(6)Where there are alternative charges and the facts proved appears to the Court not to constitute the offence mentioned in any of those alternative charges, the Court shall record a finding of "not guilty" on that charge, but if the Court thinks that the facts proved constitute one of the offences stated in two or more of the alternative charges, but doubts which of those offences the facts do at law constitute, then it may, before recording a finding on those charges, refer to the confirming authority for an opinion, setting out the facts which it finds to be proved, and stating that it doubts whether those facts constitute in law the offence in such one or another of the alternative charges and may, if necessary, adjourn for the purpose.
