76. Announcement of sentence and signing and transmission of proceedings .-(1) The sentence together with any recommendation to mercy and the reasons for any such recommendation shall be announced in open Court as subject to confirmation.
(2)Upon the Court awarding the sentence, the presiding officer shall date and sign the sentence and such signature shall authenticate the whole of the proceedings and the proceedings upon being signed by the judge-advocate, if any, shall at once be transmitted for confirmation.Confirmation and revision
