UDESH KUMAR RATHI Vs. UOI

JUDGEMENT

(1.) HEARD learned counsel for the parties.

(2.) THE record would reveal that taking cognizance of an offence report the Commandant of the Battalion to which petitioner was attached directed Record of Evidence to be prepared for the reason undisputedly from the SLR issued to the petitioner a shot had been fired within the precincts of the barracks on July 22, 2001 on the intervening night of July 22 and July 23, 2001. The bullet hit the wall near the ceiling.

(3.) DEPUTY Commandant R.Siakeng was directed to prepare the Record of Evidence. The Record of Evidence would reveal that six witnesses were examined at the Record of Evidence. Only the first was cross -examined (as recorded) by the petitioner. The Record of Evidence would reveal that the signatures of the petitioner are not to be found in the proceedings.