DAYA RAM Vs. UOI

JUDGEMENT

(1.) HEARD learned counsel for the parties.

(2.) AT the outset, we record that learned counsel for the petitioner gives up challenge to the penalty levied with reference to the plea urged in the writ petition that the petitioner could not have been tried for a second time pertaining to the two charge sheets dated February 13,1999.

(3.) THE petitioner was tried at a Summary Security Force Court with respect to two charge sheets; the first alleging two charges and the second only one. The first charge sheet reads as under: -