Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] Union of India - Section Section 120 in The Army Rules, 1954 120. Verdict .-After all the evidence, both for prosecution and defence, has been heard, the Court shall give its opinion as to whether the accused is guilty or not guilty of the charges.
