RANDHIR SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) Admit.

(2.) This appeal arises from a judgment of the Armed Forces Tribunal at its Chandigarh Regional Bench dated 7 December 2015. The appellant was enrolled on 29 October 1996 in the 43 Armed Brigade and was at the material time posted as Acting Lance Dafadar ("ALD") . It is alleged that on 11 August 2007 while on duty for cleaning the service area in the morning, the appellant entered the residence of a colleague and while his spouse was washing her son, placed his hands on her shoulder.

(3.) A Summary Court Martial, ("SCM") took place on 22 May 2008 during the course of which evidence was recorded. The appellant was held guilty and was dismissed from service. Among those who deposed during the SCM were the victim and her husband.