RAM VIJAY SINGH Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Leave granted. The present appeal has been preferred against the order dated 22.4.2020 passed by the High Court of Judicature at Allahabad. Vide the said order, the appeal filed by the appellant against his conviction for an offence under Section 302 read with Section 34 of the Indian Penal Code, 1860[1] was dismissed.

(2.) Before this Court, the appellant filed an application for bail, inter alia, on the ground that he was juvenile on the date of incident i.e. 20.7.1982. In support of plea of juvenility, the appellant relied upon family register maintained by the Panchayat, Aadhaar Card and an order passed by the High Court in the year 1982. In the said order, the High Court had granted bail on the basis of the report of the Radiologist that the age of the appellant at that time was between 15 - 17 years. The appellant has further stated that he had moved criminal miscellaneous application raising a claim of him being a juvenile at the time of commission of offence before the High Court but the said application was not decided and the appeal has been dismissed on merits.

(3.) Keeping in view the said assertion raised by the appellant, this Court passed the following order on 20.7.2020: