Section 258(1) in The Code of Criminal Procedure, 1989 (1933 A. D.)
(1)If in any case under this Chapter in which a charge has been framed the Magistrate finds the accused not guilty, he shall record an order of acquittal.Conviction. - (2) Where in any case under this Chapter the Magistrate does not proceed in accordance with the provisions of section 349 or section 562 he shall, if he finds the accused guilty, pass sentence upon him according to law.
