- (1.) Heard Mr. Gautam Kumar, learned counsel for the petitioner.
(2.) Heard Mr. Tarun Kumar, the learned A.P.P. appearing on behalf of the Opposite Party- State.
(3.) The present criminal revision application is directed against the judgment dated 20.07.2013 passed by the learned Principal Sessions Judge, Pakur in Criminal (Juvenile) Appeal No. 20 of 2013 whereby the appeal preferred by the petitioner against the judgment of conviction dated 14.03.2013 and order of disposition dated 14.03.2013 passed by learned Juvenile Justice Board, Pakur convicting the petitioner under Section 376 of the Indian Penal Code, has been upheld. The present case arises out of G.R. Case No. 321 of 2009/T.R. No. 06/2013 which was registered under Section 376 of the Indian Penal Code.;