R K LAKRA Vs. UNION OF INDIA

JUDGEMENT

(1.) THE 3 charges framed against the petitioner were as under:-

(2.) A bare reading of the 3 Articles of Charge would reveal that at the core of the matter is the allegation that petitioner abandoned duty at 04:15 hours on 12.2.1984; duty being till 05:00 hours and left his rifle, 4 rounds of ammunition and the beat book without proper handing over at the barrack of Ct.R.P.Sharma who found that of the 4 number of steel rods issued to the petitioner, one was missing when the petitioner abandoned duty and that around said time petitioner removed an iron rod from derailed wagon No.NR-1206 at EJC yard without permission from the authority.

(3.) RELEVANT would it be to note that a suggestion was given to PW-1 during cross-examination by the petitioner that it was he i.e. Ct.R.P.Sharma who had asked the petitioner to leave after keeping the rifle, ammunition and beat book on his i.e. Ct.R.P.Sharmas cot for the reason Ct.R.P.Sharma wanted to sleep more, a suggestion which was denied.