SC: Cannot Try Juvenile Accused as Adult Unless Preliminary Assessment and Report by JJB Available - (27 Mar 2024)
CRIMINAL
Supreme Court has held that the accused child’s conviction cannot be sustained unless a preliminary assessment conducted by the Juvenile Justice Board (JJB) has ascertained whether the child who has committed the crime has the mental/physical capacity to commit the crime or not.
Tags : SUPREME COURT PRELIMINARY ASSESSMENT JUVENILE JUSTICE BOARD
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