REGENT COMPUTRONICS PVT. LTD.

Basant Nath Appellant

V/S

Union of India And Ors Respondents

Referred Judgements :-

UNION OF INDIA V. H.C. GOEL [REFERRED]
BHAGAT RAM,V. STATE OF HIMACHAL AND OTHERS [REFERRED]
MAJ. G.S. SODHI V. UNION OF INDIA [REFERRED]
S.N. MUKHERJEE,V. UNION OF INDIA [REFERRED]
COUNCIL OF CIVIL SERVICE UNIONS V. MINISTER FOR CIVIL SERVICE [REFERRED]
MAHENDRA SINGH V. STATE OF RAJASTHAN [REFERRED]
SURINDER KUMAR V. STATE OF PUNJAB [REFERRED]
RAMESH JOGI (YOGI),V. STATE OF U.P. [REFERRED]
DIN DAYAL V. RAJ KUMAR [REFERRED]
TATA CELLULAR VS. UNION OF INDIA [REFERRED]
HARYANA URBAN DEVELOPMENT AUTHORITY VS. ROOCHIRA CERAMICS [REFERRED]
MAJOR GENERAL INDER JIT KUMAR VS. UNION OF INDIA [REFERRED]
UNION OF INDIA VS. MAJOR A HUSSAIN IC 14827 [REFERRED]
UNION OF INDIA VS. HIMMAT SINGH CHAHAR [REFERRED]
UNION OF INDIA VS. R K SHARMA [REFERRED]
UNION OF INDIA VS. NARAIN SINGH [REFERRED]

JUDGEMENT

(1.) This application under Article 226 of the Constitution of India records a challenge to the decision taken by the respondents in a Geneal Court Martial, holding the petitioner guilty of committing of civil offence, i.e., murder, punishable under the Army Act, 1950 (hereinafter referred to as the Act) imposing on him the sentence of dismissal from service and imprisonment for life.

(2.) We have heard Ms. Rita Das, Mazumdar, advocate for the petitioner as well as Mr. P.N. Choudhury, Addl. Central Govt. Standing Counsel for the respondents.

(3.) The fascicule of facts necessary for the disposal of the instant application can be presented, thus :

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BASANT NATH Vs. UNION OF INDIA AND ORS

Referred Judgements :-

JUDGEMENT

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