Juvenile Justice SC Frees Man Accused Of Sodomizing A Minor Allowing His Juvenility Claim February 29, 2020 sclaw This content is restricted to site members. If you are an existing user, please log in. New users may register below.Existing Users Log InUsername or EmailPassword Remember Me Forgot password? Click here to resetNew User? Click here to register Related Posts Juvenile Justice Juvenile Justice (Care and Protection of Children) Act, 2000- In all cases where the accused was above 16 years but below 18 years of age on the date of occurrence, the proceedings pending in the court would continue and be taken to the logical end subject to an exception that upon finding the juvenile to be guilty, the court would not pass an order of sentence October 18, 2020 sclaw Juvenile Justice Juvenile-Age not to determined solely on basis of certificate by the doctor. July 26, 2020 sclaw
