Section 12345(9) in The Air Force Rules, 1969

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Union of India - Subsection

Section 12345(9) in The Air Force Rules, 1969

(9)[Denote paragraph number.] Acquittal-The Court finds that the accused [The words in italics are to be entered in the margin.] (No ......................Rank .............Name...............Unit....................) is not guilty of the charge [or all the charges].Signed at .................................this.................................day of.................................

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(Signature)	(Signature)
Judge-advocate	Presiding Officer

INSANITYInsanity [The words in italics are to be entered in the margin.]-The Court finds that the accused (No ................................. Rank...........................Name .................................Unit..............................) is of unsound mind and consequently incapable of making his defence;or,committed the act [acts] alleged as constituting the offence (offences) specified in the charge [charges] but was by reason of unsoundness of mind incapable of knowing the nature of that act [those acts] [or but was, by reason of unsoundness of mind, incapable of knowing that that act was wrong (those acts were wrong) (or contrary to law).]Signed at .................................this.................................day of.................................

................................	................................
(Signature)	(Signature)
Judge-advocate	Presiding Officer

CONFIRMATIONConfirmedAt .................................this.................................day of....................................................................Signature of Confirming AuthorityPROCEEDINGS ON PLEA OF GUILTY

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Union of India - Subsection

Section 12345(9) in The Air Force Rules, 1969