RAM PRASAD SAINI Vs. UOI

JUDGEMENT

(1.) THE instant writ petition assails the findings and sentence of the General Security Force Court dated 2nd April, 2009; the order dated 12th May, 2009 passed by General Security Force Court dismissing the pre-confirmation petition filed by the petitioner as well as order dated 10th February, 2010 rejecting the post- confirmation petition of the petitioner.

(2.) THE facts giving rise to the instant writ petition are in a narrow compass.

(3.) THE petitioner was tried on the following charges:-