INDERJIT SINGH BHATIA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) CHALLENGE in the present criminal revision petition is to the judgment dated 6.8.2005, passed by learned Additional Sessions Judge, Patiala, whereby the appeal filed by the petitioner challenging his conviction and sentence for the offences punishable under Sections 279 and 304 -A, IPC, recorded by learned Additional Chief Judicial Magistrate, Patiala, was dismissed, after acquitting the petitioner for the offence punishable under Section 279, IPC.

(2.) ON 28.10.2015, when the present criminal revision petition came up for hearing before this Court, then learned counsel for the petitioner submitted that he would confine his arguments with regard to quantum of sentence only and sought time to place on record the documents to show that the petitioner had served in Indo Tibetan Border Police Force (for brevity, 'ITBP') and was a well decorated officer and, as such, the case was adjourned for today.

(3.) LEARNED counsel contends that the petitioner was born in the year 1943; he joined the Intelligence Bureau (IB) in the year 1962 and thereafter ITBP in 1963, which was raised on 24.10.1963, after the Chinese aggression; during the service, the petitioner received a Special War Medal in the year 1972 for his outstanding contribution for compliance of the tasks and missions assigned to him during 1971 war; he was decorated with "Kathin Sewa Medal" in the year 1983 for his outstanding services and thereafter deployed at extreme difficult region of Ladakh for six years; he was also honoured with the Presidential Medal for his meritorious services in the year 1987; during militancy in Punjab, he was posted there from 1990 to 1994 and he played vital role to suppress the militancy; from 1964 to 1967, the petitioner parted training to new recruits at Guirilla Training Centre, Naogaon; he also worked as Adjutant as well as Senior Instructor at ITBP Academy, Mussoorie, from 1995 to 1997 and groomed several officers; in the year 1997, he gracefully superannuated from ITBP Academy, Mussoorie; and that even after retirement, the petitioner was invited several times to ITBP Academy for guest lectures.