Juvenile Justice (Care and Protection of Children) Act, 2015 – Section 2(33) – Penal Code, 1860 (IPC) – Section 304 – Juvenile Justice (Care and Protection of Children) Act, 2000 – Sections 2(k), 2(l), and 15 – Juvenile Justice Act, 1986 – Section 2(h) – Offences Prescribing Max Sentence Of More Than 7 Years But Not Providing Minimum Sentence Are Not ‘Heinous Offences’, But ‘Serious Offences’