SURAT SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) (Oral) Though a writ petition but since it lays a challenge to a view taken by the Armed Forces Tribunal, suffice would it be to state that the issue at hand needs to be decided with reference to the pleadings before the Armed Forces Tribunal.

(2.) SINCE the pleadings of the parties before the Armed Forces Tribunal have been placed along with the writ petition we proceed to hear arguments and decide the writ petition at the preliminary hearing itself.

(3.) PERTAINING to the main culprit Subedar J.P.Rana, qua his conviction and sentence at a General Court Martial, challenge by him succeeded before the Armed Forces Tribunal where the Tribunal held that the so called extra judicial confession made was not sufficient to hold him guilty.