UNION OF INDIA Vs. SURENDRA SINGH NATHAWAT

JUDGEMENT

(1.) Heard learned Counsel for the parties.

(2.) The respondent was charged for offences under Sec. 147, 341, 323, 504 IPC. He and the co-accused were acquitted on account of compromise effected on 1/6/2004.

(3.) Appointed as a Constable in CRPF while filling-up the enrollment form on 7/8/2004 the respondent did not mention that he alongwith other were accused for afore-noted offences were acquitted on a compromise made.