T K SINGHAL Vs. UNION OF INDIA

JUDGEMENT

(1.) THE writ petition, challenging the sentence to cashiering and rigorous imprisonment for two years dated November 16, 1999, affirmed on April 18, 2000, having been dismissed by the judgment and order under appeal, the appellant is before us.

(2.) THE appellant was a Captain in the Indian Army. On July 10, 1991, a charge sheet was issued against him. The appellant having denied the charges, the same were tried by a General Court -martial, which resulted in the punishment order dated November 16, 1999, confirmed by order dated April 18, 2000.

(3.) THERE were five charges against the appellant. First three of them were under Section 52 (f) of the Army Act. The fourth charge was under Section 69 of the Army Act, relating to an offence under Section 5 (2) of the Prevention of Corruption Act, 2006 (J&K). The fifth charge was under Section 63 of the Army Act.