VIJAY PRAKASH Vs. UNION OF INDIA

JUDGEMENT

(1.) Both writ petitions are taken up together for disposal by a common judgment since similar issues are involved in both the writ petitions filed by the petitioner, Ex. CT. Vijay Prakash.

(2.) In the first writ petition being WPA No. 31234 of 2017, the writ petitioner has assailed the order dtd. 4/4/2013 passed by the Director General, Boarder Security Force (herein referred to as The D.G, BSF), Block-10, CGO Complex, New Delhi -110003 in appeals/representations filed by the Jail Authority as well as through his counsel under Sec. 117 of Boarder Security Force Act, 1968 (BSF Act) thereby declared the petitioner as guilty and further confirmed the judgment and order of conviction dtd. 17/4/2012 passed by Learned General Security Force Court (hereinafter referred to as 'GSF Court') in a Trial, No. 941062422 Constable Vijay Prakash of 140 BN BSF, whereby convicted him for an offence committed under Sec. 46 of the Boarder Security Force Act, 1968 that is say for murder and attempt to murder punishable under Ss. 302 and 307 of the Indian Penal Code, 1860 and sentenced him "To Suffer Life imprisonment and to be dismissed from service".

(3.) Thereafter, the writ petitioner filed first writ petition being WPA No. 31234 of 2017 before this court seeking for setting aside and/or quashing of the purported order dtd. 4/4/2013 passed by the D.G, BSF and impugned judgment and order dtd. 17/4/2012 passed by the General Security Force Court with other consequential relief.