SAJJAN KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner, who was a Paratrooper, was charged alongwith certain other persons with the offence of culpable homicide not amounting to murder for causing the death of Shri Kezang Dehdul and Shri Tshering Dorjee. The General Court Martial found him guilty. It proposed the sentence of rigorous imprisonment for one year and dismissal from service. This sentence was duly confirmed by the appropriate authority and promulgated on September 26, 1984. The petitioner's challenge to the findings of the General Court Martial and the punishment awarded to him having failed, he has approached this court through the present writ petition.