LAWS(DLH)-2012-9-15

JITENDER KUMAR Vs. UOI

Decided On September 03, 2012
JITENDER KUMAR Appellant
V/S
UOI Respondents

JUDGEMENT

(1.) THE record of the Summary Security Force Court Trial has been perused by us, in which, pertaining to the arraignment, it stands recorded as under:-

(2.) SIGNATURES of the petitioner have not been obtained.

(3.) IT further stands recorded that when asked whether he wishes to make a statement, the petitioner responded:-