DALBIR SINGH Vs. UOI

JUDGEMENT

(1.) ON April 11, 1993 an incident took place at around 11.30 A.M. in the office of the Deputy Commandant of 36 CRPF Battalion at Fatehabad at which it was alleged against the appellant that using the Self Loading Rifle issued to him he fired at the Deputy Commandant during which firing the Deputy Commandant was hit and Battalion Havaldar Major Harish Chander died.

(2.) THE writ petitioner was sent to trial for offences punishable under Section 302 IPC and 307 IPC as also Section 25 of the Arms Act and was convicted by the Court of Sessions but acquitted by the High Court Punjab and Haryana in Crl. Appeal No.250-D.B./1996.

(3.) TO put it pithily there was conflicting evidence from where the weapon of offence was picked up and place from where the petitioner was apprehended.