P. VIJAY RAJAN Vs. UOI

JUDGEMENT

(1.) HEARD learned counsel for the parties.

(2.) SECTION 115 and Section 116 of the BSF Act read as under: -

(3.) IT is apparent that as per the statute read with the rules proceedings of every Summary Security Force Court have to be forwarded to an officer not below the rank of a Deputy Inspector General within whose command the trail was held. The authority concerned is charged with the duty to see whether there is any act which invalidates the trial or whether the finding returned cannot be supported by the evidence. The additional power is to commute the punishment awarded by the sentence and substitute the same with a new finding on sentence.