Section 16C in Rules for the Administration of Justice and Police in Nagaland
16C.
In any case 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 of the convict, accused of any offence of which the Deputy Commissioner might have convicted him, or order a new trial on the same or an amended charge, or(c)may acquit the accused person:Provided that no order of confirmation shall be made under this rule until the period allowed for preferring an appeal has expired, or, if any appeal is presented within such period, until such appeal is disposed of.
