(3)When the Court has tried the accused upon all the charge-sheets it shall, in the case of the finding being "not guilty" on all the charges, proceed as directed by rule 72 and in case of the finding on any one or more of the charges being "guilty" proceed as directed by rules 62 and 73 to 76 (both inclusive), in the manner in each case as if all the charges in the different charge-sheets had been contained in one charge-sheet, and the sentence passed shall be of the same effect as if all the charges had been contained in one charge-sheet.
