GAJENDER SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) By this petition, the petitioner has impugned his conviction and sentence by General Security Force Court under Section 307 Indian Penal Code and confirmation thereof by the Confirming Officer.

(2.) The only reason raised by counsel for the respondent in support of her contention that the order of conviction and confirmation was a well considered order is that the summing up supplied by the prosecutor was considered by them and it should be treated as the reasons for passing the order of conviction and sentence by the General Security Force Court, BSF who were trying the offence under Section 307 Indian Penal Code and confirmation thereof by the Confirming Officer.

(3.) I have seen the order of conviction. Counsel for the respondent has relied on Rule 106 of the BSF Rules, which reads as under :-