DEVINDER SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) DEVINDER Singh, a Sepoy in the 22nd Battalion of The Punjab Regiment, tried by the Summary General Court Martial (for short 'SGCM), convened by Major General Bhupinder Singh, the General Officer Commanding 26 Infantry Division, for committing MURDER of No. 2489554L Sep. Harjinder Singh of his Unit, by intentionally firing at him with Rifle (INSAS), on July 15, 1999 at 0045 hours, and causing his death has been punished to (1) Imprisonment for life and (2) Dismissal from service.

(2.) THE sentence awarded by the SGCM stands confirmed by the General Officer Commanding 26 Infantry Division, on June 10, 2000.

(3.) NOT getting any response to his Post Confirmation Petition filed under Section 164 (2) of the Army Act, 1950, the petitioner has approached this Court seeking quashing of the findings and sentence recorded by the SGCM on March 30, 2000.