Section 14C in Rules for the Administration of Justice in the North Cachar Hills Sub-Division
14C.
If any case is submitted under Rule 16-A, the High Court-(a)may confirm the sentence or pass any other sentence warranted by law, or(b)may annual the conviction and convict the accused of any offence of which the Deputy Commissioner might have convicted him, or(c)may acquit the accused person :Provided that no-order of confirmation shall be made under this clause until the period allowed for preferring an appeal has expired, or, if an appeal is presented within such period, until such appeal is disposed of.
