- (1.) Notice was issued on 15/3/1991 confined to the question of punishment
(2.) Leave granted. Heard learned counsel on both sides
(3.) The appellant had unblemished record of service all through till 1989. Pursuant to the promotion given to him as Inspector, he was to deposit the service revolver and six live cartridges. It is his case that he had to share a room with two other colleagues as a consequence of which the revolver and six cartridges were lost and unaccounted for. Therefore, exclusive liability may not be appropriate.;