☐The case involves an Army Jawan sentenced by a Summary Court-Martial to three months' rigorous imprisonment and dismissal from service for carrying 12 bottles of liquor without proper permits while ... on leave. Despite appeals citing procedural flaws and a clean service record, higher authorities upheld the sentence. On appeal to the Supreme Court, it was ruled that while the trial was valid, the severity of the punishment was disproportionate. The Court remanded the case to reconsider a lesser punishment, emphasizing adherence to the Army Act's provisions and principles of proportionality in military sentencing.