Rakesh Tiwari, J. - (1.) Heard the learned Counsel for the parties and perused the records.
(2.) This is a writ petition under Article 226 of, the Constitution of India filed by Khem Chand against the judgment and order of his conviction under Section 302, IPC passed by the General Court Martial and Chief of the Army Staff, Annexure-6 and Annexure-7 to the writ petition. By an order dated 21.1.1975, Annexure 6 to the writ petition, the petitioner was to suffer imprisonment for life. He was to be dismissed from service also consequently. The sentence was subject to the confirmation by the General Officer Commanding. The findings and sentence of the General Court Martial were confined by the General Officer Commanding vide order dated 25.2.1975 and the appeal of the petitioner to the Chief of the Army Staff, New Delhi, was also dismissed.
(3.) At the time of admission, this petition was connected with Civil Misc. Writ Petition No. 8723 of 1980, Satya Deo Giri v. Union of India and others, vide order dated 19.2.1981.;