ATTAR SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) NOTWITHSTANDING all and sundry points urged in the writ petition, learned counsel for the petitioner presses only one. Learned counsel urges that from the statement of the Sepoy (Cobbler) Subhash Chand it cannot be said that the charge stands proved against the petitioner.

(2.) THE petitioner was charged for having voluntarily caused grievous hurt by using a dangerous weapon when he and Constable (Cobbler) Ramesh Chand attacked Sepoy (Cobbler) Subhash Chand at the unit Lines on 8.9.1996 at about 20:30 hrs.

(3.) IT is thus apparent that the argument is running in the teeth of testimony of Sepoy (Cobbler) Subhash Chand.