Section 75(2) in The National Security Guard Rules, 1987
(2)The Court shall then cause the prosecutor to read the record or abstract of evidence to the Court or inform the Court of the facts contained therein :-Provided that if an expurgated copy of the record or abstract of evidence was sent to the presiding officer, the prosecutor shall not read to the Court those parts of the record of abstract of evidence which have been expurgated or inform the Court of the facts contained in those parts, and shall not hand over the original record or abstract of evidence to the Court until the trial is concluded. Where there is no record or abstract of evidence, the Court shall record, in accordance with these rules, sufficient evidence to enable it to determine the sentence.
