77. Revision .-(1) Where the finding or sentence is sent back for revision under section 159, the Court shall re-assemble in open Court, the revision order shall be read and if the Court is directed to take fresh evidence, such evidence shall also be taken in open Court. The Court shall then deliberate on its findings in closed Court.
(2)Where the finding is sent back for revision and the Court does not adhere to its former finding, it shall revoke the finding and sentence, and record a new finding, and if such new finding involves a sentence, pass sentence afresh.(3)Where the sentence alone is sent back for revision, the Court shall not revise the findings.[(3-A) The accused shall, if he so desires, be allowed to address the Court before the Court closes for deliberating on its findings or the sentence.](4)After revision, the presiding officer shall date and sign the decision of the Court, and the proceedings, upon being signed by the judge-advocate, if any, shall be at once transmitted for confirmation.
