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[Cites 0, Cited by 0] [Section 86(2)] [Section 86] [Entire Act]

Union of India - Subsection

Section 86(2)(b) in The Assam Rifles Rules, 2010

(b)
(i)with the concurrence of the convening authority (which may be signified by the prosecutor) record a finding of guilty on the charge to which the accused has pleaded guilty and a finding of not guilty on any alternative charge which is placed before it in the charge sheet.
(ii)where the court records such finding, the prosecutor shall before the accused is arraigned on it withdraw any charge which is alternative to the charge of which the court has found the accused guilty and which is placed after it in the charge-sheet.