Section 203 in The Railway Protection Force Rules, 1987
203. Sentence.
- The Security Court shall award one sentence in respect of all the offencescommitted in one transaction and on which accused is found guilty.Provided that the Security Court shall take into consideration while awarding the sentence, the general character, age, service, rank, and any recognized acts orgallantry, or distinguished conduct of the accused and previous convictions of theaccused other by a Security Court or a Criminal Court, any previous punishmentawarded to him after a departmental proceeding, the length he has been in arrest or inconfinement on any previous sentence and any decoration, or reward, of which hemay be in possession or to which he may be entitled.Provided further that the Security Court, where it also the appointing authorityof the accused, may also pass suitable orders under section 9 read with sub-rule (2) ofrule 162 and rule 207. In other cases, the Security Court shall order, the proceedingsto be sent to the appointing authority for taking suitable action under that section.
