Section 139(1) in The National Security Guard Rules, 1987
(1)Upon the record of the plea of "Guilty", if there are other charges in the same charge-sheet to which the plea is "Not Guilty", The trial shall first proceed with respect to those other charges, and after the finding on those charges, shall proceed with the charges on which a plea of "Guilty" has been entered; but if there are alternative charges, the court may either proceed with respect to all the charges as if the accused had not pleaded "Guilty" to any charge, or may, instead of trying him, record a finding of "Guilty" upon any one of the alternative charges to which he had pleaded "Guilty" and finding of "Not Guilty" upon all the other alternative charges which precede such charge
