SATTU RAM @ SATIYA & ANR. Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) By way of this revision, the petitioners have approached this Court being aggrieved of the judgment dated 1.11.2014 passed by the learned Sessions Judge, Jodhpur Metro in two separate appeals preferred on behalf of the petitioners under Sec. 52 of the Juvenile Justice Act and the judgment dated 29.6.2012 passed by the Juvenile Justice Board, Jodhpur in Cr.Original Case No.29/2002.

(2.) An inquiry was conducted by the Juvenile Justice Board, Jodhpur against the petitioners for the offences under Sections 366A, 376(2)(G), 302 and 404 IPC. The Board held the petitioners guilty of the offences alleged against them and directed that they be kept in the special juvenile home/fit institution declared by the State Government under Section 15 (1)(g) read with Sec. 16 of the Juvenile Justice Act. The appellate court affirmed the conviction of the petitioners as recorded by Juvenile Justice Board and so also the direction given by the Presiding Officer to send the petitioners to the special juvenile home/fit institution declared by the State Government for a period of three years after deducting the period spent by the petitioners in judicial custody and in the observation home during investigation and inquiry.

(3.) Undisputedly, the petitioners were juveniles at the time of the incident, which allegedly took place in Sept. 2001.