SATYA DEO GIN Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard the learned counsel for the parties and perused the records.

(2.) By means of this petition under Article 226 of the Constitution of India, petitioner Stya Deo Girl has prayed for quashing of the judgment and order of conviction and consequential order of awarding sentence of imprisonment of life passed by the General Court Martial and Chief of Army Staff, Annexures-IV and V to the writ petition.

(3.) The brief facts of the case are that the petitioner alongwith Isa Nand Dubey and Khem Chand was charged with the offence of committing murders of Havaldar Ram Phal and Sepoy Jagannath Prasad, said to have taken place on 26/1/1974 at about 5.00 P.M.