Section 194 in The Railway Protection Force Rules, 1987
194. procedure of trial by Security Court.
-194.1Where the accused is brought before the S4ecurity Court, the particulars ofcharge-sheet already served upon him under rule 180 shall be stated to him and heasked whether be pleads guilty or has any defence to make.194.2If the accused admits the accusation and pleads guilty, the Security Court shallrecord the plea of the accused, as nearly as possible in words used by him, and may inits discretion convicts the accused and pass a sentence on him accordingly:Provided that before convicting the accused, the Security Court shall read therecord or abstract or evidence and annex it to the proceedings, of\r if there is no suchrecord or abstract, the Security Court shall take and record sufficient evidence toenable it to determine the sentence, and also to enable the authority, to whom theaccused may petition, to know all the circumstances connected with the offence.194.3If the accused refuses to plead or does not plead intelligibly either one way or the other, a plea of " not guilty" shall be recorded on each charge.194.4Upon the record of plea " guilty" if there are other charge (s) in the samecharge-sheet to which the accused pleads "not guilty", the trial shall be proceed withrespect to that charge for which he pleaded "guilty" upon any one of the alternativecharges to which he had pleaded "guilty of" "not guilty" upon all the other alternativecharges which precede such charges.194.5If there are alternative charges, the security Court may either proceed withrespect to all the charges as if the accused not plead ed " guilty", to any charge ormay, instead of trying him, record a finding of "guilty" upon any one of thealternative charges to which he had pleaded "guilty" and finding of "not guilty" uponall the other alternative charges which precede such charges.
