Section 80 in The Border Security Force Rules, 1969
80. Order of trial where plea of guilty and not guilty
.-(1) After the Court has recorded a finding of guilty, if there is no other charge in the same charge-sheet to which the accused has pleaded not guilty and no other accused who has pleaded not guilty to a charge in that charge-sheet, it shall proceed with the trial as directed by rule 81.(2)Where there is another charge in the charge-sheet to which the accused has pleaded not guilty (or there is another accused who has pleaded not guilty) to a charge in that charge-sheet, the Court shall not comply with rule 81 until after it has dealt with such other charge or tried such other accused and has announced and recorded its finding in respect thereof.
