SHER SINGH Vs. UOI

JUDGEMENT

(1.) HEARD learned counsel for the petitioner and perused the record.

(2.) OF the various averments made in the writ petition and grounds urged in support of the prayer, learned counsel urges that there is no evidence to sustain the first and second charge. Counsel highlights that 5 witnesses of the prosecution have deposed only with respect to Charge No.III.

(3.) 3 charges on which the petitioner was tried at the Summary Security Force Court Trial reads as under:-