "Panchayati" was convened to resolve the dispute but of no avail. The informant received information about missing of his daughter on 24.05.2005 and in spite of extensive search, she could not be located. The informant then learnt about the floating of a dead body in a well of her matrimonial home village. Upon such information he went there and found a dead body with the neck and waste tied with rope to whom he identified to be his daughter Yashoda Devi. There was allegation of committing dowry death of Yashoda Devi by the accused persons including the petitioner -husband.
(3.) AFTER commitment of the case and on transfer when the record was received by the Additional Sessions Judge, F.T.C. -II, Chatra the petitioner took the plea of his juvenility to which an enquiry was conducted under Section 7A of the Juvenile Justice (Care and Protection of Children) Act, 2000 and upon enquiry his age was assessed above 18 years on the alleged date of occurrence, accordingly, his petition was dismissed.;