OM PARKASH SHARMA Vs. UNION OF INDIA

JUDGEMENT

(1.) THE petitioner was tried at a General Security Force Court for having admitted to murder Ct.Bijender Singh by firing from Carbine Butt No.11 and Body No. Y -0933, an official fire arm issued to the petitioner.

(2.) TEN witnesses were examined at the trial.

(3.) RELEVANT would it be to note that on being cross -examined the witness denied that the fire took place accidently. We need to highlight a suggestion made to the witness for the reason the suggestion is inculpatory to the petitioner's involvement. It is implicit in the following statement. It is made by PW -1 : 'It is incorrect to suggest that I had provoked the accused before he cocked his carbine'.