Section 27 in The Chhattisgarh Gram Nyayalaya Rules, 2001
27. Conviction on admission of truth of accusation.
(1)If the accused admits that he has committed the offence of which he is accused his admission shall be recorded as nearly as possible in the words used by him, the Gram Nyayalaya may convict him accordingly.(2)If the accused does not plead guilty, and if the offence is compoundable the Gram Nyayalaya shall make endeavour to bring out a compromise between the parties. Thereupon or otherwise if at any stage of the trial the Nyayalaya is satisfied that the offence has been lawfully compounded it shall record the same in writing and acquit the accused.
