Section 339A(2) in The Code of Criminal Procedure, 1989 (1933 A. D.)
(2)If the accused does so plead, the Court shall record the plea and proceed with the trial, and the Court [ ] [Word omitted by vide Act XXXVII of 1978, Section 48.] or the Magistrate, as the case may be, shall, before judgment is passed in the case, find whether or not the accused has complied with the conditions of the pardon, and if it is found that he has so complied, the Court shall, notwithstanding anything contained in this Code, pass judgment of acquittal.
