MOHMMAD YUSUF S/O HAJI MUBARAK SHAH, BY CASTE MUSALMAN, R/O SHIV GAN], DISTT. SIROHI, PRESENTLY DETAINED IN CENTRAL JAIL, JODHPUR. Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the applicant.

(2.) The argument of the learned counsel is that the admission alleged to have been made by the applicant before the Enquiry Officer in the departmental proceedings (Bx. P. 9 on record) is not admissible in evidence and should not have been considered. I am unable to agree with the learned counsel. The statement Ex. P. 9 In my opinion is admissible in evidence under Sec. 21 of the Evidence Act as an admission of the applicant and was rightly considered by the two courts below. I do not find any reason to interfere with the orders passed by the lower courts.

(3.) There is no substance in the revision petition and the same is dismissed.