BALDEV SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) THIS petition is filed to quash the punishment imposed by the Summary Court Martial on the petitioner reducing to the rank of Sepoy and also dismissing him from service.

(2.) THE petitioner was tried by the Summary Court Martial on being charge- sheeted on the allegation that on 2nd April 1995 the petitioner committed an unnatural offence on the person of one Sane Rangaiah while the petitioner was on duty in Tiny Tots School in the regimental building at 9.30 P.M. During the court martial proceedings, four witnesses were examined and the charge against the petitioner held to be proved and on the basis of the inquiry report, the aforesaid punishment has been imposed on the petitioner.

(3.) "The accused to 4460113-Y LNK (TS) Baldav Singh of 5 Sikh L.I. at with Trg Bn, The Sikh L I Regt center, Fatehgarh (UP) is a charged with :-