NARENDER KUMAR Vs. UOI

JUDGEMENT

(1.) BRIEFLY put the facts leading to the filing of the above- captioned petitions are that petitioners Narender Kumar, Kaptan Singh and Raj Bahadur Singh were employed as Constables and petitioner Om Prakash was employed as a Naik with the Border Security Force (hereinafter referred to as the ,,BSF) and were attached to the 88th Bn. deployed at village Chhaturgul in District Srinagar on 23.12.1996.

(2.) ON 24.12.1996, the prosecutrix complained to Subedar Ajit Singh PW-1, that the petitioners had raped her in the night of 23.12.1996.

(3.) RECORD of Evidence proceedings being completed and RECORD of Evidence submitted and considering the same Inspector General, BSF Srinagar Frontier, directed that a General Security Force Court (hereinafter referred to as the ,,GFSC) be convened to jointly try the petitioners and at the trial the prosecution examined 16 witnesses.