Section 144 in The National Security Guard Rules, 1987
144. Record and announcement of finding.
(1)The Court shall after the evidence for prosecution and defence has been heard, record its findings.(2)The finding on every charge upon which the accused is arraigned shall be recorded and except as mentioned in those rules shall be recorded simply as a finding of "Guilty" or of "Not Guilty".(3)When the Court is of opinion as regards any charge that the facts proved do not disclose the offence charged or any offence of which he might under the Act legally be found guilty on the charge as laid, the court shall find the accused "Not Guilty" of that charge.(4)When the court is of opinion as regards any charge that the facts found to be proved in evidence differ materially from the facts alleged in the statement of particulars in the charge, but are nevertheless sufficient to prove the offence stated in the charge, and that the difference is not so material as to have prejudiced the accused in his defence, it may, instead of a finding of "Not Guilty" record a special finding.(5)The special finding may find the accused guilty on a charge subject to the statement of exceptions or variations specified therein.(6)The court shall not find the accused guilty on more than one or two or more charges laid in the alternative, even if conviction upon one charge necessarily connotes guilt upon the alternative charge or charges.
