SIGNALMAN SUNIL KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner was attached to 213 Transit Camp as a Storeman in LPG Store. He was tried by a Summary Court Martial for a charge of giving bribe of a sum of Rs.200/- as a motive for extension of leave of Lance /Naik Maya Prasad of 21, Rashtriya Rifles. The charge read as under:

(2.) In the course of summary of evidence, the petitioner made a statement in which he inter alia stated as under:

(3.) Before the Court Martial the petitioner pleaded guilty to the charge as is evident from the Court Martial proceedings of 28th June, 2004 filed as annexure-B to the writ petition. The court, accordingly, found him guilty and sentenced to undergo imprisonment for a period of three months in military custody. The petitioner has already undergone the said period of imprisonment. He has, all the same, questioned the validity of the order of conviction and the sentence in the present writ petition.