SATYA DEO @ BHOOREY Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) By the order dated 17.08.2018, the Special Leave Petition, challenging the judgment dated 20.4.2018 of the Lucknow Bench of the Allahabad High Court, filed by Keshav Ram and Ram Kuber was dismissed, albeit in the case of co-accused Satya Deo@ Bhoorey notice was issued on the plea of juvenility. The impugned judgment had confirmed the conviction of Keshav Ram, Ram Kuber and Satya Deo by the trial court in FIR No. 156/1981 dated 11.12.1981 Police Station Gilaula, Distt. Bahraich, Uttar Pradesh for the offence under Section 302 read with section 34 of the Indian Penal Code, 1860 ('IPC for short) and the order of sentence directing them to undergo imprisonment for life.

(2.) By order dated 02.05.2019 leave was granted in the case of Satya Deo.

(3.) By order dated 22.11.2019 the trial court was directed to conduct an inquiry to ascertain if Satya Deo was a juvenile on the date of occurrence i.e. 11.12.1981, on the basis of material which would be placed on record.