F D LARKINS Vs. STATE

JUDGEMENT

(1.) Criminal Appeals 185/85, 214/85, 202/85 and 175/85 seek to challenge the Judgment and order dated 24.7.1985 of the learned Additional Sessions Judge In Sessions Case No. 33/84 whereby the learned Judge held the appellants guilty as under :

(2.) Maj. Gen.(Retd.) F.D.Larkins (for short 'A-l'), AVM (Retd.) K.H.Larkins (for short "A-2'), Lt .Col.(Retd. ) Jasbir Singh (for short ''A--3') and Jaspal Singh Gill (for short 'A-4"), all the accused were convicted under Section 120-B of the Indian Penal Code- A~l , F.D. Larkins was further convicted under Sections 3(c) and 5(b) of the Offiical Secret Act (For short 'the Act'). A-l was further convicted under Section 25 of the Indian Arms Act and under Section 61(i)(a) or the Punjab Excise Act. A-2, K.H.Larkins was further convicted under Section 3(c) of the Act. A-3, Jasbir Singh, was further convicted under Sections 3(c), 5(3) and 6(d) of the Act. A~4 , Jaspal Singh Gill was convicted under Section 3(c) of the Act for having been found in possession of a restricted document i.e. the Defence Telephone Directory, Ex.Public Witness-14/A.

(3.) The prosecution case, as has been put up in the report submitted under Section 173 of the Code of Criminal Procedure as also as noted by the learned. Additional Sessions Judge is as follows '-