RANJIT SINGH @ RANA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) By this revision petition, the petitioner, Ranjit Singh @ Rana, has challenged the order of the learned appellate Court (Additional Sessions Judge), Hoshiarpur, dated 08.07.2013, dismissing his appeal filed against the order of the learned Sub Divisional Judicial Magistrate, Garhshankar, dated 15.04.2013, by which the present petitioners' application seeking that he be declared juvenile, was dismissed.

(2.) The petitioner was arrested by the police on the allegation that he alongwith two other accused had committed the murder of two persons and had committed a robbery, also destroying the evidence with regard to both the offences.

(3.) In view of the above, when the report under Section 173 Cr. P.C. was eventually submitted to the competent Court, his age was given therein as 19 years, he being charged with the commission of offences punishable under Sections 460, 201 and 120-B IPC.