Section 276 in The Code of Criminal Procedure, 1989 (1933 A. D.)
276. Judgment of acquittal or conviction.
(1)After hearing arguments and points of law (if any), the Judge shall give a judgment in the case.(2)If the accused is convicted, the Judge shall, unless he proceeds in accordance with the provisions of section 562, hear the accused on the question of sentence, and then pass sentence on him according to law.
