Section 201 in The Railway Protection Force Rules, 1987
201. Findings.
-201.1The findings on every charge upon which the accused is arrigned shall berecorded and except as otherwise provided in these rules such findings shall be of"guilty" or of "not guilty".201.2When the Security Court is of the opinion as regards any charge that the factsproved do not disclose the offence charged or any offence of which he might under the Act legally be found guilty on the charge as laid, the Security Court shall find theaccused "not guilty" of that charge.201.3The Security Court shall not find the accused guilty on more than one of twoor more charges laid in the alternative, even if conviction upon one charge necessarilyconnotes guilt upon the alternative charge or charges.
