Section 393(1) in Bharatiya Nagarik Suraksha Sanhita, 2023
(1)Except as otherwise expressly provided by this Sanhita, every judgment referred to in section 392,-(a) shall be written in the language of the Court;(b) shall contain the point or points for determination, the decision thereon and the reasons for the decision;(c) shall specify the offence (if any) of which, and the section of the Bharatiya Nyaya Sanhita, 2023 or other law under which, the accused is convicted, and the punishment to which he is sentenced;(d) if it be a judgment of acquittal, shall state the offence of which the accused is acquitted and direct that he be set at liberty.
